UNITED OF INDIA Vs. UNNI A.

JUDGEMENT

(1.) This is an application for substitution of the legal representatives of Mr. Unni A and Shri K. P. Appa, respondents No. 1 and No. 4.

(2.) The application for substitution is allowed and the legal representatives of Mr. Unni A and Shri K.P. Appa are taken on record.

(3.) This appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') in challenge to the Order dtd. 23/4/2015 of the State Commission in complaint no. 82 of 2013, whereby the complaint was allowed in part.