Y R TANEJA Vs. DELHI BOTTLING COMPANY

JUDGEMENT

(1.) - This appeal has been filed by the Complainant against the order of the District Forum dated 29th October, 1992 granting him Rs.500/- as damages. The Complainant did not file the certified copy of the order alongwith appeal. Rule 8 of the Delhi Consumer Protection Rules provides that each memorandum shall be accompanied by a certified copy of the order of the District Forum. Consequently, it is not an appeal in the eye of law and liable to be dismissed on this short ground.

(2.) For the aforesaid reasons we dismiss the appeal with no order as to costs. Copy of the order be given/sent to the parties.