LAWS(NCD)-2006-9-54

GANESH SALIAN Vs. PEPSI FOODS PVT LTD

Decided On September 22, 2006
Ganesh Salian Appellant
V/S
Pepsi Foods Pvt Ltd And Ors Respondents

JUDGEMENT

(1.) The parties in this order are referred to according to their positions in the complaint before the District Forum.

(2.) This appeal is by the complainant challenging the order having not satisfied with the quantum of compensation awarded by the DF.

(3.) The facts in this case are as follows :