UNION OF INDIA Vs. NARESHBHAI RAYACHANDBHAI PRAJAPATI

JUDGEMENT

(1.) THIS revision petition is filed by the Superintendent of Post Offices and Post Master, against the judgment and order dated 17.1.2005 passed by the Gujarat State Consumer Disputes Redressal Commission in Appeal No.254/2003.

(2.) BRIEF facts of the case are:

(3.) DISTRICT Forum allowed the complaint and directed the petitioners to pay Rs. 18,000 with interest admissible from the date of complaint and upto the date of actual payment along with cost of Rs. 500.