S RAVISANKAR Vs. ASLO STEEL LTD

JUDGEMENT

(1.) This appeal is filed against an order of rejection of the complaint passed by the District Forum.

(2.) We find from the records that the order has been signed only by the President of the Forum and no other Member has signed it. As per Sec.14 of the Consumer Protection Act every proceeding shall be signed by the President and atleast one Member of the Commission. The present order having been signed only by the President, we do not think that it is a valid order.

(3.) In this view of die matter the appeal is allowed; the order of the District Forum is set aside and the matter is remanded to the District Forum in the light of the above observation.