T N SHARMA Vs. CONSUMER DIST REDRESSAL FORUM

JUDGEMENT

(1.) THIS is an appeal against the judgment and order dated 23. 3. 1992 passed by the District Consumer Forum, Ghaziabad in Complaint case No. 53/92 dismissing the complaint.

(2.) THERE is no one from either side. Looking to the nature of the case and this appeal being 14 years old, it was deemed appropriate to decide the appeal on merit.

(3.) SUBSEQUENTLY, perused the grounds of appeal, the impugned judgment and order and other materials available on the record. The matter needs adjudication on two grounds, one whether the finding of the learned District Forum holding that the complainant is not a consumer, is a sustainable finding in law; secondly, if not so whether the complainant is entitled for any compensation.