GATI LTD 1-7-293, M G ROAD SECUNDERABAD Vs. H C SAXENA INTERNATIONAL BIOLOGICAL LABORATORIES CROSS ROAD NO 8 AMBALA CANTT HARYANA

JUDGEMENT

(1.) Heard learned counsels for the revision petitioners - courier co. and the respondent - complainant, and perused the material on record.

(2.) The rival contentions have been succinctly articulated by the District Forum in paras 2 and 3 of its Order dated 05.08.2005:

(3.) The District Forum heard both sides, appraised the evidence, and, vide its Order dated 05.08.2005, allowed the complaint: