P.S.SAWHNEY Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) THIS appeal has been filed by the unsuccessful complainant against the order dated 12/05/1997 of the State Consumer Disputes Redressal Commission. Union Territory, Chandigarh, dismissing his complaint.

(2.) The facts giving rise to this controversy may be summarised as under.

(3.) FEELING aggrieved by the order of the State Commission, the Appellant has approached this commission by filling this appeal.