RAM DHARI YADAV Vs. HAROON RAHSSED

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 23.1.1999 passed by District Forum, Kushinagar in Complaint Case No.48/1998.

(2.) Learned Counsel for the appellant is present and none is present from the side of respondents. Notice by registered post was sent to the opposite party in April, 1999. The same has not been returned unserved and hence the service is deemed sufficient and the case proceeds ex parte.

(3.) Learned Counsel for the appellant has been heard. He has argued that the judgment passed by the District Forum is not a judgment in the eye of law as it has only been signed by the President. The other Members have not signed the same. An affidavit has been filed to this effect in support of these allegations.