SURJIT KAUR ALIAS GURMAIL KAUR Vs. KEWAL SINGH

JUDGEMENT

(1.) This is an appeal against the order dated 21.7.1997 of the District Consumer Disputes Redressal Forum, Sangrur (hereinafter called the District Forum ). Vide its order, the District Forum directed the opposite parties to pay a sum of Rs.1,43,833/- to the complainant.

(2.) The complaint was filed by one Kewal Singh, who in the heading of the complaint has been described as under : "kewal Singh s/o Balbir Singh green Carriers and Contractors (Delhi) Pvt. Ltd. , milkh Bazar, Malerkotla, District Sangrur (Punjab) - complainant. "

(3.) Before the beginning of the typed portion, it is written Kewal Singh son of Balbir Singh.