State Consumer Disputes Redressal Commission
Improvement Trust vs Surinder Singh on 27 January, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.1426 of 2005
Date of institution: 07.11.2005
Date of decision : 27.01.2011
1.Improvement Trust, Sangrur through its Executive Officer.
2. Chairman, Improvement Trust, Sangrur.
.....Appellants Versus Surinder Singh son of Shri Lal Singh r/o near Rozy Road, Sangrur, Tehsil and District Sangrur.
.....Respondent First Appeal against the order dated 10.08.2005 passed by the District Consumer Disputes Redressal Forum, Sangrur. Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Mr.Baldev Singh Sekhon, Member Present:-
For the appellant : None For the respondents : Sh.R.S.Joshi, Advocate JUSTICE S.N.AGGARWAL, PRESIDENT For orders, see First Appeal No.1128 of 2005 (Improvement Trust, Sangrur and another v. Sukhdeep Kaur and another).
(JUSTICE S.N.AGGARWAL) PRESIDENT (AMARPREET SHARMA) MEMBER (BALDEV SINGH SEKHON) MEMBER January 27, 2011.
Paritosh