AIR INDIA LIMITED Vs. TALLAPANENI SREEDHAR

JUDGEMENT

(1.) THE opposite party is the appellant.

(2.) AGGRIEVED by the orders of the District Forum -II, Hyderabad in O.P. No. 279 of 1996 dated 23.8.2001, the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 .

(3.) THE factual matrix leading to the filing of this appeal is set out as hereunder.