BAPATLA ENGINEERING COLLEGE Vs. THIMMAPURAM SESHADRI

JUDGEMENT

(1.) OPPOSITE parties are the appellants.

(2.) AGGRIEVED by the order of the District Consumer Forum, Guntur in C.D. No. 187/1999 dated 11.7.2003 the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 .

(3.) THE facts leading to the filing of this appeal are set out as hereunder: