NEW BALAJI AGENCIES REP. BY ITS PROPRIETOR NAGESWARA REDDY Vs. K. SUDHAKAR NAIDU

JUDGEMENT

(1.) These appeals numbering 3 in all, filed by the opposite parties raise common questions of fact and law. They are therefore taken up for disposal by a common order.

(2.) As the facts in all these cases make an identical reading, F.A.No.111 of 2008 is taken as the model for depicting the factual matrix common to all the appeals.

(3.) The facts of the case as gleaned from the pleadings and evidence are as follows. For the sake of convenience, the parties are referred to as arrayed in the consumer complaint.