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Judgment
THE appeal is against the order of the District Consumer Disputes Redressal Forum, Tuticorin, dated 20.8.93 in unnumbered petition in OP No. 53/92. The Opposite Party in the main OP is the petitioner.
HE filed an application for the production of the Registered Post Acknowledgement from the Postal Department. The District Forum dismissed the petition and hence this appeal. The case of the Complainant is that the Opposite Party, who is not a qualified Medical Practitioner, was practising the medicine and administered injections and the Complainant himself was a victim. He claimed compensation. The Opposite Party contended that this complaint has been filed on account of some other enmity and that he had given a police complaint. This is really not necessary for the determination of the main question involved in the OP The District Forum has, therefore, rightly held in rejecting the petition for non -production of acknowledgement card.
IN the result, the petition fails and is dismissed. Petition dismissed.