KIRAN DESSAI Vs. ZENITH COMPUTERS LTD

JUDGEMENT

(1.) THE appellant has assailed the order dated 28.1.2002 made by District Forum, North Goa, in Complaint No.227/1994 whereby her complaint alleging deficiency in service on the part of the respondents was dismissed.

(2.) THE appellant is the complainant and the respondent is the opposite party before the District Forum. Parties shall be referred to as arrayed before the District Forum for convenience.

(3.) THE factual matrix of the complainant's case as seen from the records can be stated thus: