FREEDOM SERVICES Vs. ANTONIO LYNDON CARVALHO

JUDGEMENT

(1.) THIS appeal arises from order dated 9.6.2004 of the District Consumer Disputes Redressal Forum, South Goa at Margao.

(2.) THE appellant herein is the original opposite party and the respondent herein is the original complainant.

(3.) FOR the sake of convenience the parties are mentioned as earlier arrayed before the District Forum.