OLIVE EXTROSS Vs. MERLYN FERNANDES MERLVIN

JUDGEMENT

(1.) THIS matter was moved before us for admission hearing by and on behalf of the appellant -original complainant on 17th September, 2003 when we proceeded to issue notices before admission to the respondents making it returnable on 8th December, 2003. However, although respondents were served they did not remain present on that date. Therefore this appeal was adjourned today for admission hearing. Today the appellant -complainant has filed affidavit of service of process upon the respondents O.Ps., which is taken on record.

(2.) CONSIDERING the nature of order, we are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocate for the appellant and on perusal of the material available in the appeal paper book.

(3.) APPELLANT is the original complainant and against the dismissal of the complaint by Mumbai Suburban District Forum by its order dated 4th March, 2003 that this appeal has been filed.