BHAGWAT SHAMRAO RAUT Vs. M KUMAR BUILDERS

JUDGEMENT

(1.) THIS appeal filed by appellant (Org. complainant) is directed against the order dated 21.2.2004 passed by District Consumer Forum, Nagpur. The facts giving rise to the appeal are as under:

(2.) FEELING aggrieved by the order passed by the District Consumer Forum, Nagpur, the complainant has come up in appeal.

(3.) WE heard the learned Advocate Mr. A.M. Jaltare for the appellant. Proof of service is taken on record. None present for the respondent.