DILIP PRABHAKAR KULKARNI Vs. LONDHI PATIL AUTOMOBILES

JUDGEMENT

(1.) Applicant/original complainant, Mr. Dilip Kulkarni, and respondent in Appeal No.1214/99 present. Respondent in this application/original O. P. and appellant in the appeal is absent. The affidavit of service datedfiled by the applicant in proof of service of notice in the application for hearing by the respondent is filed, which is taken on record.

(2.) This application has been moved by the present applicant on 19.4.2000.

(3.) We have heard the applicant, who is present in person. Also we have perused the application herein as also the proceedings in appeal, filed by the respondent and the order dated 2.6.1999 passed by the District Forum, Solapur in C/133/98.