GULAB GOVIND KARALE Vs. CIDCO

JUDGEMENT

(1.) -we are proceeding to dispose of this appeal which is filed in the year 1998 and remained to be admitted, at the stage of admission itself.

(2.) The appellant is original complainant in the aforesaid complaint and not being specified with the award in his favour dated 26.9.1997 of Thane Forum, he has preferred this appeal.

(3.) It is noticed from the material available before us and lengthy submission advanced before the Forum by them, that the complainant made an application for allotment of tenement to the respondent. He also paid the initial amount by instalments aggregating to Rs.98,354/-. The said amount as stated is paid by instalments from time to time.