KRUSHNAKUMAR M SHARMA Vs. SIPANY AUTOMOBILES LTD

JUDGEMENT

(1.) None is present on behalf of the appellant. It is noticed that the intimations about the matter being on Board were sent to the appellant earlier but he has not responded. Furthermore, though the appeal has been filed in the year 1997, no steps have been taken to pursue the same as required under the prevalent practice.

(2.) We, therefore, proceed to dispose of this appeal on the basis of material available before us.

(3.) The appellant is the original complainant in the aforesaid complaint and being unsatisfied with the award of interest given by the District Forum vide impugned order, he has approached in this appeal.