RAGHUNATH DAMODAR KHACHANE Vs. SHANTISTAR BUILDERS

JUDGEMENT

(1.) The appellant herein is the original complainant in the aforesaid complaint and against order dated 10th December, 1997 passed by the District Forum dismissing the complaint, that this appeal has been filed.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and impugned order thereof. It is noticed that the complainant filed the complaint personally and it appears that he was not assisted at the stage of filing of the complaint.

(3.) Further more, the order of the District Forum is cryptic and Forum has proceeded in somewhat perfunctory manner without adverting to the factual aspects of the matter.