ARUNA DATTATRAYA ITAI Vs. SUVARNA M KANSHETTY

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocate, for the parties as above and on perusal of the material made available in the appeal paper book. (For brevity's sake appellant is hereinafter referred to as 'o. P. ' and respondent as 'complainant' ).

(2.) O. P. is the appellant in this appeal who has taken exception to the order dated 15th March, 2001 whereby District Forum has allowed the claim of the complainant holding the O. P. as deficient in the matter of handing over the possession of plot of land for the purpose of construction of residential house by the complainant.

(3.) It is noticed that the complainant is an employee of Zillah Parishad, Solapur so also the O. P. and it appears that on inititation of the O. P. proposed Society of the female members of Zillah Parishad Solapur was proposed with a scheme that the Society would acquire a plot of land and then allot plots to its members. The complainant joined the said scheme as a member of proposed Society.