RAMKISAN RAMCHANDRA KHOBRAGADE Vs. MANOJ SHRIPAD PIMPALPURE

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocate for the appellant and on consideration of the material available before us. We think it also unnecessary to issue notice to the respondent-Org. O. P. in this appeal since the record shows he did not appear or participate in the complaint proceeding before the District Forum and secondly, the District Forum has proceeded to dispose of the complaint by dismissing it on technical ground for want of pecuniary jurisdiction which is not justified. FEW RELEVANT FACTS :

(2.) (For brevity's sake appellant is hereinafter referred to as 'complainant' and respondent as 'op'. The complainant filed a complaint against the O. P. , claiming various reliefs alleging deficiency in the matter of construction of the flat.

(3.) It is noticed that in paragraph 6 of the complaint, complainant has given the particulars of the claim aggregating to Rs.4,97,157/- and has expressly stated that the claim of the complaint made by him will be to the extent of the said amount only.