SHARAD RAMCHANDRA PURANIK Vs. KISTU DIYOG FERNANDES

JUDGEMENT

(1.) Respondent Mr. Kistu Diyog Fernandes present in person in response to our notice.

(2.) We are proceeding to dispose of this appeal on hearing the learned Advocate for the appellant and the respondent who is appearing in person, as also on perusal of the material available in the appeal paper book. For brevity's sake, appellant hereinafter is referred to as "o. P. " and respondent as "complainant".

(3.) O. P. has challenged the order dated 31.12.2001 passed by the District Forum, Sindhudurg, holding him deficient in not executing the repair work to the house of the complainant, which was entrusted to him under Agreement, copy whereof is also in the appeal paper book.