ASHOK RAGHUNATH DESAI Vs. CHAIRMAN LIC MUTUAL FUND

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the appellant who is appearing in person and the learned Advocate for the respondent.

(2.) For brevity's sake appellant is referred to as "complainant" and respondent as "o. P. ".

(3.) Complainant has filed this appeal against the order dated 14.8.2001 passed by the District Forum Satara being not satisfied with the reliefs granted by the said Forum to him. The complainant has mainly two grievances, (i) non-release of the warrant for the amount of Rs.8,000/- in respect of certain investment by the O. Ps. and (ii) delayed payment.