SHAKEEL AHMAD Vs. DURGA LAND AND FINANCE COMPANY

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') is directed against order dated 17.5.2003, passed by District Forum, Kasturba Gandhi Marg, New Delhi in Complaint Case No. OC/2059/1998 entitled Mr. Shakeel Ahmad V/s. M/s. Durga Land and Finance Company and Anr.

(2.) The facts, relevant for the disposal of the present appeal lie in a narrow compass. The appellant Mr. Shakeel Ahmad, had filed a complaint under Sec.12 of the Act before the District Forum alleging deficiency in service on the part of the respondent. That complaint, filed by the appellant, has been dismissed by the learned District Forum on the ground that the same was barred by limitation.

(3.) Feeling aggrieved, the appellant has preferred the prasent appeal under Sec.15 of the Act.