PRADEEP MAHESH KOTHARI Vs. MYK LATICRETE PVT. LTD.

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 3/10/2018 of the State Commission in complaint no. 07 of 2013.

(2.) The appeal has been filed with self-admitted delay of 60 days.

(3.) The matter relates to alleged deficiency in service in construction work of a jewellery showroom building. The State Commission has dismissed the complaint holding that the complainant was not 'consumer' under the Act 1986 and further that on merit too no deficiency in service is made out.