ABDUL RAZZAK JABBAR Vs. BISMILLA CONSTRUCTION

JUDGEMENT

(1.) Appellant herein is an original complainant and against the order dated 28.1.2004 passed by District Forum, Thane dismissing his complaint that this appeal has been filed.

(2.) We notice that the complaint has been dismissed on the point of limitation and as will be pointed out herein below that the order of the District Forum is right needing no second thought.

(3.) The complainant claims to be a flat purchaser and the respondent/builders.