KALLAPPA KRISHNAPPA SHIROTE Vs. NANDKUMAR VINOD GADKARI

JUDGEMENT

(1.) Respondents are present through their Advocate in response to notice before admission issued by us on 14.11.2003 when this appeal was moved before us for amdission/hearing on behalf of the appellant. As the dispute being the subject matter of these proceedings is pending since 1995 and as many as 35 consumers are involved therein, we proceed to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the learned Advocates for the parties.

(2.) As is the case, this is a second inning that this amtter is having before us. Earlier some of the complainants filed appeal being No.1561/2002, which we proceed to dispose of by our order dated 4.6.2003 allowing the appeal which was filed by some of the complainants and remitting the matter to the District Forum for consideration afresh on merits. District Forum had proceeded to reject the claims of the said complainants, who were the appellants in the appeal paper book.

(3.) After remand, it is noticed that the District Forum has allowed the claims of the complainants vide its order dated 15.10.2003 allowing the claims of all the complainants/respondents herein.