ANAND NILKANTH SHETE Vs. SULABHA SURESH SALVI

JUDGEMENT

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

(2.) The respondent-original complainant is present in response to the notice before admission issued by us on 19th September, 2003 when the application was moved before us on behalf of the appellant.

(3.) The appellant herein is the original O. P. and against the award of Addl. District Forum, Pune dated 26th February, 2003 awarding compensation of Rs.20,000/- to the complainant with interest and cost of Rs.1,000/- that this appeal has been filed.