ANTONIO JOAO FERNANDES Vs. FLIGHT INCHARGE JET AIRWAYS

JUDGEMENT

(1.) The appellant has assailed the order dated 13.4.2000 made by the District Forum South Goa, in Complaint No.76/98.

(2.) At the time of final hearing, none appeared for the appellant while Mr. A. Lourenco appeared for the respondents and filed written arguments. We, therefore, proceed to dispose of this appeal on merits.

(3.) For convenience, p ies to this appeal shall be referred as arrayed before the District Forum.