MARY AJIT SINGH REKHI Vs. MANUBHAI MANGILAL

JUDGEMENT

(1.) we are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the A. R. on behalf of appellant.

(2.) Appellant herein is original complainant and respondent is original O. P. (Hereinafter for brevity's sake parties will be referred to as their said status in the complaint.)

(3.) The complainant has filed this appeal being not satisfied with the order of the District Forum dated 3.1.2004.