KAMALJEET SINGH Vs. ASHOK LEYLAND FINANCE LTD

JUDGEMENT

(1.) Heard at admission stage.

(2.) All the aforesaid six appeals, which are listed for admission, are being decided by this common judgment as in all of them common questions of law and facts are involved. Appeal No.598/2004 kamaljeet Singh V/s. Ashok Leyland Finance Ltd.

(3.) This appeal under Sec.15 of the Consumer Protection Act, 1986 , (hereinafter referred to as "the Act of 1986") has been filed by the appellant-complainant against the order dated 20.2.2004 passed by the learned District Forum, Bhilwara in Case No.66/2002 by which the complaint filed by the appellant-complainant under Sec.12 of the Act of 1986 was dismissed and it was further observed by the learned District Forum that if the appellant-complainant intends to seek remedy, he could approach appropriate another Forum.