MADHU CHANDRASHEKHAR ACHARYA Vs. ANANT THAKKAR

JUDGEMENT

(1.) This appeal filed by org. complainant in Consumer Complaint No.484/1994 is directed against the order dated 7.3.1998 passed by District Consumer Forum, Thane, whereby the Forum below directed the builder to execute the Conveyance Deed in favour of the complainant on receiving remaining part consideration of Rs.2 lakh.

(2.) We heard Mr. A. V. Patwardhan, Advocate for the appellant and Mrs. D. K. Juvekar, Advocate for the respondent.

(3.) We carefully perused the impugned order under challenge.