MD ISAQUE WALLIAHMAD PERAMPALLI Vs. P J KOTHADIYA

JUDGEMENT

(1.) Appeal is placed on our today's Board for admission/hearing which is filed in the year 1999.

(2.) Appellant/original complainant is present in person. Therefore we requested Senior Counsel Mr. H. G. Misar to render assistance to this Commission in this matter as Amicus Curiae.

(3.) Appellant is original complainant and respondent original O. P. (For brevity sake hereinafter the parties will be referred to with their said status in the complaint ).