MARTIN F D SOUZA Vs. MOHD ISHFAQ
LAWS(SC)-2009-2-200
SUPREME COURT OF INDIA
Decided on February 17,2009

MARTIN F. D'SOUZA Appellant
VERSUS
MOHD. ISHFAQ Respondents

JUDGEMENT

- (1.) This appeal against the judgment of the National Consumer Disputes Redressal Commission, New Delhi dated 22.3.2002 has been filed under section 23 of the Consumer Protection Act, 1986.
(2.) Heard learned Counsel for the parties and perused the record.
(3.) The brief facts of the case are narrated below :;


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