SUKH DEV SHARMA Vs. V P VASHISHT

JUDGEMENT

(1.) THIS appeal is directed against the order of the District Forum, Shimla, passed in Consumer Complaint No. 429/2007 on 12.10.2009, whereby the complaint of the appellant was dismissed since no merit was found in the complaint.

(2.) FACTS of the case as they emerge from the record of the case are that the appellant, who is a retired Audit Officer and a practising Advocate, had hired the services of O.P. No. 1 for fulfilling his need of a house, who had promised to provide him a flat for a consideration of Rs. 2,50,000 and out of which a sum of Rs. 2,25,000 was paid through different cheques, whereas remaining sum of Rs. 25,000 was left for stamp duty.

(3.) FURTHER averments in the complaint where to the effect that O.P. No. 1 in the first instance agreed to build a flat for himself on the top floor of Vashisht Niwas, Totu and thereafter to provide him a flat before his superannuation i.e. 29.2.2008, but the O.P. No. 1 had not fulfilled his commitment. Other averments in the complaint are to the effect that the appellant has been cheated by O.P. No. 1 as he was also reprimanded by his superiors.