MAX WORTH HOMES LTD Vs. V RAMAN

JUDGEMENT

(1.) THE above Revision Petition is filed challenging the order dated 28. 12. 2004 made in E. P. No. 4 of 2004 in O. P. No. 13 of 2003 by the State Consumer Disputes Redressal Commission (hereinafter called as the Commission), at Chennai.

(2.) THE petitioner herein is the opposite party in the complaint preferred by the respondent herein. The respondent has preferred a complaint for deficiency of service on the part of the petitioner. According to the respondent, even though he has parted with the amount for construction of the house in question long bank, the petitioner has not completed the construction and there was undue delay, which resulted in filing the complaint before the Commission.

(3.) THE Commission by order dated 29. 3. 2004 directed the petitioner to pay a sum of Rs. 6,93,416/- towards compensation, which includes the payment made by the respondent/complainant for construction of the house with interest and damages.