MANGALA N.LOKHANDE, DISTRICT-THANE Vs. PRATHAMA P.MAHAJAN, PROMOTER OF M/S. PRATHAMESH CO-OPERATIVE HOUSING SOCIETY LIMITED

JUDGEMENT

(1.) This is an appeal filed by the original complainant whose complaint was dismissed by the District Consumer Forum Mumbai Suburban of Bandra by its judgment dated 16/10/2007.

(2.) Facts to the extent material may be stated as under:

(3.) The complainant pleaded in the complaint that O.P. Smt.Prathma P.Mahajan was Chief Promoter of the proposed Prathamesh Co-operative Housing Society Limited. On behalf of the society she had received from her amount of Rs.2,90,000/- but no construction was made. No agreement was executed and refund was not given and therefore she filed consumer complaint claiming refund of amount paid by her to the Chief Promoter and also claimed interest at the rate of 18% per annum and also Rs.50,000/- by way of compensation and Rs.10,000/- towards cost.