RAJASTHAN HOUSING BOARD Vs. RAJNI DEVI

JUDGEMENT

(1.) Rajasthan Housing Board and Others- petitioners herein, which were the Opposite Parties before the District Consumer Disputes Redressal Forum, Kota (for short "the District Forum" have filed the present Revision Petition against Order passed by the State Consumer Disputes Redressal Commission, Rajasthan (for short 'the State Commission') dated 17.2.2006, wherein and where under, the State Commission has dismissed the Appeal filed by the petitioners and confirmed the Judgment of the District Forum.

(2.) Shortly stated, the facts are:

(3.) Petitioner-Board, after service, put in appearance and filed its Written Statement admitting that the respondent had been allotted a house and that a sum of Rs. 26,923 had been received from the respondent and a sum of Rs.1,18,494 was to be received in instalments. The petitioner-Board did not admit the remaining averments made in the Complaint and stated that the house was incomplete and the respondent had not taken the possession of the house deliberately and that the petitioner-Board has not committed any deficiency in rendering service. Thus, denying the allegations made in the Complaint, petitioners prayed for dismissal of the Complaint.