LARICA ESTATES LTD. Vs. KALYAN GHOSH

JUDGEMENT

(1.) Revision Petition has been filed by the Petitioner under Section 21 (b) of the Consumer Protection Act, 1986 against the order passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (hereinafter referred to as "the State Commission") in First Appeal No.537/2015 dated 15.03.2017.

(2.) Case of the Respondent/Complainant is that he had made a payment of Rs.25,050/- out of the total consideration amount of Rs.7,06,000/- and booked a flat with the Petitioner/Opposite Party. The Petitioner did not complete the flat despite several requests made by the Respondent for completion of the same. Aggrieved by the delay in completion of the pending works, the Respondent filed a complaint case before the District Forum with following prayer: -

(3.) The District Forum allowed the Complaint ex-parte against the Petitioners, imposing a cost of Rs.5,000/-. The District Forum ordered as follows: -