IMPROVEMENT TRUST FARIDKOT Vs. SUKHRAJ SINGH

JUDGEMENT

(1.) This revision petition has been filed challenging the order of the State Commission dated 26.06.2020 whereby the appeal of the petitioner was dismissed for non-prosecution.

(2.) The brief facts of the case are that the respondent/complainant had filed a complaint before the District Forum asking for the refund of the amount alongwith other reliefs, which he had deposited with the petitioner for purchase of the subject property and since the petitioner did not honour the terms of the contract and could not give the possession of the subject property to him, he had asked for the refund of his deposited amount alongwith other reliefs. The petitioner had contested the complaint and produced evidences and the District Forum after considering the evidences of the parties and hearing the arguing counsels on behalf of the parties, on merit passed the order dated 25.11.2019 against the petitioner asking him to refund the amount deposited by him alongwith other relief.

(3.) The petitioner being aggrieved by the order of the District Forum filed an appeal. On the hearing, the following order dated 24.1.2020 was passed by the State Commission :