K A NAGAMANI Vs. KARNATAKA HOUSING BOARD

JUDGEMENT

(1.) By way of present revision petition, there is challenge to order dated 19.2.2007, passed by Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short "State Commission") vide which, appeal of the petitioner challenging order dated 21st December, 2006 passed by District Consumer Disputes Redressal Forum, Bangalore (for short "District Forum") was dismissed.

(2.) Brief facts of this case are that petitioner being aggrieved by the action of respondent in forfeiting the balance sum of Rs. 3,937, filed a complaint of deficiency in service in not handing over the possession within a period of one and a half years as stated in the brochure and in not constructing the allotted flat and negligence in considering the fact of non-construction of the allotted flat. It is further alleged that petitioner applied for the flat with respondent under Self-Financing Scheme but respondent unilaterally changed it to Composite Housing Scheme after the construction in Self-Financing Scheme was completed and not refunding the entire sum deposited therewith.

(3.) Petitioner has made following prayers in her complaint made before the District Forum: