ANANT SHANKAR JADHAV Vs. BHASKAR GAJANAN KADNE

JUDGEMENT

(1.) This order shall dispose of application dated 29.5.2010 filed on behalf of petitioner for condonation of delay.

(2.) Before dealing with this application, it will be fruitful to narrate brief facts of the case. An agreement for sale of flat in question was executed between petitioner and respondent. Respondent, who is a purchaser has paid partial consideration of Rs.2,10,000/- to the petitioner out of total consideration of Rs.2,30,000/- Since, respondent did not get the possession of the flat, therefore, he filed a complaint before District Consumer Disputes Redressal Forum, Mumbai Suburban Dist., (for short District Forum ).

(3.) District Forum vide order dated 4.4.2008, allowed the complaint. The operative portion of the order read as under :