CHANAKYA CONSTRUCTION Vs. SWATI SHREENIWAS VATHARE

JUDGEMENT

(1.) These revision petitions are directed against the order dated 4.3.2011 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, "the State Commission") in first appeal Nos. A/10/922 and A/10/923 filed by the original complainants who are the respondents here.

(2.) The relevant parts of the State Commission's order are reproduced below:

(3.) I have heard Mr. Balasaheb Deshmukh, learned Counsel for the petitioner, which was the original opposite party before the District Consumer Disputes Redressal Forum, Satara (in short "the District Forum") and Mr. Pravin Satale, learned Counsel for the respondents/caveators.