LAWS(NCD)-2012-11-94

HARI DEVELOPERS Vs. NIRMALA AND ORS

Decided On November 26, 2012
Hari Developers Appellant
V/S
Nirmala And Ors Respondents

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the impugned order dated 15.02.2006 passed by the learned Karnataka State Consumer Disputes Redressal Commission, Bangalore (in short, 'the State Commission') in F.A. No.118/2004 M/s. Hari Developers Vs. Smt. Nirmala by which while dismissing appeals order of District Forum was upheld.

(2.) BRIEF facts of the case are that 29 complainants filed complaint before the District Forum with a prayer for allotment of sites and in the alternative to refund the money with interest. Learned District Forum vide its order dated 10.11.2003 allowed complaint and directed the petitioner/op to refund the amount along with interest @ 12% p.a. and Rs.1000/ - cost to each complainant. Petitioner preferred appeal against the order of the District Forum which was dismissed by learned State Commission against which this petition has been filed.

(3.) HEARD learned Counsel for the petitioner and perused record at admission stage.