P. SIVASANKARAN Vs. SATHISH WAMAN PATKAR

JUDGEMENT

(1.) PRESENT revision petition has been filed by the petitioner challenging order dated 2.4.2009, passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short, 'State Commission ') in Appeal No.480 of 2008, against order of District Consumer Disputes Redressal Forum, Mumbai Suburban (for short, 'District Forum ') in consumer complaint no.413 of 2004. Along with present petition, petitioner has also filed an application for condonation of delay.

(2.) CASE of petitioner/complainant is that he has paid a sum of Rs.4,65,000/- to the respondent/opposite party for purchase of a flat admeasuring 650 sq.ft. Respondent agreed to hand over possession of the said flat to the petitioner on 4.1.2003. Since, respondent failed to hand over the possession of the flat and even failed to refund the amount together with interest @ 9% p.a. as per Maharashtra Ownership Flats Act, petitioner filed a complaint before the District Forum.

(3.) IT is contended by learned counsel that grounds for condonation of delay have been mentioned in para 5 of the application.