DHANAJAY NAGESH NAIK Vs. SUDAM GOPAL PEDNEKAR

JUDGEMENT

(1.) Aggrieved by order dated 3.10.2011, passed by State Consumer Disputes Redressal Commission, Goa (for short as 'State Commission') in Revision Petition (No.8 of 2011) filed before it, petitioners have filed this second revision petition, before this Commission.

(2.) Before taking up this petition for consideration, it will be fruitful to narrate the brief history of this case. Original complainant (respondent herein) filed complaint against opposite parties namely, Shri Nagesh Naik (since deceased) and Mrs. Anusuya Naik (wife of deceased - Nagesh Naik) before the District Forum, on the ground that they have failed to hand over the possession of the flat as well as shop in question, within the stipulated period as mentioned in the agreement.

(3.) That complaint was contested by the opposite parties. District Forum, vide order dated 29.9.1997, dismissed the complaint.