ARUNA KHANDELWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PRESENT revision petition has been filed against order dated 27.7.2011, passed by Delhi State Consumer Disputes Redressal Commission, (for short 'State Commission ') vide which, appeal of the petitioner was dismissed.

(2.) PETITIONER /complainant had filed a consumer complaint under Section 12 of the Consumer Protection Act, 1986 (for short as 'Act ') against respondent, for delayed possession of the flat, with following prayers ;

(3.) NOT satisfied with the quantum and the rate of interest, petitioner filed an appeal before the State Commission, which dismissed the same vide the impugned order.