R. S. SANGER Vs. RAVI DEVELOPMENTS

JUDGEMENT

(1.) IN this appeal, there is challenge to order dated 13.05.2010, passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short as 'State Commission ').

(2.) APPELLANT /complainant filed a consumer complaint against respondent/opposite party in the State Commission praying to refund the price of the flat along with compensation of Rs. 6,90,701/ - together with interest @ 18% p.a. and Rs. 30,000/ - as exemplary damages from the respondent.

(3.) IN the written statement filed by the respondent, it was pleaded that flat was ready for possession since 2001 but appellant failed and neglected to take possession of the said flat. Respondent is ready and willing to hand over vacant and peaceful possession of the said flat to the appellant upon payment of Rs. 21,285/ -.