SATWANT KAUR BROKA Vs. GAURAV PROMOTERS AND BUILDERS

JUDGEMENT

(1.) Heard Mr. Shekhar Bhambri, Advocate for the petitioner. No one appears for the respondent.

(2.) This revision has been filed against the order of Chhattisgarh State Consumer Disputes Redressal Commission, Pandri, Raipur, dtd. 7/10/2014 by which Appeal No.82/2014 filed by the petitioner has been dismissed and Appeal No.79/2014 filed by the respondent, namely, M/s. Gaurav Promoters and Builders has been allowed and order of District Consumer Disputes Redressal Forum, Raipur, dtd. 6/1/2014, passed in CC/11/2013 has been set aside.

(3.) Satwant Kaur Broka (petitioner) filed Consumer Complaint No.11 of 2013 for directing M/s. Gaurav Promotes & Builders (the respondent), for giving possession of Duplex Bungalow No.25 and give compensation @ Rs.15000.00 per month for a period of 30 months (amount of rent paid by the complainant) and Rs.400000.00 for mental pain and harassment and to issue the receipt of the amount of Rs.100000.00 on account of realization of electricity charges, electricity meter, transformer, service tax and advance maintenance etc. The complainant has also prayed for interest @18% per annum from 6/8/2010 and the cost of litigation.