PRAGATI PROMOTERS Vs. M. JYOTHSNA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 2/11/2009 of the State Commission in appeal no. 1350 of 2007 arising out of the Order dtd. 11/12/2006 of the District Commission in complaint no. 269 of 1999.

(2.) We have heard the learned counsel for the petitioner and have perused the record including inter alia the Order dtd. 11/12/2006 of the District Commission, the impugned Order dtd. 2/11/2009 of the State Commission and the petition. Learned proxy counsel appearing for the respondent has also made his submissions, on instructions.

(3.) This case relates to a builder-buyer dispute. The short point involved is the quantum of compensation on account of delay in handing over possession of the subject residential flat by the petitioners (the 'builder') to the respondent (the 'complainant').