NAVEEN KUMAR JAIN Vs. SAHARA CITY HOMES

JUDGEMENT

(1.) The present Revision Petition has been filed by the Complainant against the order dtd. 16/1/2019 of the State Consumer Disputes Redressal Commission, Delhi (for short "the State Commission") in Appeal No.564 of 2016. The Complainant had challenged the order dtd. 19/10/2016 of the District Consumer Disputes Redressal Commission (North) Tis Hazari, Delhi (for short "the District Forum") in Complaint No.331 of 2014 which was decided in his favour. His challenge in the Appeal was confined to the quantum of compensation granted to him by the District Forum.

(2.) The State Commission after perusing the record and re-appreciating the evidences on record reached to the conclusion that the compensation awarded to the Complainant/Petitioner was justifiable and needed no interference and that no illegality or infirmity had been committed by the District Forum while awarding the said compensation and thereby dismissed the Appeal of the Petitioner.

(3.) Aggrieved by these findings, the Complainant had challenged the impugned order before this Commission.