GAMA CONSTRUCTIONS Vs. MRS FLORIA DSILVA

JUDGEMENT

(1.) IT is the petitioner who was the opposite party before the District Forum. The dispute pertains to construction of a bungalow which was to be constructed by the petitioner. District Forum on a complaint filed by the respondent on the ground that excess amount was charged and that there was also delay in construction, dismissed the complaint and directed the parties to go to Civil Court. On appeal, the State Commission remanded the matter to the District Forum. The petitioner has come before us. We do not find any reason to interfere with the order of the State Commission under Clause (b) of Section 21 of the C.P. Act. The Revision Petition is dismissed. Revision Petition dismissed.