Y RAVAL AND CO Vs. HASMUKHBHAI N SHAH

JUDGEMENT

(1.) PETITIONER was opposite party before the District Forum and it was proceeded ex parte. As may be seen from the order of State Commission the only dispute between the parties is in regard to actual area of the flat in question. Impugned order notices that a suggestion was made by the State Commission to appoint an independent Engineer to measure the area of the flat but the petitioner did not agree to the suggestion. This order further notices that respondent/complainant's engineer has reported that the area at site is not more than the contracted area in any manner. In this background, we do not find any illegality or jurisdictional error in the order passed by the State Commission warranting interference in revisional jurisdiction under Section 21(b) of C.P. Act. Dismissed. Revision Petition dismissed.