CHIEF OFFICER, Vs. GOPINATH KAWADU BHAGAT

JUDGEMENT

(1.) BEING aggrieved by order dated 12.2.2013, passed by Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Nagpur (for short, 'State Commission') Petitioners/Opposite Parties have filed the present revision petition.

(2.) RESPONDENT /Complainant filed a consumer complaint under Section 12 of the Consumer Protection Act, 1986 (for short, 'Act') before the District Forum, Nagpur (for short, 'District Forum') praying for execution of the sale deed of the tenement in his favour and for various other reliefs.

(3.) PETITIONERS /Ops as per their reply opposed the complaint stating that as respondent has taken the possession of the tenement on "as it is" condition, now the respondent cannot make any grievance before this Forum.