RAVIRAJ ABHINANDAN ASSOCIATES Vs. SUREKHA K. DANG

JUDGEMENT

(1.) THIS revision is directed against the order of the State Consumer Disputes Redressal Commission Maharashtra, Mumbai dated 05.09.2012 whereby the State Commission dismissed the appeal preferred by the petitioner/opposite party passed against the order of the District Forum whereby the District Forum partly allowed the complaint in following terms:

(2.) AS provided in the agreement, upon payment of the balance amount payable to the respondents, the respondents shall within six weeks of such payment, deliver possession of the said flat no. 105, first floor, building no. A -4, 'Raviraj Colorado', Survey No. 44, Kondwa Khurd, Pune 48, with all facilities and amenities to the complainant;

(3.) BEING aggrieved of the order of the District Forum, the petitioners preferred appeal before the State Commission. After service of notice of the appeal on respondent, the petitioners failed to put any appearance on hearing dated 05.09.2012 and the State Commission instead of dismissing the appeal for non -prosecution dismissed it on merits after considering the record.