KISHORE SHRIRAM SATHE Vs. VIVEK GAJANAN JOSHI

JUDGEMENT

(1.) Revision petition no. 1953 of 2011 has been filed against the judgment and order dated 28.01.2011 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai ("the State Commission') whereby allowed the first appeal no. A/09/1430.

(2.) The facts of the case as per the petitioner/complainant are that on or about 15.03.1988 the respondent/ opposite party offered to sell the residential flat in a building named as Bhagirathi Apartments situated at S.No. 272, plot no. 13, Chinchwad Taluka, Haveli, District Pune.

(3.) The petitioner was desirous to purchase a flat for residential purpose. The petitioner on knowing about the construction of a building named 'Bhagirathi Apartments' approached the respondent on or about 15.03.1988 with a view to purchase a residential flat in the above said building.