K.C. ASSOCIATE Vs. PRADEEP

JUDGEMENT

(1.) Petitioner/O.P. aggrieved by order dated passed by State Consumer Disputes Redressal Commission, Maharashtra, Circuit Bench at Nagpur(for short, 'State Commission') has filed the present revision petition.

(2.) Brief facts are that Respondent/Complainant wanted to have his own house, entered into an agreement with the petitioner for purchase of Duplex Bungalow with construction for a consideration of Rs.6,43,000/- for 725 Sq. Fts. Out of total plot admeasuring 1765 sq. Fts. Situated at Khasra No. 16(New), 245 and 246 (old), Mouza Lawa Teh. Nagpur. It is alleged that in the agreement plot number was not decided. The petitioner promised to mention the plot number at the time of sale deed of the said plot and plot NO.75 was informed to the respondent at the time of agreement. Respondent paid Rs.1,43,000/- and Rs.10,500/- through cheques to the petitioner. It is further alleged that petitioner had promised to execute the sale deed within two months from the date of agreement. However, it neither gave the possession nor executed the sale deed of plot.

(3.) It is further alleged that respondent had invested total sum Rs.2,53,000/-and as such he prayed for execution of the sale deed in respect of above Duplex Bungalow and in alternate, in case of non-execution of sale deed, petitioner be directed to refund the amount of Rs. 2,53,000/- with interest and compensation to the respondent.