MEENA SHYAM BHAVSAR Vs. ANKUSH ENTERPRISES

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 22/8/2012 passed by the State Consumer Disputes Redressal Commission Maharashtra, (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No. 36 of 2011, wherein the Complaint filed by the Complainant (Appellant herein) was partly allowed.

(2.) As per Office report, this Appeal has been filed with the delay of three days. In the facts and circumstances of the case, the same is condoned.

(3.) For the Convenience the parties are being referred to as mentioned in the Complaint before the State Commission. Smt. Meena Shyam Bhavsar is identified as the Complainant. While M/s. Ankush Enterprises Pvt. Ltd. is referred to as the Opposite Party / Builder.