(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum, South Goa (for short, the District Forum) and the State Consumer Disputes Redressal Commission, Goa, Panaji (for short, the State Commission), the Complainants ' Mr. Afron Roque Antao and Ors. filed the present Revision Petition No. 606 of 2016 under Sec. 21(b) of the Consumer Protection Act, 1986 (for short, the Act). The Complaint filed by the Complainants (Petitioners herein) before the District Forum was allowed and the Opposite Parties were directed to hand over the possession of the two flats, completed in all respects with compensation of Rs.2,00,000.00 plus cost of Rs.5,000.00.
(2.) Aggrieved by this Order dtd. 31/7/2015 of the District Forum, the Opposite Parties ' M/s ECM Builders filed Appeal before the State Commission, which, vide its Order dtd. 8/1/2016, partially allowed the Appeal by setting aside and modifying the Order of the District Forum and directing the Opposite Parties to refund the amount of Rs.10.00 lakh @ 9% per annum from 23/5/2015 alongwith cost of Rs.10,000.00 to the Complainants.
(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I do not find it relevant to reiterate the same, when the findings of both the fora are concurrent on facts.