MANISH KUMAR MITTAL Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) This first appeal has been filed by Manish Kumar Mittal (hereinafter referred to as the 'Complainant') under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') against the impugned order dtd. 28/3/2016 of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in complaint No. 237 of 2011 whereby the complaint was dismissed on the ground that the State Commission has no pecuniary jurisdiction to deal with the said complaint. The State Commission, vide its Order dtd. 28/3/2016, had dismissed the complaint. The relevant part of the Order reads as under: