RELIABLE CONSTRUCTION Vs. BEGUM SAKINA KHATOON

JUDGEMENT

(1.) Aggrieved by the Order passed by the State Consumer Disputes Redressal Commission, West Bengal (for short, the State Commission), the Opposite Party - M/s Reliable Construction & Co. / Petitioner/ Builder filed Revision Petition No. 628 of 2020 under Sec. 21(1)(b) of the Consumer Protection Act, 1986 (for short, the Act) against Begum Sakina and Ors./ Respondent / Complainant & Ors. The Complainant had filed a Complaint before the District Consumer Disputes Redressal Forum, Kolkata, Unit -II (for short, the District Forum) being Consumer Complaint No. 590 of 2016 before the District Forum which was partly allowed. The relevant portion of the Order dtd. 2/8/2017 is reproduced as under:-

(2.) Aggrieved by the Order dtd. 2/8/2017 of the District Forum, the Complainant filed an Appeal before the State Commission, which, vide its Order dtd. 15/1/2020 allowed the Appeal exparte against the Petitioner and modified the Order of the District Forum as under:

(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 find it unnecessary to reiterate the same in detail.