JULIET V.QUADROS Vs. MALTI KUMAR

JUDGEMENT

(1.) PETITIONER was the opposite party before the District Forum where the respondents had filed complaint alleging deficiency in service.

(2.) BRIEF facts of the case are that the respondents, separately, through an agreement with the petitioner decided to purchase the land measuring 6000 sq. ft. in each case. In the case of R.P. No. 2782/2004, the respondent/complainant had paid Rs. 1,21,000/ - against the total price of Rs. 1,92,000/ - and in the case of RP No. 2783/2004, the complainant had paid Rs. 1,85,000/ - against the total price of the plot at Rs. 1,92,000/ -. When the possession of these plots were not delivered, two separate complaints came to be filed before the District Forum, who allowed the complaints and directed the petitioner of refund the money along with interest @ 12% p.a. and a cost of Rs. 5,000/ - in each case.

(3.) AGGRIEVED by this order an appeal was filed by the petitioner before the State Commission, who after hearing the parties dismissed the appeals hence these revision petitions before us.