MEDIA VIDEO LTD Vs. SANJEET KUMAR

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 26.08.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No.1499 of 2013 Media Vedio Ltd. & Ors. Vs. Sanjeet Kumar by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/respondent booked flat with OP/petitioner and made payment of Rs.1,86,000/ -. OP assured to handover the possession of the flat within one and half to two years. Possession of flat has not been handed over within stipulated period. Complainant filed complaint before District Forum with a prayer to refund deposited amount with interest. OP contested complaint and submitted that complainant has not paid even a single installment except the earnest money despite several notices. So, earnest money has been forfeited. It was further submitted that District Forum had no territorial jurisdiction to entertain the complaint and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to refund deposited amount with 6% p.a. interest and awarded Rs.5,000/ - as costs. Appeal filed by the petitioner was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) HEARD learned Counsel for the parties finally at admission stage and perused record.