MEERUT DEVELOPMENT AUTHORITY Vs. DEVKI NANDAN SHARMA

JUDGEMENT

(1.) Revision petition no. 3175 of 2014 has been filed against the judgment and order dated 12.02.2014 passed by the Uttar Pradesh State Consume Disputes Redressal Commission, Lucknow ('the State Commission') in Appeal no. 767 of 2005.

(2.) The brief facts of the case as per the respondent/complainant are that the respondent has deposited a total sum of Rs.1,66,131.50 with the petitioner/ opposite party for allotment of plot of land under the scheme. The respondent filed a consumer complaint before the District Consumer Disputes Redressal Forum, Meerut ('the District Forum') against the petitioner for refund of the amount in question. The petitioner filed a written statement before the District Forum and opposed the complaint, but it was admitted that the respondent had deposited a sum of Rs.1,66,131.50 with reference to the allotment of plot and remaining pleadings were not admitted. On hearing the parties, the District Forum perused the record and passed the below-mentioned order:

(3.) Aggrieved by the order of the District Forum, the petitioner/ opposite party filed an appeal before the State Commission. The State Commission while allowing the appeal partially modified the order and set aside the compensation of Rs.12,000/- and confirmed the rest of the order of the District Forum.