CLASSIC KUDUMBAM RETIREMENT COMMUNITY Vs. S.P.SUNDARAM

JUDGEMENT

(1.) The Complainants/Respondents Mr. S.P. Sundaram, aged about 82 years and his wife Mrs. Bhavani Sundaram, aged about 72 years, entered into an agreement (Deed of License) on 04.06.2005, for booking an apartment with the Classic Kudumbam Retirement Community, the Opposite Parties, by paying Rs.7 lakhs. The Complainant No.-1 wrote letters dated 18.08.2005 and 23.08.2005 and expressed his dissent and grievance about the functioning and management of OP.; therefore the OPs, terminated the contract, and the Complainants, under protest, vacated the premises of OP, on 28.02.2006. The Complainant -1 wrote a letter to OP on 14.04.2006 for refund of the deposited amount; but the OPs declined, to pay the same. Therefore, alleging deficiency in service by OPs, the Complainant filed a complaint before the District Consumer Disputes Redressal Forum (referred herein as District Forum ), claiming refund of the amount paid, along with compensation.

(2.) The District Forum, after considering the evidence, held the OP liable for deficiency in service and directed the OPs to refund Rs.6,50,000/-, along with compensation in the sum of Rs.20,000/-.

(3.) Aggrieved by the order of District Forum, the OP preferred an appeal before State Consumer Disputes Redressal Commission (in short, State Commission ) . The State Commission dismissed the appeal. Hence, the OP filed this revision petition.