TRUE ZONE BUILDWELL PVT. LTD Vs. BHOOP SINGH

JUDGEMENT

(1.) In this revision petition, there is challenge to order dated 1.3.2013, passed by State Consumer Disputes REdressal Commission, Haryana, Panchkula (For short, 'State Comission') in (First Appeal No.133 of 2013).

(2.) Brief facts are that Respondent/Complainant had booked a plot of 200 Sq. Yds.and deposited a sum of Rs.2,00,000/- with Petitioner/Opposite Party, vide receipt dated 20.06.2006. It is not in dispute that at the time of booking of the plot, exact price of the plot was not quoted by the petitioner. Even petitioner never disclosed the exact number of plot which was being allotted to the respondent. Petitioner issued various letters to the respondent to deposit sum of 18,66,715/-, which were duly replied by the respondent.

(3.) It is the case of respondent that he never refused to make the payment of the balance amount in respect of the plot which was being allotted to him but petitioner never informed him the exact number of the plot which was to be allotted to him. It is further stated that vide letter dated 11.6.2008, petitioner demanded a sum of Rs.18,66,715/- with interest without allotting the plot number which is an unfair trade practice. The act of the petitioner in cancelling his allotment is illegal and it amounts to deficiency in service.