MADHU RANI Vs. SHIVA KANT VERMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 22.05.2013 passed by the Jharkhand State Consumer Disputes Redressal Commission, Ranchi (in short, 'the State Commission') in Appeal No. 109 of 2012 Madhu Rani Vs. Shiva Kant Verma by which, while dismissing appeal, order of District Forum was allowed with further compensation.

(2.) Brief facts of the case are that complainant/respondent filed Complaint No. 157/2007 before District Forum and learned District Forum vide order dated 5.2.2008, allowed complaint and directed OP to handover flat to the complainant as per terms and conditions of the agreement within 30 days or return Rs.7,50,000/- with interest @ 8% p.a. pandelite till realization with compensation of Rs.5,000/- for harassment. Appeal filed by the complainant was dismissed as withdrawn by learned State Commission vide order dated 27.8.2010 and revision petition filed by the complainant before National Commission was dismissed vide order dated 19.4.2011.

(3.) Complainant filed Execution Case No. 42 of 2011 before District Forum and learned District Forum vide order dated 10.7.2010 directed OP/Judgment Debtor to handover physical possession of Flat No. 2/A within 30 days. Judgment Debtor was given liberty to withdraw Rs.7,50,000/- deposited by him in the account of Decree Holder. Appeal filed by Judgment Debtor/Petitioner was dismissed by learned State Commission vide impugned order but while dismissing appeal, Learned State Commission further directed Judgment Debtor to pay Rs.5,000/- per month as compensation for this period and Rs.20,000/- were allowed as cost of litigation against which, this revision petition has been filed.