AMITABH DOSS Vs. IDEAL REAL ESTATES PVT. LTD.

JUDGEMENT

(1.) The Present appeal arises out of the decision of West Bengal State Consumer Disputes Redressal Commission in Complaint No.CC/87/2010. The Complaint filed by Sh.Amitabh Doss has been disposed of by the State Commission with the following order:-

(2.) In appeal against the above order, proceedings on behalf of the appellant/complainant have been conducted by him in person together with his Counsel, Ms. Rakhi Banerjee. The case of respondents No.1 & 3 has been argued by Sh.Karan Bharihoke, Advocate. Respondent No.2/Architech Hafeez Contractor has been duly served with notice but has remained unrepresented.

(3.) Facts of the case relate to purchase of a Villa by the complainant and his wife in Kolkata from OP-1/Ideal Real Estate Pvt. Ltd. The transaction was covered under an agreement of purchase entered into by the parties on 28.01.2010. Admittedly, the construction and delivery of this villa by the complainant was followed by a registered deed of conveyance of 30.6.2010. Five months later, a consumer complaint was filed before the State Commission on 29.11.2010.