KANPUR DEVELOPMENT AUTHORITY Vs. RAMSIYA GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 22.04.2013 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in Appeal No. 2481 of 2002 Kanpur Development Authority Vs. Smt. Ramsiya Gupta by which, appeal was dismissed.

(2.) Brief facts of the case are that learned District Forum allowed complaint and directed OP/petitioner to remove deficiencies in the house and hand over possession of the house and pay interest @ 12% p.a. on Rs.27,889/- from 18.1.1993 till handing over of possession and further allowed compensation of Rs.10,000/- and cost of Rs.500/-. Petitioner filed appeal before State Commission and learned State Commission vide impugned order dismissed appeal, as none appeared before the learned State Commission on behalf of both the parties against which, this revision petition has been filed along with application for condonation of delay of 73 days.

(3.) Heard learned counsel for the parties finally at admission stage and perused record.