JATIN KUMAR VERMA Vs. SUMIT GARG

JUDGEMENT

(1.) The only issue involved in this petition pertains to the validity of the District Forum's decision to dismiss the Complaint, which is based on an Application submitted by the Respondents, asserting that the District Forum lacked the requisite pecuniary jurisdiction to adjudicate the complaint due to its valuation exceeding 20 Lakh.

(2.) Admittedly, in this Revision Petition, the Petitioner had entered into an agreement with the Respondents to purchase the property at H.No. B-1348, 1st Floor, rear portion, Greenfields Colony, Faridabad, Haryana 121010, for a total consideration of Rs.65,00,000.00. However, the Petitioner subsequently filed a Complaint before the learned District Forum, vide CC No. 592/2019, seeking a total sum of Rs.5,00,000.00 from the Respondents. This claim was based on alleged deficiencies in the services related to the aforementioned property, which the Petitioner had purchased from the Respondents, inclusive of compensation for mental harassment.

(3.) The learned District Forum vide Order dtd. 24/3/2022 decided the Respondents Application as regards maintainability of the Complaint based on the grounds of pecuniary jurisdiction and ruled in favor of the Respondents, and consequently dismissing the Complaint without delving into the merits of the case. Dissatisfied with this decision, the Petitioner filed Appeal No. 133 of 2022 before the learned State Commission and the learned State Commission, vide order dtd. 5/8/2022, upheld the decision of the District Forum. Thereafter, the Petitioner filed this Revision Petition.