FRANCIS PERIERA AND ASSOCIATES Vs. KIRAN BABURAO MATKAR

JUDGEMENT

(1.) WE are unable to see how the State Commission and the District Forum have thought it fit to hold that there was deficiency in service on the part of the Revision Petitioner herein so as to render him liable for payment of compensation to the complainant.

(2.) THE complainant who claims to be an enterprenuer had wanted to start a lodging and boarding hotel and he had approached the Revision Petitioner"Shri Francis Periera, who is a Management Consultant, with a request to prepare a project report for the proposed Hotel and Beer-bar. The object and purpose of the complainant in getting the project report prepared was to place it before a Nationalised Bank for obtaining financial assistance from the Bank.

(3.) THE complaint petition is dismissed and the complainant is directed to pay a sum of Rs. 10,000/- by way of costs to the Revision Petitioner herein. The aforesaid amount of costs shall peremptorily be paid by the complainant to the Opposite Party within a period of one month from the date of receipt of a copy of this order failing which action shall be taken against the complainant by the District Forum in enforcement of this order under Section 27 of the Consumer Protection Act, 1986.