SANJAY CHAKRABORTY Vs. MRINMOY BHATTACHARYA

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 18.02.2014 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission') in SC Case No.FA/861/2012 Mr. Sanjay Chakraborty Vs. Mr. Mrinmoy Bhattacharya by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that Complainant/respondent no. 1 filed complaint before District Forum against OP No. 1/Respondent No.2 and OP No. 2/Petitioner and learned District Forum vide order dated 16.10.2012 allowed complaint partly and directed OPs to execute and register deed of sale in respect of flat within one month and further directed to pay compensation of Rs.50,000/ - and cost of Rs.10,000/ -. OP No. 2 filed appeal before State Commission and learned State Commission vide impugned order dismissed appeal against which this revision petition has been filed along with application for condonation of delay.

(3.) HEARD learned Counsel for the petitioner on application for condonation of delay.