GEETA PREM TELWANI Vs. VINOD RAI RAWAL

JUDGEMENT

(1.) PRESENT revision petition has been filed under Section 21 (b) of the Consumer Protection Act, 1986 by Petitioner/OP against impugned order dated 11.03.2015 passed by State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (for short, 'State Commission) in First Appeal No. A/14/285.

(2.) RESPONDENT /Complainant has filed a consumer complaint against Petitioner/Builder alleging deficiency on the part of the petitioner for non -performance of certain works with regard to the construction in the housing society of the respondent.

(3.) THE consumer complaint was opposed by petitioner before the District Forum.