IMPROVEMENT TRUST Vs. MANMOHAN SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 16-09-2013 passed by the learned State Consumer Disputes Redressal Commission, Punjab (in short, 'the State Commission') in Appeal No. 889/2011 Improvement Trust, Ludhiana & Anr. Vs. Manmohan Singh, by which while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that complainant/respondent was allotted 250 sq. yards by opposite party/petitioner for a sum of Rs.5,000/- vide letter dated 16-04-1971 and handed over possession of the plot. Complainant constructed building and obtained electric connection in the year 1984. Inspite of repeated reminders Sale Deed was not executed and complainant again approached opposite party on 13-04-2009 to execute Sale Deed of plot. Opposite party visited house and raised objections regarding temporary construction and raised demand of Rs.8,22,900/-. Alleging deficiency on the party of opposite party complainant filed complaint before District Forum. Opposite party resisted complaint. District Forum allowed complaint and aforesaid demand on account of non-construction charges was quashed. Appeal filed by the opposite party was dismissed by learned State Commission vide impugned order, 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 and perused record.