MD FAREED Vs. WADI-E-YAMAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 24.04.2009 in First Appeal no. 1592 of 2006 M/s Wadi E Yaman vs M/s Mohd Fareed by which the appeal was partly allowed and the order of the District Forum was modified.

(2.) The brief facts of the case are that the complainant petitioner paid Rs.27,000/- as instalments to the opposite party/ respondents for purchase of a plot. It was further alleged that instead of executing the sale deed, the opposite party offered to refund the amount without assigning any reason. Alleging deficiency on the part of the opposite party, complainant filed a complaint before the District Forum. The opposite party did not appear before the District Forum and they were proceeded ex parte. District Forum after hearing the complainant allowed the complaint and directed the opposite party to register the plot no. 1102 in the name of the complainant and further directed to pay Rs.5,000/- as compensation and Rs.1,000/- as cost of litigation.

(3.) The opposite party filed an appeal before the State Commission and the State Commission vide impugned order partly allowed the appeal and modified order of the District Forum and directed the opposite party to pay Rs.50,000/- as compensation and Rs.2,000/- as cost, against which this revision petition has been filed.