AMIN THARANI Vs. MANGESH J KOLTHARKAR

JUDGEMENT

(1.) Being aggrieved by the order dated 31.03.2015 of the Maharashtra, State Consumer Disputes Redressal Commission, (in short 'the State Commission'), the appeal has been filed by AminTharani.

(2.) Brief facts are that the complainant/respondent filed a consumer complaint before the State Commission stating that the complainant had booked a residential flat admeasuring 620 sq.ft. with Mr. Amin Tharani, Proprietor of G.T. Builders (Opposite Party) on 25th October'95 in his proposed building "Cooky Apartment" on 2nd floor, at Marol, Andheri (West), by paying cash amount of Rs.50,000/-. The Complainant made total cash payment of Rs.5,75,000/- and cheque payment of Rs.3,51,000/- making a total payment of Rs.9,26,000/- to the Opposite Party. Even after completion of the building, the booked flat was not given to the complainant. The State Commission after considering the complaint vide its order dated 31.03.2015 allowed the complaint with following order:-

(3.) The present appeal has been filed against the above order of the State Commission.