M/S. SAMARTH SAKSHI CONSTRUCTION THROUGH SACHIN PRALHAD CHAVAN R/AT: 788, A WARD, SHIVAJI PETH KOLHAPUR MAHARASHTRA Vs. BHUJANGRAO GANPATRAO SHIRKE SAMARTH SAKSHI PLAZA 1755, E WARD, FLAT NO.S

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 03-08-2012 passed by the learned State Consumer Disputes Redressal Commission, Maharashtra (in short, 'the State Commission'), in First Appeal No. A/10/697 Shri Bhujangrao Ganpatrao Shirke Vs. M/s Samarth Sakshi Construction, by which appeal was partly allowed and order of District Forum allowing complaint partly was modified.

(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum and learned District Forum by order dated 28-05-2010 allowed complaint and directed opposite party/petitioner to receive balance Rs.1,90,000/- from complainant and execute registered Sale Deed after obtaining Municipal Certificate. It was further directed that opposite party shall provide lift facility and water supply. Appeal filed by the complainant was partly allowed vide impugned order and order of District Forum directing complainant to pay Rs.1,90,000/- to opposite party was set aside 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.