JONALI BARUAH Vs. PUBANCHAL HOUSING PROMOTION, DEVELOPMENT & FINANCE CO-OPERATIVE SOCIETY LTD & 3 ORS

JUDGEMENT

(1.) This revision petition is directed against the order of the Assam State Consumer Disputes Redressal Commission, Guwahati dated 29.01.2013 in appeal no. 131 of 2004 whereby the State Commission had allowed the appeal of the opposite parties and set aside the order of the District forum, resulting in the dismissal of the complaint.

(2.) Sans unnecessarily details the facts relevant for the disposal of the revision petition are that the respondent/ complainant filed a consumer complaint before the District Forum, Kamrup, Guwahati alleging deficiency in service on the part of the opposite parties in respect of the allotment of flat to the complainant. The District Forum on consideration of the pleadings of the parties partly allowed the complaint and granted the following relief:

(3.) Being aggrieved by the order of the District Forum, the opposite parties preferred an appeal before the State Commission. The complainant also filed a cross appeal. The cross appeal was dismissed on the ground of limitation. The appeal preferred by the opposite party was allowed by the State Commission. Being aggrieved by the impugned order the petitioner/ complainant preferred this revision petition.