BAJWA DEVELOPERS LTD Vs. GURINDER SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 16.9.2015 passed by State Commission in FA No. 329 of 2015- M/s. Bajwa Developers Ltd. Vs. Gurinder Singh; by which appeal was dismissed in default.

(2.) Brief facts of the case are that complaint filed by complainant/respondent against opposite party/petitioner was allowed by Learned District Forum vide order dated 18.2.2015 and opposite party was directed to refund Rs. 3,75,000/- with 18% p.a. interest and further directed to pay compensation of Rs. 2,00,000/-. Appeal filed by opposite party was dismissed by Learned State Commission vide impugned order against which this revision petition has been filed.

(3.) Heard Learned Counsel for the parties finally at admission stage and perused record.