DELHI DEVELOPMENT AUTHORITY Vs. KAMINI CHOPRA

JUDGEMENT

(1.) THIS Revision Petition has arisen out of the order dated 26th May, 1994 passed by the State Consumer Disputes Redressal Commission, Delhi in Appeal No. A -20/91 by which the State Commission accepted the appeal filed by the present Respondent, Smt. Kamini Chopra, who was complainant in the Original Complaint, against the present Appellant, Delhi Development Authority (for short DDA). In that Appeal Delhi Administration was also arrayed as respondent but, as it has nothing to do with the matter it has not been joined in the present Revision Petition filed by the DDA.

(2.) BY the impugned order, the State Commission has set aside the orders of the District Forum, Delhi which had directed the Complainant to approach Civil Court as there was controversy between the parties regarding the amount which the DDA is liable to pay to the complainant, Smt. Kamini Chopra and thus the dispute necessitated accounting. Present Petitioner had been arrayed as opposite party in the complaint.