STATUS BUILDERS AND ORS. Vs. RATNA M. GABA

JUDGEMENT

(1.) The petitioner was the opposite party before the District Forum, where the respondent/complainant had filed a complaint alleging deficiency in service.

(2.) Undisputed facts of the case are that the respondent/complainant joined scheme floated by the petitioner for construction of flat and shop for which she paid Rs. 90,000 for purchase of flat and Rs. 2,16,500 for shop. Allotment letter was issued. It appears that the scheme did not materialise and it is in these circumstances a complaint was filed before the District Forum. The matter was contested by the parties and the complaint was dismissed by the District Forum. Aggrieved by this order respondent/complainant filed an appeal before the State Commission, which was allowed and following reliefs were awarded :

(3.) Aggrieved by this order, the petitioner has filed this revision petition before us.