BHUPENDAR KUMAR BHANSALI S/O TRILOK CHAND BANSALI Vs. RAJASTHAN HOUSING BOARD JYOTI NAGAR JAIPUR RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 4.10.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench No. 3, Jaipur (in short, 'the State Commission') in Appeal No. 2118 of 2010, Bhupendar Kumar Bhansali v. Rajasthan Housing Board by which, his appeal was partly allowed.

(2.) Brief facts of the case are that complainant Trilok Chand got his registration for a house in the scheme of 1973 floated by OP/Respondent and deposited Rs. 500. His brothers also got registration with OP. Trilok Chand died on 7.11978 and registration of house was transferred in the name of his wife Smt. Bali Bai on 6.9.1984 and she also got registration transferred from lower income group to medium income group and deposited amount of Rs. 2500. Smt. Bali Bai died on 29.1993 and registration was transferred in the name of complainant on 7.4.2007. It was further alleged that house has not been allotted to him; though, houses were allotted to his four brothers, who applied in the same scheme in the year 1983. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP did not file written statement. Learned District Forum after hearing parties allowed complaint and directed OP to charge 'th of the cost of Rs. 10,24,623. Both parties preferred appeals before State Commission and learned State Commission vide impugned order dismissed Appeal No. 1805 of 2010 filed by OP and partly allowed Appeal No. 2118 of 2010 filed by complainant and directed OP to pay compensation of Rs. 25,000 and Rs. 10,000 as legal expenses against which, this revision petition has been filed by petitioner.

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