MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Vs. VEENA KUMARI

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner herein, Mussorie Dehradun Development Authority against the order dated 25.1.2016 passed in RP No.RP/14/108 by the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai.

(2.) The brief facts relevant for the disposal of the present revision petition are that respondent is the original complainant who filed Complaint No.CC No. 51 of 2014 before the District Consumer Disputes Rerdressal Forum, South Mumbai District (for short, 'District Forum') against the OP, Mussorie Dehradun Development Authority. The complainant had prayed interest on the refunded amount as well as the compensation of Rs. 10 lakhs. The complaint was admitted vide order dated 25.3.2014 of the District Forum and notice was issued to the OP. The OP filed a revision petition against the order of admission of complaint before the State Commission. The State Commission dismissed the R.P. No.RP/14/108 vide its order dated 25.1.2016.

(3.) Hence the present revision petition.