SITE MANAGER, PAVANI BUILDWELL PVT LTD & 2 ORS; MANAGING DIRECTOR, PAVANI BUILDWELL PVT LTD Vs. AMARJYOT KAUR

JUDGEMENT

(1.) This revision petition has been filed by Site Manager, Pavani Buildwell Pvt. Ltd.&Ors., against the order dated 21.12.2016 of the State Consumer Disputes Redressal Commission, Punjab (in short 'the State Commission') passed in Execution Application No.31 of 2015 in respect of order dated 02.09.2014 in Consumer Complaint No.17/2011.

(2.) Brief facts of the case are that complainant/respondent filed a consumer complaint case no.17 of 2011 before the State Commission, alleging that the complainant had paid the full amount but even then the possession has not been given of the flat in question. The complaint was finally decided vide order dated 2.9.2014 of the State Commission as under:

(3.) No appeal was preferred by any party against the order dated 2.9.2014. Complainant's M.A. No.210 of 2016 in Execution Application No.31 of 2015 before the State Commission was decided by the State Commission vide its order dated 21.12.2016 against which the present revision petition has been filed. The State Commission has held that there is a dispute between the parties in respect of payment as both parties are alleging dues against each other. The State Commission has ordered that possession be delivered to the complainant in compliance of the order dated 2.9.2014 and the dispute regarding the dues will be decided later.