BAGEWADI LMG Vs. MEGACITY DEVELOPERS PVT.LTD.

JUDGEMENT

(1.) We heard this case in admission stage. Since the learned counsel for the respondent opposite party is present in respect of other cases, he accepts notice on behalf of the respondent. A copy of the paper -book is given to him.

(2.) Very briefly the facts leading to filing the complaint were that the respondent opposite party had floated a residential layout under the name and style of Vajragiri Township at Bangalore -Mysore road in 1995. Opposite party respondent promised to complete the project within 60 months. The petitioner complainant attracted by the offer of the respondent opposite party, got himself enrolled as member of the scheme and paid several amounts, which are not in dispute. But when the possession was not being given and sale -deed was not executed, complaint was filed before the District Forum, who allowed the complaint and directed the respondent to refund the deposited amount together with interest @18% p.a. right from the date of the respective agreement of sale, till payment, together with compensation of Rs.4,00,000 and cost of Rs.l0,000 to the complainant. Not satisfied aggrieved by this order, both the parties filed appeals before the State Commission, which were disposed of by a common order in which the State Commission uphold the refund of the deposited amount along with interest @18% p.a. but reduced the compensation from Rs.4,00,000 to Rs.l,00,000 to the complainant, along with cost of Rs.10,000.

(3.) Not satisfied with the relief given by the State Commission, this revision petition has been filed before us.