SANJEEV DEEWAN Vs. OMAXE CHANDIGARH EXTENSION DEVELOPERS LIMITED

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Sanjeev Deewan against the order dated 30.05.2018 of the State Consumer Disputes Redressal Commission, UT. Chandigarh, (in short 'the State Commission') passed in Appeal No.146 of 2018.

(2.) Brief facts of the case are that the petitioner had booked a flat with the opposite party in a pre-launch offer and deposited Rs.5,00,000/- with the opposite party. Later on the petitioner/complainant asked for refund and the opposite party refunded Rs.4,00,000/- only. Then the petitioner filed a complaint bearing No.CC/76/2016 before the District Consumer Disputes Redressal Forum-I, UT Chandigarh, (in short 'the District Forum'), which was resisted by the opposite party and finally District Forum vide its order dated 06.02.2018 passed the following order:-

(3.) Aggrieved by the order of the District Forum, the petitioner/complainant preferred an appeal bearing No.146 of 2018 before the State Commission and the same has also been dismissed by the State Commission on the ground of limitation as well as on merit vide its order dated 30.05.2018.