MAHAVIR ADGONDA PATIL Vs. RAJENDRA SURENDRA SHETTY

JUDGEMENT

(1.) These revision petitions have been filed by the petitioner, Mahavir Adgonda Patil against the order dated 15.11.2011 passed by the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (for short, 'State Commission') in FA Nos. A/10/1215 and A/10/1216.

(2.) Brief facts of these cases are that respondents in these two revision petitions have filed the complaint before the District Forum stating that there was deficiency in service on the part of the petitioner/OP as the petitioner has handed over flats of less areas than mentioned in the sale agreement and the registered deed. The District Forum in complaint no. 263/2008 which was filed by Ms. Deepa Narendra Shetty (Respondent in RP No.3309/2012) passed the following order:

(3.) Similarly, the District Forum in complaint no. 264/2008 which was filed by Shri Rajednra Surendra Shetty (Respondent in RP No.3308/2012) directed the OP/petitioner herein to pay Rs.1,51,200/- to the complainant alongwith compensation of Rs5,000/- and cost of complaint as Rs.1,000/-.