SHL VENTURES Vs. P VENKATA SATYA PRASAD RAO

JUDGEMENT

(1.) This revision petition has been filed by the petitioner M/s. SHL Ventures against the order dated 23.02.2018 of the State Consumer Disputes Redressal Commission, Telangana, (in short '\the State Commission') passed in FA No.282 of 2016.

(2.) Brief facts relevant for deciding the present revision petition are that the respondent/complainant booked a flat with the opposite party/petitioner by paying Rs.8,00,000/- as the booking amount. Later on he requested for cancellation and refund of the amount. As the opposite party did not respond, the respondent filed a consumer complaint bearing No.72/2014 before the District Consumer Disputes Redressal Commission, Ranga Reddy (in short 'the District Forum') and the District Forum vide its order dated 22.04.2015 allowed the refund of Rs.8,00,000/- with interest @ 9% p.a. from 03.01.2014.

(3.) Aggrieved with the order of the District Forum, the petitioner herein/ opposite party preferred an appeal before the State Commission and the State Commission dismissed the appeal vide its order dated 23.02.2018 and confirmed the order of the District Forum. Hence, the present revision petition.