SHAKUNTLAM COLONIZERS PVT LTD THROUGH DIRECTOR RAJENDRA KUMAR AGARWAL Vs. VIJAY SINGH CHAUHAN S/O K L SINGH CHAUHAN

JUDGEMENT

(1.) This revision petition has been filed by M/s. Shakuntalam Colonizers Pvt. Ltd. against the order dated 18.11.2017 of the State Consumer Disputes Redressal Commission, Maharashtra (in short 'the State Commission') passed in Appeal No.803 of 2016.

(2.) Brief facts of the case are that the respondent/complainant filed a complaint before the District Consumer Disputes Redressal Commission, Jaipur (in short 'the District Forum') stating that he booked a plot in the petitioner's residential housing scheme named South City, admeasuring 200 sq. yd. Apart from the booking amount of Rs.46,530/- on 14.07.2007 the complainant further paid various amounts in instalments as agreed. In total the complainant paid Rs.3,10,200/- to the opposite party/petitioner herein However, the possession has not been given by the opposite party. The opposite party neither appeared nor filed any reply before the District Forum. The District Forum, however based on the evidence passed the following order on 25.05.2016:-

(3.) Aggrieved by the above order of the District Forum, the petitioner/opposite party preferred an appeal before the State Commission, which was dismissed vide its order dated 18.11.2016.