ANTHONY MENEZES Vs. MAHESH PHADTE & ANR

JUDGEMENT

(1.) This appeal has been filed by the appellant, Anthony Menezes against the order dated 1.6.2012 passed by the State Consumer Disputes Redressal Commission, Goa Panaji (for short, 'State Commission') in CC No.15/2010.

(2.) Brief facts of the case are that the appellant/complainant filed consumer complaint against respondents/OPs stating that he had paid a sum of Rs.6 lakhs and booked a residential unit with respondent no.1//OP-1 by way of agreement dated 29.1.1996. However, later on, this agreement was cancelled and another agreement was signed between same parties which is stated to be a tripartite agreement between complainant and the respondents dated 5.12.1997 stating that OP-1 will transfer the money to OP-2 and OP-2 shall deliver the flat to the complainant. However, no flat was delivered to the complainant by OP-2, therefore the complaint was filed before the State Commission for getting the possession of flat alongwith compensation.

(3.) The complaint was resisted by both the OPs. The State Commission vide its order dated 1.6.2012 dismissed the complaint.