M/S. LANDMARK HOUSE Vs. UMESH MUNDRA

JUDGEMENT

(1.) Mr. Prem Narain. - This revision petition has been filed by the petitioner M/s. Landmark House against the order dated 11.01.2018 of the State Consumer Disputes Redressal Commission, Chhattisgarh, (in short 'the State Commission') passed in Appeal No.FA/2017/810.

(2.) Brief facts relevant for deciding the revision petition are that respondent has booked a unit with the petitioner. However, the complaint was filed by the respondent that the possession was not given. The complaint was resisted by the petitioner/opposite party by stating that the respondent had not paid three instalments and therefore, the allotment was cancelled. District Consumer Disputes Redressal Forum, Durg, (in short 'the District Forum') vide its order dated 20.09.2017 passed the following orders:-

(3.) The non applicant No.1 and 2 shall pay Rs. 3,00,000/- (Rupees three lakh) to the complainant jointly and severally towards mental agony.