RAKESH NAG W/O SH SUBHENDU MANNA Vs. KAKALI MANNA & ANR S/O SANAT KUMAR NAG; SUBHENDU MANNA S/O SANAT KUMAR NAG

JUDGEMENT

(1.) This revision is directed against the order of the State Commission West Bengal dated 30. 8. 2017 in RP/225/2016.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the petitioner/complainant on 26. 6. 2012 entered into an agreement for purchase of subject flat from the respondent/opposite party for Rs. 8 lakhs. An agreement for sale of flat was executed between the parties and at the time of agreement, Rs. 5 lakhs was paid to the opposite party against the consideration amount. It is alleged that thereafter the complainant approached the respondent/opposite party on several occasions to receive the balance Rs. 3 lakhs and execute a registered sale-deed in respect of the flat in favour of the complainant but in vein. Being aggrieved the petitioner/complainant filed the consumer complaint.

(3.) The respondent/opposite party on being served with the notice of the complaint filed written statement denying the allegations of deficiency in service.