GHANSHYAMDAS BALCHAND AHUJA Vs. VILAS RANGILDAS CHANDAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Ghanshyamdas Balchand Ahuja against the order dated 17.02.2017 of the State Consumer Dispute Redressal Commission, Maharashtra, (in short 'the State Commission') passed in Revision Petition No.02 of 2017.

(2.) Brief facts relevant for decision of this revision petition are that petitioner/opposite party in the main complaint case No.92 of 2015 filed an application for appointment of Court Commissioner before the District Forum to inspect the flat in question and give its report. It was alleged by the petitioner that the complainant/respondent has taken forceful physical possession and he is utilising the furniture of the petitioner kept in the flat and also has given the flat on rent to a third party. The complainant has not paid about Rs.4,00,000/- to the opposite party as unpaid part consideration of the flat, District Forum, Parbhani allowed the application vide its order dated 07.12.2016. The complainant preferred revision petition before the State Commission against the order of the District Forum dated 07.12.2016. The State Commission vide its order dated 17.02.2017 has set aside the order dated 07.12.2016 of the District Forum and has dismissed the application for appointment of Court Commissioner.

(3.) Hence, the present revision petition.