SUNIL JAIN Vs. ANSAL HOUSING AND CONSTRUCTION LIMITED

JUDGEMENT

(1.) COMPLAINANT /petitioner has filed the present Revision Petition. Shortly stated, the facts of the case are:

(2.) THEREAFTER , the petitioner approached the District Consumer Disputes Redressal Forum, Kasturba Gandhi Marg, New Delhi (hereinafter referred to as the District Forum' for short). The District Forum dismissed the complaint being barred by limitations as well as principle of res judicata as the Order passed by the MRTPC had attained finality.

(3.) PETITIONER being aggrieved, filed an Appeal before the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the State Commission' for short). The State Commission reversed the Order passed by the District Forum and allowed the complaint. It was held that the complaint was filed within the period of limitation. The State Commission directed the respondent to refund the sum of Rs. 2,89,000 deposited by the petitioner towards the consideration of orchard A -105 and also to pay compensation of Rs. 50,000 on account of deficiency in service, causing mental agony, harassment and financial loss to the petitioner.