BALASAHEB SOPANRAO POKALE Vs. MANDATAI ASHOKARO SATHE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Balasaheb Sopanrao Pokale against the order dated 27.01.2014 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in First Appeal No.A/06/1079.

(2.) Brief facts of the case as per the revision petition are that on 28.04.2000, the petitioner and the respondent executed a notarized transfer deed and thereby petitioner agreed to hand over the possession of flat No.16 to respondent (original complainant). On 07.02.2002, the petitioner and respondent executed a notarized cancellation deed there by the transfer deed dated 28.4.2000 was cancelled and revoked. On 19.09.2005, the respondent (original complainant) filed a complaint before the District Forum, Nashik against the petitioner on the basis of transfer deed dated 28.4.2000. On 06.05.2006, the District Consumer Disputes Redressal Forum, Nashik, (in short 'the District Forum') allowed the complaint as per the following order.

(3.) On 05.06.2006, the petitioner preferred an appeal before the State Commission. On 27.01.2014, the State Commission dismissed the appeal.