DELHI DEVELOPMENT AUTHORITY Vs. SHOBHIT GUPTA

JUDGEMENT

(1.) This first appeal has been filed by the appellant Delhi Development Authority (DDA) against the order dated 29.05.2017 passed by the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission') in Complaint No.66 of 2016.

(2.) Brief facts of the case are that the respondent purchased a flat from DDA and after getting possession of the flat the respondent filed a consumer complaint bearing No.66 of 2016 before the State Commission alleging deficiency in service on the part of the DDA on account of late allotment of the flat as well as for not giving the complete furnished house as per the agreement. The complaint was resisted by the DDA by filing written statement. However, the State Commission allowed the complaint and directed the DDA to pay Rs.3.5 lacs as compensation to the respondent complainant.

(3.) Hence the present appeal.