(1.) This revision petition has been filed by the petitioner Mayank Chabra against the order dated 05.11.2018 of the State Consumer Disputes Redressal Commission, Chhattisgarh, (in short 'the State Commission') passed in FA/18/405.
(2.) Brief facts of the case are that the petitioner herein is the opposite party in the original complaint case. The respondents/ complainants gave advance of Rs.2.96 lakhs as part consideration for the plot being purchased from opposite party. The complainants filed the complaint stating that the opposite party neither delivered the physical possession of the plot nor any registration was made nor the advance money has been refunded to the complainants. The District Consumer Disputes Redressal Forum, Raipur, ( in short 'the District Forum') proceeded with the complaint ex-parte against the opposite party and it has been recorded by the District Forum that the notice was refused by the opposite party, therefore, he was proceeded ex-parte. The District Forum vide its order dated 27.12.2017 allowed the complaint and ordered opposite party/petitioner herein to refund the amount of Rs.2.96 lakhs along with 12% p.a. interest from 06.04.2009. A compensation of Rs.50,000/- and Rs.3,000/- for litigation was also ordered.
(3.) The opposite party/petitioner herein preferred an appeal bearing No.405/2018 before the State Commission along with application for condonation of delay. However, the State Commission rejected the application for condonation of delay. Consequently, the appeal was dismissed vide order dated 05.11.2018.