State Consumer Disputes Redressal Commission
Sau Anita Hari Jadhav & Anr vs Shri Nitin Namdeorao Gawade on 29 October, 2013
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. FA/13/290
(Arisen out
of Order Dated 30/08/2013 in Case No. 281/2011 of District Pune)
1.Sau Anita Hari Jadhav Flat No 11, Sunanda Apartments, Vivekanand Nagar, Baramati, Tal Baramati Dist.Pune Maharashtra
2. Shri Hari Maruti Jadhav Flat No 11, Sunanda Apartments, Vivekanand Nagar, Baramati, Tal Baramati Dist.Pune Maharashtra ...........Appellant(s) Versus
1. Shri Nitin Namdeorao Gawade Saraswati Bunglow, Krishi Colony, Devta Nagar Jalochi Tal Baramati Dist.Pune Maharashtra ...........Respondent(s) BEFORE:
HON'ABLE MR. JUSTICE R.C.Chavan PRESIDENT HON'ABLE MR. Dhanraj Khamatkar Member PRESENT:
Dr.S.A.Karandikar-Advocate ......for the Appellant ORDER Per Honble Mr.Justice R.C.Chavan, President This appeal is directed against the order passed by the Additional District Forum, Pune in consumer complaint no.281/2011 on 30/08/2013, whereby the forum dismissed the complaint. We have heard the learned counsel for the appellants. The complaint was in respect of the claim of the complainants that they had booked the shop premises admeasuring 175 sq.ft. with the opponent for a price of `3,69,425/-.
Appellants claim to have paid various amounts to the opponent. However, opponent did not execute necessary agreement and, hence, the complainants filed the complaint.
Opponent appeared before the forum and since there was another complaint in respect of a flat, stated that the entire amount which was shown to have been paid was towards the purchase of the flat and not towards the shop. Appellants/original complainants could not show to the forum that any amount was paid by the appellant towards the costs of the shop. Even today the learned counsel for the appellants could not show as to how the appellants paid the amount in respect of purchase of shop. There is absolutely no error in the order passed by the forum. Appeal is therefore summarily dismissed.
Pronounced on 29th October, 2013.
[HON'ABLE MR.
JUSTICE R.C.Chavan] PRESIDENT [HON'ABLE MR.
Dhanraj Khamatkar] Member Ms.