NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
NEW DELHI
REVISION PETITION NO. 1713-1714 OF 2010
(Against the Order dated 01/03/2010 in Appeal No. 233,282/2009 of the State Commission Karnataka)
1. INLAND ELITE APARTMENT OWNERS ASSOCIATION
Canara Hostel Road, Kedialbali
Mangalore - 3
Karnataka ...........Petitioner(s)
Versus
1. SRI SIRAJ AHMED
Residing at Mewa, Opp. Bendeer Church
Mangalore - 3
Karnataka ...........Respondent(s)
BEFORE:
HON'BLE MR. JUSTICE R.K. BATTA, PRESIDING MEMBER
HON'BLE MR. VINAY KUMAR, MEMBER
For the Petitioner : MR. LAGNESH MISHRA, ADVOCATE
FOR MR. V.N. RAGHUPATHY, ADVOCATE
For the Respondent : NEMO
Dated : 14 Dec 2010
ORDER
Heard Counsel for the petitioner.
The order of the State Commission is perfectly correct, just and fair in the facts and circumstances of the
case, inasmuch as, the matter has been remanded to the District Forum to determine the compensation. In
view of this, we do not find that any case has been made out for interference in the exercise of revisional
jurisdiction under Section 21(b) of Consumer Protection Act, 1986 as we do not find any jurisdictional
error, illegality or material irregularity in the order of the State Commission. The revision is, accordingly,
dismissed with no order as to costs.
......................J
R.K. BATTA
PRESIDING MEMBER
......................
VINAY KUMAR
MEMBER