INLAND ELITE APARTMENT OWNERS ASSOCIATION v. SRI SIRAJ AHMED

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