K.S.CHAUDHARI - (1.) This revision petition has been filed by the petitioner against the order dated 20.08.2015 passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No. 3, Jaipur (in short, 'the State Commission') in Appeal No. 552/2012 - United Township Corporation v. Akhilesh Jain by which, appeal was dismissed.
(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum against OP/petitioner and complaint was admitted on 10.09.2007 and notice were issued for 27.11.2007. OP filed application under Section 8 Arbitration and Conciliation Act, 1996 before District Forum on 23.10.2007 and on 27.11.2007 copy of application was provided by District Forum to the complainant and case was adjourned to 22.1.2008. On that date, the case was adjourned for complainant's evidence for 23.4.2008. On 23.4.2008, complainant filed reply of OP's application and case was fixed for arguments on the application and after many adjournments, arguments were heard on 9.7.2008 and case was fixed for orders, but again on 14.7.2008, case was fixed for rehearing on the application which continued upto many years and case was transferred to another District Forum and another District Forum on 18.7.2011 adjourned case for arguments. It appears that on 28.3.2012 arguments were heard and on 29.3.2012 complaint was finally allowed and OP was directed to handover possession of plot after receiving balance amount and also pay interest on deposited amount @ 9% p.a. along with cost of Rs. 2,000/- Appeal filed by OP was dismissed by State Commission vide impugned order against which, this revision petition has been filed.
(3.) Heard learned Counsel for the parties finally at admission stage and perused record.;