PALM GROVES CO-OPERATIVE HOUSING SOCIETY LTD Vs. MAGAR GIRME & GAIKWAD ASSOCIATES & ANR THROUGH ITS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Palm Groves Co-operative Housing Society Ltd. against the order dated 10.10.2017 of the State Consumer Disputes Redressal Commission, Haryana (in short 'the State Commission') passed in Appeal No.RBT/A/16/627.

(2.) The petitioner is a co-operative housing society registered under the provisions of the Maharashtra Co-operative Societies Act, 1960, comprising of several flat-purchasers in the housing project called 'Palm Groves', which was developed and constructed by the Respondent No.I, who are the promoters and builders of the said project. The respondent No.II are collectively the owners of the property upon which the said Palm Groves project was developed and constructed.

(3.) Brief facts of the case are that the petitioner herein filed a complaint No.35 of 2005 before the District Consumer Disputes Redressal Forum, Pune (in short 'the District Forum') against the opposite party No.1/respondent No.1 and opposite party II/respondent No.II. This complaint was filed alleging certain defects in the flats developed by the builder and handed over to the members of the complainant Society. The District Forum vide its order dated 16.03.2007 allowed the complaint by passing the following order:-