- (1.)In this revision, there is challenge to order dated 14.6.2011, passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short as 'State Commission').
(2.)Brief facts are that respondent/complainant filed a complaint before District Consumer Disputes Redressal Forum (for short as 'District Forum') stating that she is a member of the petitioner/opposite party-Society. In October 2008, there was a sudden fire near entrance of 'A' Wing in which meters 6f all flat owners including that of respondents were burnt and damaged. Without calling for any meeting Rs. 2,000 was collected from all flat owners of A and B Wing and new meters were installed for them, but meter was not given to the respondent. Hence, respondent filed the complaint.
(3.)Petitioner did not file any written statement before the District Forum and later on was proceeded ex parte.