(1.) This appeal is directed against the order passed by the National Consumer Disputes Redressal Commission by which complaint filed by the appellant came to be disposed of as follows:
(2.) Feeling aggrieved by it, the present appeal has been filed. According to the appellants, the Commission should have directed refund of the amount and should have granted the prayer as sought for. According to the appellants, construction was not completed and the appellants do not want the building. According to the respondents, construction has been completed and it is contended that there is occupancy certificate also.
(3.) After hearing the parties, we are of the view that in the facts of this case, in the interest of justice, the following order be passed: