BHARATI BHATTACHARJEE Vs. QUAZI MD. MAKSUDUZZAMAN

JUDGEMENT

(1.) Leave granted.

(2.) By way of these appeals, the appellant has essentially questioned the common judgment and order dtd. 23/8/2018 in Revision Petition Nos. 1468-1469 of 2015 whereby the National Consumer Disputes Redressal Commission, New Delhi1 has reversed the order passed by the State Consumer Disputes Redressal Commission, Kolkata2; and has restored the order passed by the District Consumer Disputes Redressal Forum, South 24-Parganas District Court, Alipore3 granting relief to the complainants (respondents herein) on their grievances against the appellant for execution of the Deed of Conveyance in terms of the agreement for sale. The appellant has also challenged the common order dtd. 27/9/2018, whereby the National Commission has rejected the review

(3.) Shorn of unnecessary details, the relevant background aspects of the matter are as follows: -