RISHAB SINGH CHANDEL Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) Leave granted.

(2.) The State Consumer Disputes Redressal Commission["SCDRC"] directed the respondent to refund the amount deposited by the appellant together with interest at the rate of 18% per annum from 1/7/2011 till payment. This order was affirmed by the National Consumer Disputes Redressal Commission.

(3.) Notice was issued by this Court confined to the submission of the appellant that interest has to be awarded from 31/3/2008, the date of payment made to the builder and not from 1/7/2011, as awarded by the SCDRC.