VIDYA Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) This appeal challenges the order dtd. 29/9/2022 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the 'Commission') in Consumer Case No. 1557 of 2016 wherein the Commission partly allowed the complaint preferred by the complainants-appellants herein and directed the sole respondent herein, to refund the entire sum deposited by the complainants-appellants with interest at the rate of 9% per annum from the date of respective deposit till the date of refund, within a period of two months from the date of the said order.

(2.) The facts, in brief, giving rise to the present appeal are as under:

(3.) Being aggrieved thereby, the present appeal.