GODREJ PROJECTS DEVELOPMENT Vs. ANIL KARLEKAR

JUDGEMENT

(1.) The present appeal takes exception to the final judgment and order dtd. 25/10/2022 passed in Consumer Complaint No. 262 of 2018, whereby the National Consumer Disputes Redressal Commission (hereinafter, "NCDRC") disposed of the Consumer Complaint filed by the Respondents No. 1 and 2 (hereinafter referred to as, "Complainants" or "Respondents") thereby directing the Appellant to deduct only 10% of the Basic Sale Price ("BSP" for short) towards cancellation of the Complainants' Apartment and refund the balance amount along with simple interest @ 6% per annum from the date of each payment till the date of refund. Aggrieved thereby, the present appeal has been filed under Sec. 23 of Consumer Protection Act, 1986.

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

(3.) We have heard Shri Dhruv Mehta, learned Senior Counsel appearing on behalf of the Appellant and Shri Ashwarya Sinha, learned Counsel appearing on behalf of the Respondents.