NBCC (INDIA) LIMITED Vs. JOSHY VARGHESE

JUDGEMENT

(1.) These miscellaneous second appeals have been filed under Sec. 58(1) of the Real Estate (Regulation and Development) Act, 2016.

(2.) M.S.A. No.13 of 2023 arises out of order in REFA No.74/2022 dtd. 28/2/2023 on the files of the Kerala Real Estate Appellate Tribunal, Ernakulam and the order in Complaint No.90/2022 dtd. 26/7/2022 on the files of the Kerala Real Estate Regulatory Authority, Thiruvananthapuram. The appellants are the appellants in REFA No.74/2022 and the respondent is the original complainant in Complaint No.90/2022.

(3.) M.S.A. No.14 of 2023 arises out of order in REFA No.75/2022 dtd. 28/2/2023 on the files of the Kerala Real Estate Appellate Tribunal, Ernakulam and the order in Complaint No.120/2022 dtd. 26/7/2022 on the files of the Kerala Real Estate Regulatory Authority, Thiruvananthapuram. The appellants are the appellants in REFA No.75/2022 and the respondents are the original complainants in Complaint No.120/2022.