JEWEL HOMES PVT. LTD Vs. JOHNY GEORGE

JUDGEMENT

(1.) These miscellaneous second appeals have been filed under Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 (hereinafter referred to as 'the RERA Act, 2016', for convenience).

(2.) M.S.A. No.2 of 2023 arises out of common order in REFA No.20/2021 dtd. 28/10/2022 on the files of the Kerala Real Estate Appellate Tribunal, Ernakulam and the order in C.C.P.No.01/2020 dtd. 1/2/2021 on the files of the Kerala Real Estate Regulatory Authority, Thiruvananthapuram. The appellants are the respondents in REFA No.20/2021 and the respondents are the original complainant in CCP No.01/2020.

(3.) M.S.A. No.3 of 2023 arises out of order in REFA No.44/2021 dtd. 28/10/2022 on the files of the Kerala Real Estate Appellate Tribunal, Ernakulam and the order in CCP No.01/2020 dtd. 1/2/2021 on the files of the Kerala Real Estate Regulatory Authority, Thiruvananthapuram. The appellants are the appellants in REFA No44/2021 and the respondents are the original complainant in CCP No.1/2020.