SAJU SATHYAN Vs. MERITRA HOMES (P) LTD

JUDGEMENT

(1.) This miscellaneous second appeal has been filed under Sec. 58(1) of the Real Estate (Regulation and Development) Act, 2016 (hereinafter referred to as 'the RERA Act, 2016', for convenience) read with Sec. 100 of the Code of Civil Procedure (hereinafter referred to as 'CPC', for short) at the instance of the original complainant in complaint No.33/2021 on the files of the Kerala Real Estate Regulatory Authority, Thiruvananthapuram. He assails the order in REFA No.57/2022 dtd. 9/11/2023 on the files of the Kerala Real Estate Appellate Tribunal, Ernakulam. The respondents herein are the respondents in the original complaint.

(2.) Heard the learned counsel for the appellant as well as the learned counsel appearing for the respondents in detail.

(3.) I shall refer the parties in this miscellaneous second appeal as 'complainant' and 'respondents' for convenience.