SHWAS BUILDERS AND DEVELOPERS Vs. PREMCHAND SURENDRAN

JUDGEMENT

(1.) The respondents 1 to 4 in Complaint No.37/2023 of the Kerala Real Estate Regulatory Authority (the K-RERA) are the appellants in the Miscellaneous Second Appeal filed under Sec. 58 of the Real Estate (Regulation and Development Act, 2006 (the RERA). The respondent is the complainant in the said complaint.

(2.) The parties are referred to according to their status before the KRERA.

(3.) The complainant is an allottee in the Villa Project by name 'Epcot County' launched by the 1st respondent. The 1st respondent is a private limited company engaged in the business of development and construction of real estate projects. The respondents 2 to 4 are its Directors. The 4th respondent is the landowner of the Project also. The 5th respondent is another private limited company, which is a sister concern of the 1st respondent.