MEDHIKA INFRASTRUCTURES Vs. SANTHAKUMARI

JUDGEMENT

(1.) This appeal has been filed challenging the order dated 17.12.2020 passed in Appeal No.51 of 2020 by the Tamil Nadu Real Estate Appellate Tribunal confirming the order dated 20.03.2020 passed in I.A.No.105 of 2019 in C.C.P.No.261 of 2019 on the file of the Tamil Nadu Real Estate Regulatory Authority, Chennai ('RERA' for brevity).

(2.) We have elaborately heard Mr.K.M.Vijayan, learned Senior Counsel appearing for the appellant.

(3.) In the array of parties before the RERA in C.C.P.No.261 of 2019, initially there were two respondents, namely Crescentz Homes and Infrastructure Private Limited and Altimiz Infrastructure Limited. Subsequently, on account of the order passed by the RERA, the complaint was not pressed against the aforementioned two parties and M/s.Crescentz Square was impleaded as a respondent. The first respondent before us, namely Mrs.Santhakumari, had filed I.A.No.105 of 2019 in C.C.P.No.261 of 2019 seeking to implead the appellant herein as well as M/s.Crescentz Square as respondents 3 and 4.