LAWS(MAD)-2023-9-120

DEVINARAYAN HOUSING Vs. MANU KARAN

Decided On September 20, 2023
Devinarayan Housing Appellant
V/S
Manu Karan Respondents

JUDGEMENT

(1.) These Civil Miscellaneous Second Appeals have been filed against the Orders passed by the Tamil Nadu Real Estate Appellate Tribunal, Chennai (hereinafter, referred to as 'TNREAT') in Appeal Nos.70 of 2019 and 39 of 2020, dtd. 22/5/2020.

(2.) The facts, which led to the filing of these Appeals in brief are as follows:

(3.) The Civil Miscellaneous Second Appeals have been admitted on 1/10/2020, on the following Substantial Questions of Law: