P. ANANDASUNDARESAN Vs. AKSHAYA PVT. LTD

JUDGEMENT

(1.) The Appellant has approached this Court under Sec. 58 of the Real Estate (Regulation and Development) Act, read with Sec. 100 of the Civil Procedure Code against the order of the Tamil Nadu Real Estate Appellate Tribunal, Chennai, dtd. 7/3/2022 passed in Appeal No.103 of 2021 on the file of TNREAT, which reversed the Order, dtd. 30/3/2020 passed in CCP No.30 of 2020 on the file of Tamil Nadu Real Estate Regulatory Authority (TN RERA), Chennai filed by the Appellant herein.

(2.) The essential facts of the case would run thus:

(3.) Mr. C.K. Chandrasekar, learned Counsel appearing on behalf of Mrs. W.R. Subhashini, learned Counsel for the Appellant, canvassed the following arguments before this Court.