N. S. MOHANAKRISHNAN Vs. J. ASHA

JUDGEMENT

(1.) Aggrieved against the concurrent findings rendered by the Appellate Authority/Tamil Nadu Real Estate Appellate Tribunal (TNREAT) in Appeal No.77 of 2021, which confirmed the order of the Tamil Nadu Real Estate Regulatory Authority (TNRERA) made in C.No.54 of 2020, dtd. 19/4/2021, the appellants herein have preferred the present Civil Miscellaneous Second Appeal before this Court.

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

(3.) Mr.V.Raghavachari, learned Senior Counsel appearing for Mr.C.Kanagaraj, learned counsel appearing on behalf of the appellants canvassed his points in the following manner:-