VENKATESH RAMASAMY Vs. RADIANCE REALTY DEVELOPERS INDIA

JUDGEMENT

(1.) This civil miscellaneous second appeal has been directed against the order passed by the Tamil Nadu Real Estate Appellate Tribunal, Chennai, [in short, "TNREAT"] in Appeal No.13 of 2025 dtd. 21/2/2025.

(2.) In fact, the order impugned dtd. 21/2/2025 is a common order, where, many number of appeals, that is Appeal Nos.5 to 14 of 2025 have been dealt with and a common order has been passed.

(3.) The appellant, along with similar persons or similar allottees who have got allotments of residential flats from the respondent Promoter, have approached the Tamil Nadu Real Estate Regulatory Authority, Chennai, [in short, "TNRERA"], by filing various RCPs, which includes R.C.P.No.84 of 2023, filed by the appellant.