PATRICK GONSALVES Vs. HAVEN DEVELOPERS PVT LTD

JUDGEMENT

(1.) THIS order shall dispose of application preferred by the decree holders under Section 25 of the Consumer Protection Act for execution of order dated 16.3.2003 in Complaint No. 30/1999 modified by the Hon ble National Commission F.A No. 820 of 2003.

(2.) THE Hon ble National Commission by its order dated 6.2.2006 in F.A. No. 820 of 2003 held the respondent Nos. 3 and 4 (judgment debtor Nos. 3 and 4) liable jointly along with the respondent Nos. 1 and 2 (judgment debtor Nos. 1 and 2) to reimburse the complainants (decree holders) the sum of Rs. 14,12,500 with interest at the rate of 12% per annum from 6.5.1997 till date of payment and also pay compensation of Rs. 50,000 to each of the complainants.

(3.) ACCORDING to the Decree Holder, an aggregate amount of Rs. 22,74,102.90 is due and payable by the Judgment Debtor as on 30.3.2009.