TANEJA DEVELOPERS & INFRASTRUCTURE LTD. Vs. MANISH GARG

JUDGEMENT

(1.) This is an appeal under Sec. 15 of the Consumer Protection Act (in short 'the Act') challenging the order dated 23.2.2015 passed by District Consumer Disputes Redressal Forum -VX Vikas Bhawan, LP. Estate, New Delhi (in short 'the District Forum'), in Complaint Case No. 302/2008 whereby the complaint of the respondent/complainant has been allowed and appellant/OP is directed to refund the amount of Rs. 19,76,799 with interest @12% from the date of last payment till payment is made in pursuance to the aforesaid order. Further compensation of Rs. 5.00 lakh has been awarded towards for deficiency and unfair trade practice on the part of appellant/OP.

(2.) Both the parties led evidence by way of affidavits. After hearing the Counsel for the parties and considering the material on record, the learned District Forum had held that the appellant/OP had indulged in unfair trade practice by collecting money in the name of future project and township and cheated the respondent/complainant and directed the appellant to refund entire amount to the respondent/complainant with interest at the rate of 12% as is noted in the impugned order. The learned District Forum also awarded compensation of Rs. 5 lacs to the respondent/complainant.

(3.) Aggrieved with the aforesaid order, present appeal is filed.