SUDATTA BHATTACHARJEE Vs. ARDEE INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) AFORESAID two appeals arise from the order dated 6th August, 2007 passed by the District Forum whereby the appellant -M/s. Ardee Infrastructure Pvt. Ltd. has been directed to pay Rs. 50,000 to the respondent -Mrs. Sudatta Bhattacharjee towards compensation for delayed delivery of the possession of a residential unit and Rs. 10,000 towards cost of litigation.

(2.) FOR the sake of clarity we will refer M/s. Ardee Infrastructure Pvt. Ltd. as appellant and Mrs. Sudatta Bhattacharjee as respondent.

(3.) THE appellant is aggrieved of the order itself whereas the respondent is dissatisfied with the amount of compensation as well as the non -registration of the flat in the name of the respondent.