SUJATHA DEVI AKONDI Vs. SAFEWAY INFRA

JUDGEMENT

(1.) No one is present for the respondents. I have therefore heard the learned Counsel for the appellants and have considered the record.

(2.) The complaints were resisted by the respondents who admitted the agreement with the complainants/appellants but claimed that the construction could not be completed in time on account of non-payment of dues by some other allottees of the project. The respondents also took a preliminary objection that the State Commission lacked jurisdiction to entertain the complaints and that even otherwise the complaints were barred by limitation.

(3.) The State Commission vide impugned order dated 08.01.2019 directed the respondents to complete the remaining work and deliver possession to the complainants within one month. The respondents were also directed to pay Rs.50,000/- as compensation to the complainants along with cost of litigation quantified at Rs.10,000/- in each case. Being aggrieved from the order of the State Commission as far as the quantum of compensation is concerned, the appellants are before this Commission.