BHAVYA CONSTRUCTION & DEVELOPERS Vs. VIRENDRA PRATAP SINGH

JUDGEMENT

(1.) Learned counsel for the appellant developer and the learned counsel for the respondent complainant jointly submit that vide its impugned Order dated 20.01.2021 the State Commission has determined the principal amount deposited by the complainant with the developer to be Rs. 18.50 lakh.

(2.) Learned counsel for the complainant submits that the principal amount of Rs. 18.50 lakh has been correctly determined by the State Commission.

(3.) Learned counsel for the developer submits that as per its accounts the complainant had actually deposited Rs. 6.50 lakh only with the developer, the findings of the State Commission that the complainant had deposited Rs. 18.50 lakh are erroneous.