DARA ESTATES PRIVATE LIMITED Vs. MANBIR KAUR

JUDGEMENT

(1.) This Appeal Execution is directed against the order of Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as "the State Commission) dated 26.02.2021 in Execution Application No.88 of 2020 in Consumer Complaint No.804 of 2018, whereby the State Commission issued fresh non-bailable warrants against the Appellants/Judgment Debtors.

(2.) State Commission, vide order dated 15.07.2019, passed in CC/804/2018 directed the Appellants/Opposite Parties to refund the amount of Rs.7,00,000/- to the Complainants with 12% interest alongwith cost of Rs.15,000/- as compensation for harassment and mental agony. Since the Appellants/Opposite Parties failed to comply with the order dated 15.07.2019, the Complainants/Decree Holders filed Execution Petition before the State Commission. In the Execution Petition, on 26.02.2021, the State Commission passed the following order: -

(3.) Aggrieved by the impugned order, Appellants/Judgment Debtors have filed the instant Appeal.