MIST AVENUE PRIVATE LIMITED Vs. SWATI AGARWAL

JUDGEMENT

(1.) Heard Mr. Ravi Kishan Chandna, Advocate, for the appellant.

(2.) Aforementioned appeal has been filed from the order of State Consumer Disputes Redressal Commission, Delhi, dtd. 21/9/2021, passed in Consumer Complaint No.892 of 2018, allowing the complaint and directing the appellant (opposite party-1) to refund the entire amount of Rs.2112000.00 with interest @6% per annum, from the date of each deposit till 21/9/2021. If the aforesaid amount is not paid till 20/11/2021, then rate of interest would be @9% per annum, from the date of each deposit till the date of payment to the complainants, to pay compensation of Rs.100000.00 for mental agony and harassment and cost of Rs.50000.00.

(3.) Swati Agarwal, Beena Dimri and Sneh Lata (respondents-1 to 3) filed C.C. No. 892 of 2018 for directing the appellant and respondent-4 (i) to refund entire amount of Rs.2112000.00 with interest @18% per annum from the date of deposit till its realization to the complainants, (ii) to pay compensation of Rs.250000.00, (iii) to pay cost of Rs.50000.00 and (iv) any other relief which is deemed fit and proper, in the circumstances of the case.