PARSVNATH DEVELOPERS LTD Vs. SHEELA DEVI

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 6/11/2013 of the State Commission in complaint no. 388 of 2018 vide which the State Commission has directed the Appellant builder co. to refund an amount of Rs.9,86,040.00 deposited by the Respondent complainant with interest at the rate of 12 % per annum along with Rs.13,000.00 as lumpsum compensation for mental agony and physical harassment including litigation expenses. On 14/10/2019, on a submission made on behalf of the Appellant builder co., the appeal was admitted on the limited question of rate of interest only.

(2.) Learned counsel for the Appellant submits on instructions that since the amount involved is not very huge and in order to put an end to the litigation, the Appellant builder co. wishes to withdraw its appeal and does not want to pursue it any more. He however requests that this case may not be treated as a precedent.

(3.) In the light of the above submissions, the instant first appeal no. 1031 of 2019 is dismissed as withdrawn. The decision in this case shall not be treated as a precedent.