JAGJIT AHLAWAT Vs. ASHA SAHORE

JUDGEMENT

(1.) Heard Ms. Neha Gupta, Advocate for the appellant and Mr. Arjun Jain, Advocate, for the respondent.

(2.) The judgment debtor has filed above appeal from the orders of State Consumer Disputes Redressal Commission, Himachal Pradesh, dtd. 29/7/2019, passed in Execution Application No.2 of 2017, holding the appellant as guilty for not complying with the order dtd. 25/4/2017, passed in Consumer Complaint No.14 of 2015 and 14/10/2019, awarding punishment of two years simple imprisonment and fine of Rs. 10000.00. In default of payment of fine, one month further simple imprisonment, under Sec. 27 of Consumer Protection Act, 1986 corresponding Sec. 72 of Consumer Protection Act, 2019.

(3.) Asha Sahore (the respondent) filed CC/14/2015 for directing M/s. Ahlawat Developers & Promoters and its proprietor Jagdish Ahlawat (the appellant) (i) to handover possession of Flat No.402, Tower A-4, in project "Himachal One", Pinjore Nalagarh Road, district Solan, (ii) to pay Rs. 157500.00 as rent for the month of June 2014 till October, 2015 (iii) to pay Rs. 15000.00 per month till delivery of possession and (iv) to pay Rs. one lac as compensation for mental agony and harassment or in alternative to refund Rs. 2900000/- with interest @12% per annum from the date of deposit till its payment.