VENKATARAMAN KRISHNAMURTHY Vs. LODHA CROWN BUILDMART PVT. LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 21(a)(i) of the Consumer Protection Act, 1986 (for short "the Act") by the Complainants against Opposite Party (OP) as detailed above, inter alia praying for:-

(2.) Notice was issued to OP, giving them 30 days time to file written statement. Written statement was filed by OP on 17/7/2018.

(3.) It is averred in the Complaint that: -