SATYABATI PANDA Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 21/2/2019 of the State Commission in complaint no. 677 of 2018.

(2.) Repeatedly called out, intermittently. No one appears on behalf of the Appellant (the 'complainant') to pursue the appeal. Mr. Karan Rajpurohit, learned counsel is present on behalf of the Respondents (the 'builder co.').

(3.) The matter pertains to a builder-buyer dispute. The State Commission vide its impugned Order dtd. 21/2/2019 has ordered the builder co. to refund an amount of Rs.12,32,024.00 deposited by the complainant with interest at the rate of 12% per annum from the respective dates of deposit till realization along with Rs.30,000.00 as lumpsum compensation for mental agony and harassment inclusive of litigation expenses. The present appeal has been filed by the complainant seeking enhancement in compensation.