PANDAV ROY Vs. MERLIN PROJECTS LIMITED

JUDGEMENT

(1.) Appeal No. 1822 of 2019 is filed by the Complainants under Sec. -19 of the Consumer Protection Act, 1986 against the Order dtd. 13/8/2019 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (hereinafter referred to as the "State Commission") in Complaint No.SC/07/O/2007.

(2.) Cross Appeal No. 1868 of 2019 has been filed by the Opposite Parties No.1 and 2 under Sec. 19 of the Consumer Protection Act, 1986 against the Order dtd. 13/8/2019 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (hereinafter referred to as the "State Commission") in Complaint No. SC/07/O/2007.

(3.) The case of the Complainants is that on 1/5/2003 they entered into an Agreement with Opposite Party No.-1 for purchase of a 'Row House' being House No.B-15 in the Complex "The Tarrace" at Merlin Greens situated at Mouza,Kriparampur, P. S. ' Bishnupur, District ' South 24 Parganas for a total consideration of Rs.14,25,000.00. Complainants paid Rs.50,000.00, vide cheque No.745541 dtd. 1/5/2003, towards earnest money. The Complainants also paid a sum of Rs.1,93,750.00 towards the balance of earnest money totaling to Rs.2,43,750.00. Supplementary Agreement was executed on the same day i.e., 1/5/2003.