JALADA PROMOTERS Vs. SHRIDHAR HARI KUWALEKER

JUDGEMENT

(1.) Heard Mr. Preshit Surshe, Advocate, for the appellant and Mr. Vikas Nautiyal, Advocate, for the respondent.

(2.) Aforementioned appeal has been filed from the order of State Consumer Disputes Redressal Commission, Maharashtra at Mumbai dtd. 30/1/2015, passed in Consumer Complaint No.413 of 2013, whereby the complaint was allowed with cost of Rs.25000.00 and the appellant was directed to handover possession of Flat No.4, carpet area 640 sq.ft. to the respondent, or in alternative to pay Rs.2586400.00 with interest @9% per annum from 23/9/2013 within 90 days. After 90 days, interest @12% per annum was payable.

(3.) Shridhar Hari Kuvalekar (the respondent) filed CC/413/2013, for directing M/s. Jalada Promoters (the appellant) (i) to handover possession of Flat No.4, carpet area 640 sq.ft. in the building known as "Kuvalekar Wada" at 583-A and 718, Budhwar Peth, Pune-2 or (ii) to pay value of the said flat according to current Government Ready Reckoner, (iii) to award Rs.50000.00as the cost of litigation and (iv) any other relief which is deemed fit and proper be awarded to the complainant.