SUPER REALTEACH PVT. LTD Vs. SUMIT GOEL

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 20/5/2019 of the State Commission in complaint no. 1113 of 2016.

(2.) We have heard the learned counsel for the appellant (the 'builder co.') and the respondent (the 'complainant') in person. We have also perused the record including inter alia the impugned Order dtd. 20/5/2019 of the State Commission and the memorandum of appeal.

(3.) The matter pertains to a builder-buyer dispute.