GURCHARANJIT KAUR Vs. SKY ROCK CITY

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Act 1986 in challenge to the Order dtd. 18/1/2019 of the State Commission in complaint no. 31 of 2019.

(2.) Learned counsel for the appellant (the 'complainant') is present.

(3.) Learned counsel for the complainant submits that an amount of Rs.7,97,500.00 was paid by the complainant to the builder in the year 2011. The builder is still retaining the said amount. The complaint has been dismissed by the State Commission on the preliminary issue of limitation, the merits of the matter have not been adjudicated upon.