MOHINI SHELTERS PVT. LTD Vs. SANJAY HARI NAGPAL

JUDGEMENT

(1.) Heard Mr. Mohit P. Bhansali, Advocate, for Sanjay Hari Nagpal and Mr. Uday B. Wavikar, Advocate, for Mohini Shelters Pvt. Ltd., in both the appeals.

(2.) Both above appeals are cross appeals, arise out of the order of Maharashtra State Consumer Disputes Redressal Commission, dtd. 6/2/2014, passed in CC/11/72, partly allowing the complaint and directing the opposite party to handover possession of Flat No.501, in new building as per agreement, to pay compensation of Rs. ten lacs and compensation of Rs. one lac for mental agony and Rs. 50000/- as cost of litigation.

(3.) The office has reported 2 days delay in filing FA/185/2014. The appellant has not filed any application for condonation of delay. In the interest of justice, delay in filing the appeal is condoned. The office has reported 29 days delay in filing FA/282/2014. The appellant has filed IA/3006/2014, for condonation of delay. Cause shown is sufficient. Delay in filing the appeal is condoned.