EXPRESS PROJECTS PVT. LTD Vs. MANJU SHARMA

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 10/5/2019 of the State Commission in complaint no. 238 of 2017.

(2.) Heard the learned counsel for the appellant (the 'builder co.') and the learned counsel for the respondents (the 'complainants'). Perused the record.

(3.) The State Commission has ordered the builder co. to refund a sum of Rs.48,29,754.00 to the complainants with interest at the rate of 12% per annum from the respective dates of deposit till realization, with the stipulation that if the payment is not made within 3 months the rate of interest shall stand enhanced to 18% per annum for the period of default. It has also awarded lumpsum Rs.2,50,000.00 as compensation for mental agony and physical harassment and Rs.21,000.00 as cost of litigation.