PARSVNATH DEVELOPERS LIMITED Vs. SAMPADA SINGH

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 15/11/2019 of the State Commission in complaint no. 628 of 2017.

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

(3.) The State Commission has ordered the builder co. to refund a sum of Rs.55,10,577.00 to the complainant with interest at the rate of 15% per annum, with the stipulation that if the payment is not made within three months the rate of interest shall stand enhanced to 18% per annum for the defaulting period. It has also awarded Rs.2,00,000.00 as lumpsum compensation and Rs.44,000.00 as cost of litigation.