(1.) Final arguments have been heard in this matter.
(2.) The present Appeal has been filed against the order dtd. 28/3/2018 in Complaint No. 478 / 2017 whereby the State Commission vide the impugned order had issued the following directions :
(3.) It is argued on behalf of the Appellant that there was no deficiency in service on their part and, therefore, findings of the State Commission on this count is illegal. It is also submitted that order of grant of interest @ 12% as compensation is also towards higher side. It is also argued that grant of Rs.75,000.00 as compensation ought not have been granted in view of the fact that already compensation in terms of interest has been granted to the respondent. It is argued that clause 3 of the Allotment Letter dtd. 2/4/2014 has been wrongly construed by the State Commission. It is submitted that Appellant had not promised vide this letter to hand over the possession within one month.