PARSVNATH DEVELOPERS LIMITED Vs. ANURAG GOYAL

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 21/9/2018 of the State Commission in complaint no. 416 of 2017.

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

(3.) The State Commission has ordered the builder co. to refund a sum of Rs.44,66,014.00 to the complainants with interest at the rate of 12% per annum from the respective dates of deposit within 60 days of receipt of a copy of its Order, with the stipulation that if the payment is not made within the said 60 days the rate of interest shall stand enhanced to 18% per annum for the period of default. It has also awarded lumpsum Rs.2,00,000.00 as compensation for the physical and mental harassment and Rs.21,000.00 as cost of litigation.