RAVIKANT CHAWLA Vs. SAHARA PRIME CITY LTD.

JUDGEMENT

(1.) Heard. Perused the record.

(2.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 27/9/2018 of the State Commission in complaint no. 67 of 2017.

(3.) Learned counsel for the appellants (complainants) submits, on instructions, that the complainants want refund of the amount deposited by them with the respondents (builder co.) i.e. Rs.20,34,338.00 with reasonable interest, lumpsum compensation and cost of litigation.