TDI INFRASTRUCTURE LIMITED Vs. SINDER PAUL GARG

JUDGEMENT

(1.) Heard Ms. Kanika Angihotri, Advocate, for the appellant and Mr. Rajiv Garg, Advocate, for the respondent.

(2.) M/s. TDI Infrastructure Limited (the opposite party) has filed above appeal from the order of State Consumer Disputes Redressal Commission, Haryana, dtd. 9/2/2017, passed in CC/123/2014, allowing the complaint with cost of Rs.11000.00 and directing the appellant to refund of Rs.4018125.00 with interest @9% per annum, from the date of respective deposits, till the date of refund and pay compensation of Rs.21000.00.

(3.) Sinder Paul Garg (the respondent) filed CC/123/2014, for directing M/s. Intime Promoters Private Limited and others (the opposite parties) (now represented by the appellant) (i) to refund Rs.4818125.00 with interest @12% per annum, from the date of payment till the date of refund, (ii) to pay Rs.10.00 lacs, as compensation for mental agony and harassment, (iii) to pay Rs.55000.00 as cost of the litigation; and (iv) any other relief which is deemed fit and proper be awarded to the complainant.