I. SRINIVAS RAO Vs. R. NAGESH

JUDGEMENT

(1.) Heard Mr. N. Rajaraman, Advocate, for the appellant and Mr. Bikram Singh Patel, Advocate, for respondent-1.

(2.) I. Srinivas Rao, one of the partner of M/s. Adhunik Builders (the opposite party) has filed above appeal from the order of Karnataka State Consumer Disputes Redressal Commission, Bengaluru dtd. 1/4/2021, passed in Consumer Complaint No.627 of 2017, allowing the complaint with cost of Rs.50000.00 and directing the opposite parties to complete the construction of the apartment and handover its possession to the complainant as per Joint Development Agreement dtd. 20/9/2010 and pay compensation of Rs.90.00 lacs, for delay.

(3.) The office has reported 156 days delay in filing the appeal. Impugned order was passed on 1/4/2021 and the appeal was filed on 4/10/2021. During this period, the limitation was waived by Supreme Court in Suo Moto Writ Petition No.3 of 2020. As such, we treat the appeal, having been filed within limitation.