AMBUJ SHUKLA Vs. AASHRAY PROPERTIES

JUDGEMENT

(1.) Heard Mr. D.P.Chaturvedi, Advocate for the appellant. Although the appeal was taken up in revised call but no one appeared, for the respondents.

(2.) The complainant has filed above appeal from the order of State Consumer Disputes Redressal Commission, Andhra Pradesh, dtd. 25/2/2013, passed in Complaint Case No.20 of 2012, partly allowing the complaint and directing the opposite parties to refund Rs.2015000.00, the principal amount with compensation of Rs.50000.00 and cost of Rs.5000.00 to the appellant.

(3.) Ambuj Shukla (the appellant) filed CC/20/2012 for directing the respondents (i) to refund Rs.2710000.00 with interest @24% per annum from the date of deposit till its payment, less Rs.495000.00; (ii) to pay Rs.500000.00 as compensation for mental agony and harassment; (iii) to pay cost of the litigation; and (iv) any other relief which may be deemed fit and proper, in the facts and circumstances of the case.