ASIM KUMAR CHATTOPADHYAY Vs. SUDHANSHU SEKHAR PATRA

JUDGEMENT

(1.) THESE four appeals arise from two very similar orders passed by the West Bengal State Consumer Disputes Redressal Commission in two independent complaints. SC Case No.7/0/05 was filed by Mr. Asim Kumar Chattopadhyay with his wife as Complainant No.2. SC Case No.8/0/05 was filed by Dr. Sudhanshu Sekhar Patra with his wife as the second Complainant. Both complaints were against the same builders/OPs and were taken up for consideration together, by the State Commission.

(2.) IN both cases, the State Commission has made the following award: -

(3.) IN both cases the Complainants have filed their appeals seeking enhancement of compensation to Rs.18 lakhs and in respective cross appeals, prayer for setting aside the impugned order has been made on behalf of the opposite parties. The case of the builders/Opposite parties has been argued by Mr S.K.Pattjoshi assisted by Mr. Sanjoy Kumar Ghosh and Mr. Prabir Basu, Advocates. On the other hand, the appeals of the two Complainants have been argued by Mr. Kunal Chatterji, Advocate together with Ms. Maitrayee Banerjee, Advocate. We have perused the records of the four appeals and have heard the respective counsels for the two sides.