MAYTAS PROPERTIES LTD. Vs. BHARATI KHURANA

JUDGEMENT

(1.) FIRST Appeal Nos. 327 to 386 of 2012 have been filed by the Appellant/Developer, M/s. Maytas Properties Ltd. (formerly known as M/s. Maytas Hill County Pvt. Ltd.) against the judgments and orders dated 27.04.12 passed by the State Consumer Disputes Redressal Commission, Andhra Pradesh (in short, 'the State Commission') in 60 complaints filed by the Respondents/Complainants wherein the State Commission relying upon its own order passed in C.C. No.30/09 against the very same Developer which was modified by this Commission and upheld by the Hon 'ble Supreme Court, allowed the complaints and directed the Developer to refund the amounts deposited by the Respondents/Complainants along with interest @ 12% p.a. from the respective dates of deposit till payment together with compensation of Rs. 1,00,000/ - and costs of Rs. 10,000/ -.

(2.) FIRST Appeal Nos. 387 to 400 of 2012 and First Appeal Nos. 14 to 25 of 2013 have been filed by the Appellants, State Bank of India and ICICI Bank Ltd. respectively against the judgments and orders dated 27.04.12 passed by the State Consumer Disputes Redressal Commission, Andhra Pradesh (in short, the "State Commission ") in 26 complaints whereby the State Commission allowing the complaints has directed the Appellant Banks to recover the loan amount borrowed to the Respondents/complainants from the Developer and credit it to the loan accounts of the Respondnets/Complainants.

(3.) FIRST Appeal Nos. 781 and 783/12 have been filed by the Developer and the State Bank of India respectively against the common judgment and order dated 5.11.12 passed by the State Consumer Disputes Redressal Commission, Andhra Pradesh in CC No.75/10 wherein State Commission allowing the complaint has given the similar directions to them. State Commission dismissed the complaints against the land owner companies. Since the Developer had executed sales deeds in favour of some of the Respondents/Complainants, the State Commission has directed those Respondents/Complainants to re -convey the property to the Developer on receipt of refund of the amount.