EXPERION DEVELOPRERS PVT. LTD. Vs. SANDHYA RAM

JUDGEMENT

(1.) This appeal under Sec. 51(1) of the Act 2019 is in challenge to the Order dtd. 30/11/2021 of the State Commission in complaint no. 07 of 2021.

(2.) We have heard the learned counsel for the appellants and for the respondents and have perused the record including inter alia the impugned Order dtd. 30/11/2021 of the State Commission and the memorandum of appeal.

(3.) The State Commission, vide its impugned Order of 30/11/2021, has decided the preliminary issue re pecuniary jurisdiction. The gist of its examination, as contained in paras 05 to 11 of its Order, is being reproduced below for reference: