LAWS(NCD)-2023-1-12

PARSVNATH DEVELOPERS LIMITED Vs. SUMAN RANA

Decided On January 06, 2023
Parsvnath Developers Limited Appellant
V/S
Suman Rana Respondents

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 20/8/2018 of the State Commission in complaint no. 323 of 2016.

(2.) Heard the learned counsel for the appellant (the 'builder co.') and the learned counsel for the respondent (the 'complainant'). Perused the record.

(3.) The award made by the State Commission as contained in the operative portion of its impugned Order of 20/8/2018 is reproduced below: