PREMIUM ACRES INFRATECH PVT. LTD Vs. BOBBEL NAGRA

JUDGEMENT

(1.) This appeal under sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 6/10/2016 of the State Commission in complaint no. 67 of 2016.

(2.) Learned counsel for the appellants (the 'builder co.') and the learned counsel for the respondent no. 1 (the 'complainant') make their submissions. Respondent no. 1 (the 'complainant') present in person also makes his submissions.

(3.) The matter pertains to a builder-buyer dispute. The award made by the State Commission as contained in para 14 of its impugned Order dtd. 6/10/2016 is reproduced below for reference: