SIDHIVINAYAK BUILDERS Vs. JYOTSNA PRAVIN SHAH

JUDGEMENT

(1.) Heard Dr. Harsh Surana, Advocate and Mr. Rudresh Kumar, Advocate, for the appellants and Ms. Rumana Bagdadi, Advocate, for the respondents, in both the appeals.

(2.) Siddhivinayak Builders (the opposite party) has filed FA/40/2017 against order of State Consumer Disputes Redressal Commission, Maharashtra, dtd. 8/1/2016, passed in Consumer Complaint No.220 of 2013, allowing the complaint with cost of Rs.30000.00 and directing the appellant to pay Rs.1300000.00 with interest @18% per annum from 20/6/2013 to the complainants within one month, with default clause.

(3.) Jyotsna Nitin Mehta, wife of Nitin Mehta, Proprietor of Siddhivinayak Builders has filed AE/55/2019 against the order of State Consumer Disputes Redressal Commission, Maharashtra, dtd. 24/10/2018, passed in EA/67/2016 in Consumer Complaint No.220 of 2013, whereby in execution of decree dtd. 8/1/2016, residential flat situated at Nirmal Bunglow, 2nd Floor, Plot No.42, Jai Hind Society, JVPD Road 10, Mumbai-400049, has been directed to be attached, locked and sealed till the satisfaction of the decree dtd. 8/1/2016 and order dtd. 23/4/2019, passed in MA/509/2018, rejecting intervention application of Jyotsna Nitin Mehta.