ANSAL PROPERTIES & INFRASTRUCTURE LTD Vs. VARINDER KUMAR

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 20/2/2018 passed by the learned State Consumer Disputes Redressal Commission, U.T. Chandigarh (hereinafter referred as 'the State Commission'), in Consumer Complaint No.527 of 2017 whereby the State Commission partly allowed the complaint.

(2.) There was 291 days delay in filing the present Appeal. For the reasons stated in IA/345/2019, vide Order dtd. 21/1/2019, the delay was condoned.

(3.) For the Convenience the parties are being referred to as mentioned in the Complaint before the State Commission. Mr. Varinder Kumar and Ms. Khushi Mittal are referred to as the Complainants. While Ansal Properties and Infrastructure. Ltd. is referred to as the Opposite Party (OP) in the present matter.