RAJENDRA VAMAN KUDNEKAR Vs. SANJAY GANPAT MADKAIKAR

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 3/1/2019 of the State Commission in complaint no. 39 of 2017.

(2.) Heard learned counsel for the appellants-builder and for the respondent-complainant. Perused the record.

(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. 3/1/2019 is reproduced below for reference: