SUBHRAJIT DAS Vs. VINDHYA PROJECT PVT. LTD.

JUDGEMENT

(1.) Heard Mr. Durgadas Purokayasta, Advocate, for the appellant, Mr. Maibam N. Singh for Respondent No.1 and Ms. Sudipta Bose for respondents Nos.4 to 8.

(2.) Above appeal has been filed against the order of West Bengal State Consumer Disputes Redressal Commission, Kolkata, dtd. 30/1/2014, partly allowing Consumer Complaint No.86 of 2009.

(3.) Mr. Subhrajit Das (the appellant) filed CC/86/2009, for directing the respondents to (i) deliver possession of the flat and car parking area and execute sale deed as per agreement; (ii) pay the balance compensation money as shown in Schedule 'W'. OR (a) alternatively refund the entire advance money received and pay damages; (b) pass any other order as Hon'ble Commission thinks fit and proper; and (c) award the litigation cost to the complainant.