PERMINDER KUMAR Vs. DLF HOMES PVT. LTD.

JUDGEMENT

(1.) This appeal (execution) has been filed against the Order dtd. 12/7/2019 passed by the State Commission in execution application no. 175 of 2019 in complaint no. 391 of 2016.

(2.) We have heard the appellant in person (the 'complainant') and the learned counsel for the respondents / judgment debtors and have perused the record.

(3.) Complaint no. 391 of 2016 of the complainant along with bunch of complaints was partly allowed by the State Commission vide its Order dtd. 13/10/2016. The award made is reproduced below for reference: Consumer Complaint bearing No.: 323/16, 332/2016 and 391/2016