ANIL PARDEEP SACHDEV Vs. MAHALAXMI BUILDERS AND CONTRACTOR

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 11/12/2018 of the State Commission in complaint no. 14 of 2014. We have heard the appellant (the 'complainant') in person and the learned counsel for the respondents (the 'builder') and have perused the record.

(2.) The award as firmed-up by the State Commission vide its impugned Order dtd. 11/12/2018 is being reproduced below for reference:

(3.) The builder has not agitated the State Commission's Order. The complainant has filed the present appeal to seek enhancement in compensation. His grievance is that the quantum of compensation awarded by the State Commission vide direction no. 3) is grossly on the lower side.