VASANT BHASKAR NAIK Vs. RAVINDRA S WARADKAR

JUDGEMENT

(1.) Respondent is present in response to notice before admission issued by us earlier on 24.10.2003 through his Advocate. We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the learned Advocates for the parties. (For brevity's sake, appellants herein who are original O. Ps. are referred to as "o. Ps. " and respondent who is original complainant as "complainant".)

(2.) O. PS. have filed this appeal challenging the order dated 12.8.2003 passed by the District Forum, Sindhudurg holding them being deficient in the matter of rendering services to the complaint in non-delivery of possession of flat for which the complainant had paid substantial consideration and so holding, the O. Ps. have been ordered to refund the amount received by them towards the consideration from the complainant with interest @ 6% p. a. and compensation of Rs.15,000/-.

(3.) As stated Builders/o. Ps. have challenged the said order.