M/S. JMD LTD. Vs. MEENU AGGARWAL

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 06.12.2012 passed by the Ld. State Commission in complaint No. 19/2012-Meenu Aggarwal Vs. M/s. JMD Promotors Ltd., by which complaint was allowed and opposite party was directed to allot flat on receiving price of the flat along with 18% per annum interest on due installments and complainant was further granted Rs. 11,000/- as litigation expenses.

(2.) Brief facts of the case are that the complainant-respondent was allotted flat No. D-1201 on 12th Floor in JMD Garden, Gurgaon for

(3.) Learned State Commission after hearing both the parties allowed complaint and directed the opposite party to allot flat after receiving price of the flat along with 18% per annum interest on due installments, against which this appeal has been filed.