MAYA REALTORS PVT. LTD Vs. T.P. GHOSH

JUDGEMENT

(1.) This First Appeal is filed under Sec. 19 of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 10/1/2017 passed by the Kerala State Consumer Disputes Redressal Commission ("the State Commission'), in CC No. 32 of 2010, wherein the Complaint by the Complainant (Respondent No. 1) was partly allowed.

(2.) There was a delay of 45 days in filing the present Appeal. For the reasons stated in the application for condonation of delay and in the interest of justice, the same is condoned.

(3.) For ease of reference, the parties in the current appeal are identified as per the complaint filed before the State Commission. T.P. Ghosh Thinnakakath, represented by his attorney-in-fact T.P. Kanakan Thinnakakath, is denoted as the Complainant (Respondent No. 1). M/s. Maya Realtors Pvt. Ltd., represented by its Director Sri Ramakrishnan, is denoted as OP-1 (Petitioner herein), while it's other owners/directors are identified as OP-2 to OP-8 (Respondents No. 2 to 8 herein).