USHA ANANDAN Vs. V.J. VIKRAM

JUDGEMENT

(1.) These are two appeals filed by the owner and the builder/developer as well as the purchaser respectively regarding the premises wherein the flat purchaser/complainants had raised their grievances before the State Commission about certain deficiencies in service and compensation due to the loss suffered by them arising out of the alleged deviations in the construction and also depriving them of their user rights as agreed upon between the parties. The complainants have filed FA No.80/2014 being not satisfied with partial relief granted to them upon accepting the deficiency and have prayed for enhancement.

(2.) The appeal filed by the complainants raises a grievance that the State Commission, after having found the deficiencies established, erroneously awarded a very small amount of compensation of Rs.75000.00 on account of the contraventions alleged together with a cost of Rs.10000.00.

(3.) FA/319/2014 has been filed by the builder praying for setting aside the entire impugned order passed by the State Commission dtd. 5/12/2013.