DHEERAJ ASSOCIATES Vs. DEEPAK SITARAM DESAI

JUDGEMENT

(1.) This Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986, (the Act"), against the Order dtd. 28/10/2015 passed by the State Consumer Disputes Redressal Commission, Maharashtra ("State Commission") in CC No. 91/2012, wherein the State Commission partly allowed the Complaint directing the Appellant/ OP to pay Rs.11,02,794.00 along with simple interest @ 9% per annum from date of filing of the complaint till actual realization.

(2.) As per report of the Registry, there is 43 days delay in filing this Appeal. For reasons stated in IA/1662/2016, the delay is condoned.

(3.) For convenience, the parties in the case are hereinafter being referred to as per position held in the Consumer Complaint.