PADMAVATHY BALAKRISHNAN Vs. LAND MARVEL HOMES

JUDGEMENT

(1.) These cross appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act") against the Order dtd. 7/6/2012 passed by the State Consumer Disputes Redressal Commission (hereinafter to be referred to as "State Commission) in complaint No. 38 of 2004 whereby the complaint of the complainant was partly allowed.

(2.) Appeal no. 555 of 2012 has been filed by the appellants (hereinafter referred to as 'the complainants') for enhancement of compensation whereas appeal no. 353 of 2013 has been filed by M/s Land Marvel Homes (hereinafter referred to as the 'builder company') for setting aside the impugned order dtd. 7/6/2012 of the State Commission.

(3.) Heard the learned counsel for the complainants and the learned counsel for the builder company and perused the record including the State Commission's impugned Order dtd. 7/6/2012 and the memoranda of appeals.