ANJANA SHARMA Vs. SVP BUILDERS (I) LTD

JUDGEMENT

(1.) These two cross appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short "the Act") assailing the Order dtd. 21/7/2017 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in complaint No. 186 of 2011, whereby the complaint was partly allowed.

(2.) Since these two appeals have arisen from the same impugned order, they are being decided by this common order.

(3.) Mrs. Anjana Sharma and Mr. Rajesh Sharma (hereinafter referred to as the 'complainants') have filed appeal no. 1774 of 2017 for enhancement of compensation while M/s SVP Builders (I) Ltd. (hereinafter referred to as the 'builder') has filed an appeal against the impugned order dtd. 21/7/2017 of the State Commission.