TDI INFRASTRUCTURE LTD Vs. BIPIN GUPTA

JUDGEMENT

(1.) Heard Mr. Sachin Sharma, Advocate, for the appellant and Mr. Tara Chand Gupta, Advocate, for the respondent.

(2.) Above appeal has been filed against the order of State Consumer Disputes Redressal Commission, Delhi, dtd. 18/5/2023, allowing CC/144/2019, with cost of Rs.50000.00 and directing the appellant to refund the entire amount of Rs.1734768.00 paid by the respondent with an interest @6% per annum from the date of each deposit till 18/5/2023 in case the opposite party pays the entire amount on or before 18/7/2023 and if it fails to do so within that period, then the entire amount is to be refunded with an interest @9% per annum from the date of each deposit till realization and pay compensation of Rs.100000.00 for mental agony and harassment.

(3.) Bipin Gupta (the respondent) filed CC/144/2019, for directing M/s TDI Infrastructure Ltd. (the appellant), to (i) handover possession of Apartment no. 504, having 150.9625 sq. mtr. area in Tower-D, Building D-1, TDI City, Kundli, Sonepat to the complainant; (ii) to pay Rs.2.00 lacs as compensation for harassment and torture; (iii) to pay Rs.25000.00 as litigation expenses; and (iv) any other relief which is deemed fit and proper in the facts of the case.