NAVEEN KOHLI Vs. DLF UNIVERSAL LTD

JUDGEMENT

(1.) This Execution Application under Sec. 25(3) of the Consumer Protection Act, 1986 has been filed by the applicant who is the Decree Holder seeking execution of the decree in Consumer Complaint No. 104 of 2018 which was disposed by this Commission vide order dtd. 13/7/2022.

(2.) Heard the learned counsels for the parties.

(3.) The Decree Holder submits that pursuant to the decree, he has received a sum of ?64,06,248/- after deduction of TDS of ?33,21,353/- and ?50,000/- litigation expenses from the Judgment Debtor. However, it is submitted that a sum of ?45,16,377/- along with pendite lite and future interest is still payable as per para 7(iv) of the judgment/decree which reads as under: