(1.) For reasons cited in the affidavit seeking condonation of delay of 77 days, the same is hereby condoned.
(2.) In this first Appeal under Section 19 of the Consumer Protection Act (for short the "Act"), the Appellants question the correctness and legality of the order dated 14.5.2009 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short "State Commission") in Complaint No. 442 of 2002. By the impugned order, the State Commission partly allowed the complaint directing the Appellants jointly and severally to pay to the Complainant a sum of Rs.6,33,000/- with interest at the rate of 9% per annum from the respective dates of payments, compensation of
(3.) Briefly stated, the material facts are that the Complainant booked a flat with the Opposite Parties in 'NIKUNJ' Project, Borivali (E), Mumbai and made the payments in the following manner: