WINDSOR GARDENS PVT LTD Vs. SINDHU GOPALAKRISHNAN

JUDGEMENT

(1.) This appeal has been filed by Windsor Gardens Pvt. Ltd. against the order dated 10.9.2013 in Ex. Pet. No.1/2013 in CC No.160 of 2010, wherein the appellant has been directed to pay Rs.4,67,454/- to the complainant.

(2.) Heard the counsels for both the parties and perused the documents carefully.

(3.) Learned counsel for the appellant stated that the total amount that was to be refunded to the complainant included the sum deposited by the complainant plus the interest accrued thereon. The claimant had originally paid Rs.32,73,460/- for the unit and complainant has received total Rs.66,76,159/- including the interest.