CHANDRU TAHILRAMA TOLANI Vs. MICHAEL AUTHUR MISQUITTA

JUDGEMENT

(1.) After addressing us for some time, learned Counsel appearing for the Appellant, the Developer, has placed before us a copy of the email, dated 06.06.2010, received from the office of the Appellant, confirming to the Counsel that he was ready and willing to comply with the alternative direction issued by the State Commission in the impugned order. The Counsel, however, prays that the Appellant may be granted eight weeks further time to comply with the said direction and make payment in terms thereof.

(2.) Besides, learned Counsel appearing on behalf of all the Respondents/Complainants in these Appeals, Mr. Mark Misquitta, Legal Heir/Son of the Respondent in First Appeal No.173 of 2010; Ms. Joyce Misquitta, Legal Heir/Daughter of the Respondent in First Appeal No. 174 of 2010; and Ms. Wendy Miranda, Legal Representative of the Respondent in First Appeal No. 265 of 2010, are present. They state that the offer made by the Appellant is acceptable to all of them.

(3.) In view of the above, all the Appeals are disposed of, on consent, with the direction that a sum of 30,00,000/ - in lieu of the flat, besides 5,00,000/ - as compensation and 20,000/ - as litigation costs, with interest @ 12% per annum from the date of filing of the Complaint(s) till realization, shall be paid by the Appellant to the Respondent/Complainant(s) in each of the Appeals, by means of a demand draft/banker's cheque in their favour, within eight weeks from today. On receipt of the said amount, the Complainant(s) shall be left with no claim against the Appellant in relation to the Complaints, giving rise to these Appeals, and they shall execute the conveyance deed in favour of the Appellant within four weeks from the date of receipt of the amount(s) in terms of this order.