YASHWANT RAMA JADHAV; RANJAN R DESAI; KAPIL ANANDCHANDRA JOSHI; GANESH SHIVAJI PATIL & ANR ; KAMAL SHIVAJI PATIL Vs. SHAUKAT HUSSAIN SHAIKH & ANR ; CHANDAN CHAVAN

JUDGEMENT

(1.) These appeals are directed against the order of the State Commission dated 05.05.2017, whereby the complaints filed by the appellants were dismissed.

(2.) The appellants/complainants had entered into agreements with the respondents for purchase of residential flats, which the respondents were to construct.

(3.) The grievance of the complainants is that despite them having paid substantial amount to the respondents, the construction of the flats had not been completed. The complainants, therefore, approached the concerned State Commission, seeking possession of their respective flats alongwith compensation etc.