DYNAMIC ELECTRO MECHANICAL CONSULTANTS Vs. RAMA GANGULY

JUDGEMENT

(1.) IA/19509/2017

(2.) The District Forum vide its order dated 24.4.2013 directed execution and registration of the sale deed in favour of the complainant and payment of compensation quantified at Rs.3,90,000/- coupled with compensation amounting to Rs.50,000/- for the harassment and mental agony.

(3.) Being aggrieved from the order passed by the District Forum, the developer Smt. Rama Ganguly approached the concerned State Commission by way of an appeal. The owners however, did not challenge the direction given by the District Forum.