DAMDEN PROPERTIES Vs. M V PARANJYOTHI

JUDGEMENT

(1.) Ea has been filed by the respondent/complainant for execution of the order dated 27.06.2018 passed by this Commission in FA No.321 of 2012.

(2.) Learned counsel for the applicant/complainant argued that the following is the operative portion of the order dated 27.06.2018 passed in FA No.321 of 2012:-

(3.) Learned counsel for the applicant/respondent stated that this Commission has allowed the cost of Rs.2,00,000/- for condoning the delay in filing the appeal. As this is a new addition to the decree, therefore, the execution application has been filed before this Commission. Learned counsel stated that under Section 25 of the Consumer Protection Act, 1986, the following is mentioned:-