PUNAM DAHIYA Vs. PARKER ESTATE DEVELOPERS PVT LTD

JUDGEMENT

(1.) This appeal has been filed by the appellant Dr. Punam Dahiya against the order dated 29.07.2016 of the State Consumer Disputes Redressal Commission, Delhi (in short 'the State Commission') passed in Complaint No.305 of 2011.

(2.) Brief facts of the case are that complainant (subsequent purchaser) got a flat transferred in her name and entered into an agreement dated 12.03.2007 for the purchase of the dwelling unit.

(3.) However, learned State Commission vide its order dated 29.07.2016 allowed the complaint and directed the opposite party to refund Rs.33,85,239/- with interest @ 12% p.a. from 12.03.2007 the date of agreement between complainant and opposite party till date of payment.