HARISH PODDER, DIRECTOR REPRESENTING RANIKA TIE UP Vs. NIRAJ AGARWAL & ANR S/O LATE SRI BABULAL AGARWAL

JUDGEMENT

(1.) These two Appeals, by the Directors of M/s Ranika Tie Up Pvt. Ltd. and M/s Om Abasan Pvt. Ltd., the Opposite Parties in the Complaints, are directed against the two orders, both dated 15.06.2017, passed by the West Bengal State Consumer Disputes Redressal Commission at Kolkata (for short "the State Commission") in Complaint Cases No. CC/287/2013 and CC/313/2013. By the impugned order, while allowing the Complaints, preferred by the Respondents herein, alleging deficiency in service on the part of the Appellants in not executing the deed of conveyance in respect of the flats in question in their favour, the State Commission has directed the Appellants herein to jointly and severally execute the sale deed in favour of the Complainants within 30 days from the date of communication of the orders, failing which the Complainants would be at liberty to get the same executed through the State Commission; and to pay to the Complainants in each of the Complaints a sum of Rs.3,00,000/- as compensation and litigation costs, quantified at Rs.10,000/-, within 30 days from the date of receipt of the orders. The State Commission has also directed that if the said total amount of Rs.3,10,000/- in each of the Complaints is not paid to the Complainants within the time granted, the said amount shall carry interest @ 9% p.a. from the date of orders till realization.

(2.) When the Appeals came up for motion hearing, notice therein was confined only to the question of quantum of compensation.

(3.) Since both the Complaints involve common issues and the State Commission has decided the Complaints on similar lines, though by different orders, these Appeals are being disposed of by this common order.