BPTP LTD Vs. PRADEEP SHARMA

JUDGEMENT

(1.) Delay condoned.

(2.) These four Appeals, preferred by the BPTP Limited (For short, "the Developer"?), under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"?), arise out of Orders all dated 15.05.2019, passed by the State Consumer Disputes Redressal Commission, New Delhi (for short "the State Commission"?) in Consumer Case Nos. 456, 457, 458 and 487 of 2013.By the impugned orders, while partly allowing the Complaints filed by the Complainants/Respondents herein, the State Commission has directed the Appellant to refund the amount deposited by them along with compensation in the form of interest varying from @ 10 to 12% p.a. from the date of each deposit till realization. Besides, the Developer has also been directed to pay Rs. 50,000/- to each of the Complainants towards cost of litigation.

(3.) As a common issue is involved in all these Appeals and even the background facts are identical, they are being disposed of by a common order. However, in order to appreciate the controversy involved and rival stands therein, we shall briefly refer to the facts of First Appeal No. 1516 of 2019 which as culled out in the Complaint, are as under:-