NARENDRA NATH MISHRA Vs. BINOD KUMAR

JUDGEMENT

(1.) This is a buyer - builder co. dispute, wherein deficiency in service has been alleged against the builder co. and its functionaries by the buyer - complainant.

(2.) The chronology of adjudication of this case in consumer protection fora is as follows. A complaint was filed before the State Commission on 04.07.2001. The State Commission allowed the complaint vide its Order dated 31.03.2008. In appeal, the National Commission, vide its Order dated 05.11.2009, set aside the Order dated 31.03.2008 of the State Commission and remanded the case back to the State Commission for decision afresh in accordance with law. The State Commission allowed the complaint vide its Order dated 25.10.2010. These first appeals have been filed on 25.11.2010 apropos the said Order dated 25.10.2010 of the State Commission.

(3.) The State Commission vide its Order dated 25.10.2010, which has been impugned in the instant two first appeals, has made the following award: