BUDDHDEV ENTERPRISES Vs. ALKABEN CHETAN SHAH

JUDGEMENT

(1.) These First Appeals, under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"), by the Opposite Parties in the Complaints under the Act, are directed against a common order dated 04.09.2015, passed by the Maharashtra State Consumer Disputes Redressal Commission at Mumbai (for short "the State Commission") in Complaint Cases No. RBT/CC/13/274 in CC/02/434, RBT/CC/13/275 in CC/02/435 and RBT/CC/13/277 in CC/02/436. By the impugned order, while partly accepting the Complaints, preferred by the Complainants, the Respondents in these Appeals, alleging deficiency in service on the part of the Appellants herein in not delivering the possession of the premises booked by them, the State Commission has directed the Appellants to jointly and severally refund to the Complainants the amounts, ranging between Rs. 8,00,000/- and Rs. 15,00,000/-, deposited by them with the Appellants, within a period of 60 days, with a default stipulation of paying interest @ 9% p.a. from expiry of the said period till realization. Alternatively, at the option of the Complainants (and payment of balance consideration of Rs. 15,00,000/- by the Complainant in Complaint Case No. RBT/CC/13/277 in CC/02/436), the State Commission has directed the Appellants to deliver vacant and peaceful possession of premises, complete in all respects with all formalities and documents, to the Complainants within the aforesaid period, with compensation of Rs. 25,000/- in each of the Complaints.

(2.) The circumstances, necessitating the filing of the Complaints, as culled out from the impugned order, are as under:

(3.) Upon notice, the Appellants contested the Complaints by filing their joint Written Version.