V.RAMASUBRAMANIAN, J. - (1.) Both the consumer (who was the complainant) as well as the opposite party before the National Consumer Disputes Redressal Commission, have come up with these appeals, the former aggrieved by the rejection of some of the reliefs sought and the latter, challenging the reliefs granted in favour of the consumer.
(2.) We have heard the learned counsel appearing on both sides.
(3.) A residential apartment complex was promoted by M/s Padmini Infrastructure Developers (India) Ltd. (hereinafter referred to as 'the opposite party '), on a land allotted by New Okhla Development Authority ( 'NOIDA ' for short). It appears that the opposite party constructed about 282 apartments and offered them for sale. The purchasers were put in possession during the period from 1998­2001, but the completion certificate itself was issued only in December, 2001.;