DEEPAK GUPTA J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals are directed against the common judgment dated 06.01.2015 and 08.12.2015, whereby the appeals filed by the complainants (Respondents herein) and the review petitions filed by the petitioners were allowed. Each set of complainants was awarded Rs.14 lakhs as compensation along with interest @12% per annum w.e.f. 06.09.2011 on the ground that the appellants (builder) had compromised a similar matter with one Shri P.V. Babu in a civil suit. In view of the decision which we propose to take, it is not necessary to set out the facts of the case in detail.;