- (1.) Admitted.
(2.) Delay condoned.
(3.) The National Consumer Disputes Redressal Commission ("NCDRC"), by an order dated 23 August 2018 allowed the complaint filed by the respondent and directed the appellant to pay an amount of Rs. 3,91,30,216/- (Three Crores Ninety One Lakhs Thirty Thousand Two Hundred and Sixteen) together with interest at 12 per cent per annum and compensation of Rs. 1,00,000/- (One Lakh). Costs of Rs. 25,000/- (Twenty Five Thousand) were awarded.;