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SC: Landowner Can Seek Compensation from Builder under Consumer Protection Act - (25 Jul 2016)

SC has held that a landowner who signs a Memorandum of Understanding (MoU) with a builder to develop apartments on his land is a consumer and can demand compensation under Consumer Protection Act if the developer fails to complete work in time.

Tags : SC   LANDOWNER   BUILDER   CONSUMER PROTECTION ACT  

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