As per the case facts appellants filed a consumer complaint against a builder for considerable delay in handing over flat possession which was contractually overdue along with concerns about construction ... quality and other charges The case had previously gone to the National Consumer Disputes Redressal Commission NCDRC The reason for the appeal to the Supreme Court was to challenge the NCDRC's order particularly regarding the method of calculating compensation for delayed possession and the resolution of other related claims The question arose concerning the correct method and rate for calculating compensation for delayed possession of flats by the builder and whether other claims like parking fees and amenities were appropriately addressed Finally the Supreme Court partially allowed the appeal It modified the NCDRC's compensation formula for delayed possession ordering that the builder's interest liability at a specified rate would apply from the original possession due date until the flats were offered The NCDRC was instructed to verify specific offer dates for each buyer to determine the builder's liability and directions for providing promised amenities were upheld