KORES (INDIA) LTD. Vs. VITTHAL LAXMAN PATIL

JUDGEMENT

(1.) Leave granted.

(2.) He, like several others, entered into a flat purchase agreement with the appellant. The agreement referred to a layout showing 15 buildings to be constructed by the appellant. The layout, inter alia, provided for two recreational grounds - RG1 and RG2. In 2008-2009, 15 buildings were constructed and occupied by the first respondent and several land purchasers. In 2009, they noticed certain further construction being carried out. It would appear that building No. 16 was being constructed. This was objected to. It is this additional building No. 16 which is the bone of contention.

(3.) We notice that the suit is filed in 2010. The appellant would point out that construction of the additional building has been completed up to the 5th floor.