VINIT BAHRI Vs. MGF DEVELOPERS LTD.

JUDGEMENT

(1.) This Appeal assails the impugned judgment dtd. 11/5/2023 in Consumer Complaint No.74/2017, passed by the National Consumer Disputes Redressal Commission[For short, 'the NCDRC'] at New Delhi whereby, the NCDRC dismissed the consumer complaint preferred by the appellants.

(2.) Shorn of unnecessary details, the facts stand thus: the appellants filed a complaint before the NCDRC for seeking a direction to the respondents to pay (i) Rs.1,59,89,994.00 being 18% interest;

(3.) The backdrop of the above complaint is that the respondents launched a group housing project in the name of 'The Villas' at Village Sahraul, Sector-25, Gurgaon, in the year 2005. The appellants in March 2005, deposited Rs.15,00,000.00 as the booking amount, and, on 2/9/2005, they were allotted Unit No.VP-C/802 located on the ground floor of Tower-C with super built area of 3590 square feet.