DLF HOMES PANCHKULA (P) LTD THROUGH ITS AUTHORISED SIGNATORY MR SHIV KUMAR Vs. SUSHILA DEVI AND ANR ETC

JUDGEMENT

(1.) Leave granted in all matters, except Special Leave Petition (Civil) Nos.931 of 2019, 939 of 2019 and 968 of 2019.

(2.) These appeals are directed against the final judgment and order dated 07.09.2018 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as 'the National Commission') in First Appeal Nos.382/2016, 447/2016, 453/2017, 648/2016, 649/2016, 650/2016, 651/2016, 767/2016, 879/2016, 881/2016, 1145/2016, 1146/2016, 1147/2016, 1158/2016, 1315/2016, 1347/2016, 1348/2016, 1349/2016, 1351/2016, 1352/2016, 1576/2016, 1577/2016, 1578/2016, 1579/2016, 1580/2016, 1581/2016, 1582/2016, 1583/2016, 1584/2016, 1586/2016, 1587/2016, 1589/2016, 1590/2016, 1591/2016, 1592/2016, 1593/2016, 1594/2016, 1595/2016, 1598/2016, 1599/2016, 1600/2016, 1601/2016, 1622/2016, 1623/2016, 1625/2016 and 1643/2017.

(3.) The original complainants had booked apartments in a project titled "DLF Valley, Panchkula" situated in Panchkula, Haryana, which was to be developed by the Developer. The Developer had promised to handover possession within 24 months from the date of signing of the agreement. Various complaints came to be filed by the Complainants submitting that despite period of two years being over there was no substantial progress and as such, the Developer was deficient in rendering service. Some of the Complainants prayed for refund of all the moneys they had deposited from time to time along with interest and compensation while others sought relief in the nature of compensation for delayed delivery of possession but insisted that the possession of the apartments be handed over to them.