SUMAN JINDAL Vs. ADARSH DEVELOPERS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a decision of the National Consumer Disputes Redressal Commission1 dated 18 January 2013.

(3.) The dispute in the present case relates to a residential apartment which the appellants booked with the respondent who is the developer. The respondent had launched a construction project called "Adarsh Palm Retreat" situated at Bhoganhalli Village, Varthur Hobli, Bangalore East Taluk, Bangalore. The appellants booked an apartment which was split into two, bearing no. X 903 (a) and (b). Though the dispute between the parties relates to the above flat, it is necessary to advert to the fact that on 2 November 2004 the appellants had also booked flat F 703 for which the respondent had issued a letter of allotment. The price of that flat was Rs 32.28 lakhs. An agreement to sell was entered into on 1 February 2005.