PROVIDENT HOUSING LIMITED Vs. DASARI NARESH

JUDGEMENT

(1.) Heard, learned counsel for the appellant.

(2.) This appeal has been filed seeking to set aside the judgement dtd. 13/6/2025 passed by the Karnataka Real Estate Regulatory Authority, Bengaluru in Appeal (K- REAT) No. 27/2024, by means of which the complaint filed by the respondent No.1, being complaint CMP/1223/2023, was dismissed.

(3.) The complainant-respondent No.1 filed a complaint before the Authority under the Real Estate (Regulation And Development) Act, 2016 on 1/8/2023 seeking interest on delayed period, under Sec. 31 of the Act, 2016. It is stated that on 12/12/2023, the complainant filed written submissions. It is stated that the complainant had booked residential apartment NEORA C 802 on the eighth floor Wing-C in the project developed by the appellant "Provident Neora". On payment of Rs.38,43,946.00 made to the appellant, an agreement dtd. 9/1/2019 was executed. However, the complainant alleged delay in handing over the apartment.