EMAAR MGF LAND LTD Vs. SUNITA

JUDGEMENT

(1.) I.A. 7782/2018 (Exemption)

(2.) The abovementioned Agreement had been executed between the parties whereunder the respondent had sought allotment of Unit No.EFS-BC-SF-060A, Second Floor, Coral Building, Emerald Hills, Gurgaon, Haryana. The respondent at the time of booking of aforesaid flat had made payment of Rs.15, 00, 000/- to the petitioner on 13th April, 201 After the execution of the aforementioned Agreement, the respondent admittedly made a further payment of Rs.1, 00, 00, 000/- to the petitioner on 26th May, 201 The total consideration payable in terms of the Buyer's Agreement included the Basic Price of Rs. 1, 36, 88, 000/-.

(3.) As the petitioner did not carry out any construction or offer the flat to the respondent, disputes arose between the parties with the respondent seeking interest on the amount paid to the petitioner as also damages. The arbitration proceeding resulted in the Impugned Award by which the Sole Arbitrator has directed as under: