K.GOPALAN Vs. RAMANIYAM REAL ESTATES

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 10/10/2018 passed by the Tamil Nadu State Consumer Disputes Redressal Commission, Chennai in C.C.No.41 of 2008.

(2.) The learned counsel for the petitioners submitted that, the petitioners filed C.C.No.41 of 2008 before the Tamil Nadu State Consumer Disputes Redressal Commission, Chennai, against the respondent. The allegation against the respondent is that, the respondent is M/s.Ramaniyam Real Estates (P) Limited, is engaged in real estate. The petitioners are the absolute owners of the property situated at Plot No.3273, T.S.No.107, Block No.1C of Naduvankkarai Village, Arignar Anna Nagar, measuring one ground and 1125 sq.ft. This property is situated in the residential locality and its value is more than Rs.2.5 crores per ground. The petitioners wanted to develop this property into a residential complex.

(3.) The respondent approached the petitioners in September 2004 and persuaded the petitioners to enter into a Joint Development Agreement. Accordingly, Joint Development Agreement was entered into between both the parties on 8/9/2004. As per this Agreement, the respondent agreed to construct the residential building on the above said property and agreed to allot 2600 sq.ft. of built up area by way of two flats one in ground floor and another in second floor with two covered car parks [which amounts to 50% of the development buildings].