SERENE ADINATH RETIREMENT COMMUNITY Vs. COVAI PROPERTY CENTER

JUDGEMENT

(1.) The Petitioner Association, aggrieved by the return of the complaint, as without jurisdiction, has come up by way of this Revision.

(2.) I have heard Mr.Ralph Manohar, learned counsel for the petitioner and Mr.M.Chandru, learned counsel for the first respondent, Mr.C.Kaveen, learned counsel for R2 and R3 and Mr.A.R.Balaji, learned counsel for R4.

(3.) The learned counsel for the petitioner would state that the petitioner's Association compirses of owners of various Apartment in M/s.Serene Adinath Retirement Community Apartment Owners and that most of them are senior citizens who have invested their hard earned savings and monies for acquiring their respective apartments in the said project. He would state that the respondents have not honoured any of their commitments and the project has not been completed as promised by the Developer. He would further state that the project is still an ongoing project and therefore, the provisions of the Real Estate (Regulation and Development) Act, 2016 (in short 'RERA Act') would definitely apply and come into play to the rescue of the complainant's assoiciation.