RARE TOWNSHIPS PVT. LTD. Vs. SAJI MATHEWS

JUDGEMENT

(1.) This appeal is directed against a judgment and order dtd. 19/1/2026 passed by the Maharashtra Real Estate Appellate Tribunal (the Appellate Tribunal) in Appeal No.196938 of 2022, whereby the appeal preferred by the Appellant original opponent Promoter, came to be dismissed and the order dtd. 17/12/2021 passed by the Maharashtra Real Estate Regulatory Authority (the Authority) in Complaint No.196938, came to be modified to the extent of grant of benefit of moratorium period in regard to the payment of interest under Sec. 18 of the Real Estate (Regulation and Development) Act, 2016 (RERA, 2016).

(2.) The Appellant is a promoter. The Appellant is developing a project under the name and style 'Rising City North Sea Heights' at Ghatopkar, Mumbai.

(3.) The Respondents allottees agreed to purchase a flat, bearing No.405, on the fourth floor of the said project, admeasuring 1103.01 sq.ft. carpet area, for a consideration of Rs.2,04,61,903.00 under an Agreement for Sale dtd. 19/12/2014. The Respondents parted with the consideration of Rs.1,03,06,187.00. Under the terms of the agreement, possession of the subject flat was to be delivered to the allottees by 31/12/2018.