DEVADATTI SUNDARESAN Vs. SHAM B BAJAJ

JUDGEMENT

(1.) NONE present on behalf of complainant as also O.Ps. O.Ps. have not filed appearance or written statements.

(2.) ON perusal of the complaint, it is noticed that the complainant is a flat purchaser and O.P. the Builder and alleging deficiency against the Builder for non delivery of possession of the flat that the complaint has been filed by the flat purchaser claiming the amount of consideration paid by the flat purchaser to the Builder.

(3.) THE agreement in question between the parties have been annexed to the complaint and total agreed consideration of the flat as mentioned in Clause 3 thereof is to the extent of Rs. 1,01,565/ -.