RAKESH KUMAR Vs. PARSAVNATH DEVELOPERS LTD

JUDGEMENT

(1.) COMPLAINANT No. 1 is a prasticing Advocate and complainant No. 2, is his wife. Theybooked two shops with the OP in Parsavnath Kaushambhi Mall in Ghaziabad (UP) at a total cost of Rs. 15,03,500 for shop No. FA -7 and Rs. 15,09,514 for shop No. 46 F -8 and paid a total consideration of Rs. 28,62,363 for both the shops, after raising loan from ICICI Bank Ltd.

(2.) ON receiving communication dated 8.7.2009 from the OP that the shops were ready for possession, it was revealed that the construction was not on time, as per the agreement, for which the OP were liable to pay a compensation @ 10 per sq. ft, every month to the complainants.

(3.) THE complainants have also alleged that the OP are guilty of deficiency in service and unfair trade practice for number of reasons detailed in the complaint.