RAHUL KANWAR Vs. SUKH RALTORA PVT LTD

JUDGEMENT

(1.) THE facts of the case, in brief, may be stated as hereunder; The complainant had booked a Ground Floor Flat No. S -144 GF at South end Floor, Sector 48 -49, Sohna Road, Gurgaon with Sukh Realters Pvt. Ltd. comprising super area 1570 sq.ft. for a consideration of Rs. 18.50 lacs, paying Rs. 4.50 lacs as the earnest money. The complainant filed a complaint against the OP(respondent builder) before the District Consumer Forum on the following deficiencies found in the flat after taking it s possession.

(2.) THE OP had contested the claim and filed written statement before the District Consumer Forum.

(3.) THE District Consumer Forum found the OP deficient in service, and directed the OP to pay to the complainant Rs. 2 lacs for deficiency in service for delay in handing over the possession of the flat, Rs. 7,000/ - spent by the complainant on termite treatment, Rs. 25,000/ - towards mental and physical harassment, and litigation costs Rs. 5,000/ - within 30 days of receipt of the order.