LAWS(DELCDRC)-2008-11-2

PRABHA MAHALE Vs. VGP AGRO FARM (P) LIMITED

Decided On November 27, 2008
Prabha Mahale Appellant
V/S
Vgp Agro Farm (P) Limited Respondents

JUDGEMENT

(1.) THE OPs, vide their flamboyant, flashy and enticing advertisements in leading newspapers of Delhi and other major cities of India, invited the public to book Garden Houses near Indian Institute of Management, Bangalore.

(2.) ATTRACTED by the said advertisements, the complainant booked two houses with the OPs and made payment of a sum of Rs. 1,50,000 vide receipt Nos. 10347 and 10348 both dated 1.4.1996.

(3.) THE OPs vide their letter dated 3.5.1996 confirmed the booking of Plot Nos. 63 and 64 in VGP Bangalore Garden having an extent of 10,952 sq. ft.