T.SEKAR Vs. CASTLE ROCK CONSTRUCTIONS

JUDGEMENT

(1.) THIS complaint is filed by the complainant seeking for a direction to OPs 1 and 2 to refund a sum of Rs. 26,60,000 along with interest at 18% per annum to the complainant and in addition the complainant has also sought for a direction to the OPs to pay Rs. 10,00,000 as liquidated damages for mental agony and hardship.

(2.) THE case of the complainant is as follows:

(3.) THE complainant entered into an agreement of sale dated 25.5.2007 with OP -2 represented by OP -1 under which OP -2 agreed to sell the Apartment bearing No. 102 in the first floor of the building constructed on the land bearing No. 174 (Old No. 733/A later 1005) PID No. 6 -28 -174 situated at Dattatreya Temple Street, 8th Main Road, Malleshwaram, Bangalore -3, measuring East to West on the Northern side - 94 ft and on the southern side 78 ft and North to South 21 ft fully described in the schedule 'A' of the said agreement hereinafter referred to as the 'schedule property'.