RADHIKA ANAND Vs. TECHNOLOGY PARKS LTD

JUDGEMENT

(1.) This order shall dispose of compensation application filed by Ms. Radhika Anand, daughter and Mrs. Rema Anand, wife of Late Shri R. C. Anand (hereinafter referred to as applicants) under Sec.12-B of the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as Act) against M/s. Technology Parks Ltd. , E-46, Greater Kailash Enclave Part-I, New Delhi - 110 048, its Managing Director, Shri Prabhjot Singh Sabharwal, his wife - Mrs. Harpreet Kaur and Chairman, Greater NOIDA (hereinafter referred to as respondents 1, 2, 3 and 4 respectively ).

(2.) During 1988, the respondents represented through advertisement Brochure that 200 acres of land was being developed by them in Village Tusiyana on NOIDA-Dadri Road. The respondents also represented that the Park City was an approved freehold residential-cum-commercial colony and that Technology Park was a separate scheme floated by the Company.

(3.) The applicants allured by the advertisement booked a residential plot measuring 239.20 sq. yards in the Park City scheme. The applicants also entered into an agreement dated 13.1.1989 wherein terms and conditions of payment and handing over the plot are given. The said agreement is on record. The applicants paid a sum of Rs.81,650.68 (leaving a balance of Rs.14,029.32 due to no response from the respondent, no development work and not handing over the vacant physical possession of the plot to the applicants including development charges but less sewerage charges ).