K PARTHASARATHY Vs. UNITECH LTD

JUDGEMENT

(1.) Fifteen complainants, owners of different flats in the 'f-Block' of the residential complex known as Terrace Garden Apartments constructed and sold by the respondent having common purpose, have filed this complaint praying for a direction to pay as compensation to each of the complainants the amount indicated in the complaint in paragraph-4, the said amount individually less than Rs.1,00,000/-, to pay additionally a lumpsum compensation of Rs.5,000/- to each complainant for the daily inconvenience caused and to pass such other reliefs as this Hon'ble Commission may deem appropriate. However, the complainants made the aggregate compensation claimed by them at Rs.7,93,050/- so as to attract the jurisdiction of this Commission.

(2.) At the time of filing the complaint, office had raised objections regarding the maintainability of the complaint on the ground of joint complaint by different complainants and also on pecuniary jurisdiction and posted the matter regarding maintainability.

(3.) On the basis of the notice issued by this Commission, the same objections regarding the maintainability of the complaint has been raised by the respondent in its written version. Hence, we heard the matter regarding maintainability of the complaint.