ANITA ROY Vs. V K SOIN

JUDGEMENT

(1.) Complainant-petitioners booked two flats with the respondent-Builder and deposited Rs. 2,19,113 and Rs. 1,23,785, respectively, towards the cost of the said flats. The respondent did not give possession of the flats, which was to be given within 2 years of the booking. Thus, being aggrieved, petitioners filed the Complaint before the District Consumer Disputes Redressal Forum-II, Udyog Sadan, C-22 and 23, Institutional Area (Behind Qutab Hotel), New Delhi (for short the District Forum ) alleging deficiency in service on the part of the respondent.

(2.) On being served, respondent-Builder filed the Written Statement denying the allegation made by the complainants stating that the possession could not be delivered as the petitioners failed to make balance payments after 15.11.1990.

(3.) District Forum, after taking into consideration, the pleadings and the evidence led by the parties, allowed the Complaint and directed the respondent to refund Rs. 1,94,815 to petitioner No. l and Rs. 1,21,355 to petitioner No. 2 along with interest @ 10% w.e.f. 15.11.1990 within 1 month from the date of receipt of Order.