VARDHMAN PROPERTIES LTD. Vs. MAYANK VATS

JUDGEMENT

(1.) We heard the learned counsel for the revisionist builder co. and perused the record.

(2.) The brief facts are that the builder co. took Rs. 3,92,400/- from the complainant towards a unit in its project, the complainant was not informed whether or not his application had been accepted by its Board of Directors, the amount deposited by the complainant was not refunded to him with or without interest.

(3.) The District Forum appraised the evidence and vide its Order dated 14.07.2015 partly allowed the complaint: