BHARGAV PARNANDI Vs. KEYSTONE CONSTRUCTIONS

JUDGEMENT

(1.) The complainants/appellants were allotted residential apartments by the OP in a project namely 'Ever Green Projects', which the OP was to develop in Bangalore. On such allotment, the complainants/appellants executed agreements with the respondents on different dates. The following are the details of the allotment made to the appellants herein, the date on which they executed the agreement with the respondent and the date on which possession as per the agreement was to be delivered to them:

(2.) The possession of the allotted flats having not been delivered to them by the date stipulated in the agreements in this regard, the complainants/appellants approached the concerned State Commission by way of separate Consumer Complaints seeking possession of the allotted flats with compensation.

(3.) The complaints were resisted by the respondent primarily on the following grounds: