SARGAM BUILDER (P) LTD. Vs. GRACY ABRAHAM

JUDGEMENT

(1.) F.A. No. 1505 of 2017

(2.) The short delay of 1 day in filing the first appeal is overlooked.

(3.) Brief facts, shorn of unnecessary detail, are that the complainant had booked an apartment in a project of the builder co. for a total consideration of Rs. 39,12,042/-. The complainant had paid the said consideration in full. An agreement was executed between the complainant and the builder co. on 16.05.2011. The agreed date of completion was 31.08.2014. The builder co. had assured the complainant to handover possession of the subject unit within 90 days from the said date. Being aggrieved by non-delivery of possession within the assured period, the complainant filed a complaint before the State Commission.