PRAVEEN KUMAR Vs. RPS INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) The present First Appeal is from the impugned order dated 18.08.2017 of the State Consumer Disputes Redressal Forum, New Delhi (for short the State Commission ) passed in C-667/15, whereby the complaint was disposed of as settled.

(2.) The crux of the case is that the complainant booked a residential unit in the project SAVANA being launched by the OP, the basic sale price of which was Rs. 30,44,700.00/-. Buyer s Agreement was executed between the parties on 17.11.2006. Possession was promised to be given within 36 months from the date of execution of the Agreement. Inspite of paying a substantial amount, the OP did not give possession within the stipulated time period. Being aggrieved by the act of the OP, the complainant filed a complaint in the State Commission.

(3.) The State Commission vide order dated 18.08.2017, disposed of the complaint as settled. The State Commission was of the view that a Settlement Deed dated 10.02.2016 existed and hence, interference was not warranted. The Order of the State Commission is reproduced as below: