GOVIND KALIDAS MAHAJAN Vs. ANIL PUNDLIK THORAT

JUDGEMENT

(1.) For brevity's sake the complainant herein is referred to as "flat-purchaser" and O. Ps. as "builders".

(2.) The flat purchasers have filed this complaint claiming sum of Rs. one lakh with 24% interest from the builders being the consideration paid to them.

(3.) The sum of Rs.2 lakhs towards the deficiency in service by the builders in non-construction of the flat plus a sum of Rs.2 lakhs towards the negligence, and sum of Rs.2 lakhs towards mental agony, and Rs.20,000/- towards the cost. Few facts -