SAAVI GUPTA Vs. OMAXE AZORIM DEVELOPERS PVT. LTD

JUDGEMENT

(1.) The whole controversy centres around the question, "whether the complainants are the consumers?"

(2.) Ms. Saavi Gupta, complainant No. 1, is the original purchaser of the apartment in question as she had invested in the apartment on behalf of the whole family. Dr. Sanjeev Gupta, her father, contributed the amount for the same and he has been dealing on her behalf with M/s Omaxe Azorim Developers Pvt. Ltd.-opposite party No. 1, Dr. Rohtas Goel, CMD-opposite party No. 2, Mr. Sunil Goel, Jt. MD-opposite party No. 3 and the Vice President of M/s Omaxe Azorim Developers Pvt. Ltd.-opposite party No. 4.

(3.) Till March 2010 the complainants paid huge amount in installments to the opposite parties towards the cost of the pant house in question to add up to the payment of more than 50% of the total cost of the apartment in question, by paying a sum of approximately Rs.2,17,74,395/- to the opposite parties. It is explained, that, as a matter of fact, the complainants booked four properties with the opposite parties including pant house, apartment No. PH-1701, Lucerne Tower, Forest SPA, Suraj Kund Road, Faridabad.