TARUN KUMAR Vs. SEPSET PROPERTIES PRIVATE LIMITED

JUDGEMENT

(1.) This complaint has been filed alleging deficiency in service and unfair trade practice by the opposite party with regard to anapartment booked by the complainant in the project "Paras Dews", Sector 106, Dwarka Expressway, Daultabad, Gurgaon, Haryana. The complainant has sought physical possession along with compensation for the delay in handing over possession along with other compensation and costs.

(2.) The opposite party had allotted flat no. T-D/0302, 3rd Floor, Tower ' D, ad-measuring 2275 sq ft to the complainant for a total sale consideration of Rs.1,40,33,675.00 on 10/3/2013. An Apartment Buyers Agreement (in short 'ABA') was executed on 26/3/2013 by when Rs.24,37,702.00 had been deposited by the complainant with the Opposite Party. Possession was promised within a period of 42 months with grace period of six months from the date of the ABA between 2013 and 2017. The complainant avers that he had paid Rs.1,34,34,500.00 to the opposite party as on 24/1/2019. The Opposite Party intimated the complainant about revision in the super area and sought an additional amount of Rs.5,19,200.00. The complainant is before us with the prayer to:

(3.) The opposite party has not put up any defence in the matter.