NEETA BHARGAVA Vs. EMAAR MGF LAND LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against the opposite party as detailed above, inter aila praying for (i) refund of Rs.1,39,61,179.00 paid by the complainant to the opposite party alongwith interest @18% p.a., (ii) Rs.10,00,000.00 as compensation on account of mental agony and harassment and (iii) to pay Rs.1,00,000.00 towards cost of proceedings etc.

(2.) Notice was issued to the opposite party on 10/7/2019 giving them 30 days' time to file their written statement.

(3.) It is averred/stated in the complaint that:-