SUBRATO BANDHU Vs. MILLENNIA REALTORS PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Aditya Parolia, Advocate, for the complainants and Ms. Pallavi Sengupta, for the opposite party-1.

(2.) Opposite Party-1 has filed IA/3475/2020, on 09.03.2020, for leave to file additional documentary evidence, which is allowed. The documents attached with the application are taken on record.

(3.) The complainants have filed the aforementioned complaint for directing the opposite parties (hereinafter referred to as the builder) (i) to refund their principal amount of Rs.11900000/- along with interest @18% per annum, from the date of respective deposits till the day of its payment, (ii) to pay Rs.20/- lacs as the compensation, for mental agony and harassment, (iii) Rs.2/- lacs as the cost of the litigation and (iv) any other relief, which is deemed fit and proper in the facts and circumstances of the case.