CHARU SHARMA Vs. RAHEJA DEVELOPERS LTD

JUDGEMENT

(1.) The present batch of Consumer Complaints have been filed under Sec. 21(1) (a) of the Consumer Protection Act, 1986 (for short "the Act") by the Complainants, against M/s Raheja Developers Limited (hereinafter referred to as the 'Opposite Party') for delay in construction of the Project.

(2.) Since the facts and question of law involved in these Complaints are similar except for minor variations in the dates, events and flat numbers, these Complaints are being disposed of by this common Order. However, for the sake of convenience, Consumer Complaint No. 728 of 2020 is treated as the lead case and the facts enumerated hereinafter are taken from Consumer Complaint No. 728 of 2020.

(3.) Brief facts of the case as narrated in the Complaint are that initially Mrs. Manju Sharma booked an Apartment on an independent floor (hereinafter referred to as the Unit) in Project "Rahejas Shilas" situated in Sector 109, Gurgaon, Haryana of the Opposite Party. She paid a booking amount of Rs.2,00,000.00 (Two Lakhs Only) to the Opposite Party on 8/3/2011. Thereafter, she was allotted Unit bearing no. IF17-03 on 17th floor, Tower-3, Area-2102 sq.ft. for a total consideration of Rs.1,03,10,906.00 (One Crore Three Lakhs Ten Thousand Nine Hundred and Six Only). An Agreement to Sell (hereinafter referred to as the Agreement) was signed between Mrs. Manju Sharma (Initial Allottee) and Mrs. Charu Sharma (Hereinafter referred to as the Complainant) on 21/12/2012.