MITESH RAJNIKANT SHAH Vs. SUPERTECH REALTORS PRIVATE LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against the opposite parties as detailed above, inter aila praying for (i) refund of an amount of Rs.78,74,409.00 paid by the complainants to the opposite parties alongwith interest @18% p.a., (ii) Rs.5,00,000.00 as compensation on account of mental agony and harassment and (iii) to pay Rs.50,000.00 towards legal expenses etc.

(2.) Notice was issued to the opposite parties on 19/12/2018 giving them 30 days' time to file their written statement.

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