JAI MAA INFRATECH PVT. LTD Vs. CHARU CHHABRA

JUDGEMENT

(1.) Heard Mr. Charan Singh, Advocate for the appellant and Mr. Praful Sinha, Advocate for Respondent-1.

(2.) Aforementioned appeal has been filed from the order of State Consumer Disputes Redressal Commission, Delhi dtd. 12/2/2021 passed in Complaint Case No.890 of 2015, whereby, the complaint has been allowed and the opposite party (the appellant/builder) has been directed to hand over possession of the flat in dispute, complete in all respect, and pay delayed compensation in the shape of interest @9% per annum with effect from the date of deposit till the date of delivery of possession and the litigation charges of Rs.30000.00.

(3.) Smt. Charu Chhabra, (respondent-1) filed CC/890/2015 for directing (i) M/s. Jai Maa Infratech Pvt. Ltd. (the builder) to hand over possession of the flat in dispute to the complainant; (ii) to deposit the requisite transfer fee of the said property as the compensation for causing mental agony and physical harassment; (iii) to award the cost of the litigation and (iv) any other relief, which may be deemed fit and proper, in the facts and circumstances of the case.