ANAND KUMAR TYAGI Vs. IDEA BUILDERS PVT. LTD

JUDGEMENT

(1.) Heard Mr. Aditya Parolia, Advocate, for the complainants.

(2.) The complainants have filed IA/1771/2022, for condoning the delay in filing their evidence. IA/1771/2022 is allowed. Evidence is taken on record. Vishnu Shankar and Archana Sharma, allottees of Flat No.A-702, in the project "Red Apple Residency" have filed IA/10038/2021, for their impleadment as the complainants. They have stated that they had same interest as is being agitated in the above complaint. No reply/objection has been filed in this application. IA/10038/2021 is allowed. Vishnu Shankar and Archana Sharma be impleaded as the complainants in above complaint.

(3.) 40 sets of the flat allottees in "Red Apple Residency" have filed above complaint, for directing the opposite party to (i) refund total amount realized from each flat allottee to them with interest @18% per annum from the date of respective deposit till the date of its realization, (ii) pay Rs.500000.00 to each flat allottee, as compensation for mental agony and harassment, (iii) pay Rs.100000.00 to each flat allottee as cost of the litigation; and (iv) any other relief which may be deemed fit and proper in the facts and circumstances of the case be granted to each flat allottee. The complaint has been filed under Sec. 12(1)(c) of the Consumer Protection Act, 1986, for which, leave has been granted by this Commission vide order dtd. 24/7/2019.