VARUN GOYAL Vs. SUNCITY PVT. LTD

JUDGEMENT

(1.) Heard Mr. Shekhar Gehlot, Advocate, for the complainant and Mr. Pravin Bahadur, Advocate, for the opposite party.

(2.) The complainant has filed IA/5889/2018, for adducing additional documentary evidence, IA/12613/2018, for condoning the delay in filing the amended complaint and IA/12612/2018 for amending the complaint, which are allowed. Amended complaint and documentary evidence are taken on record.

(3.) Varun Goyal filed above complaint, for directing the opposite party to pay (i) Rs.700548.00, towards loss of rent from 15/2/2014 to 1/9/2017, (ii) Rs.713359.00, towards excess payment of tax due to delay, (iii) Rs.921612.00, towards loss of extra interest on the amount paid to builder due to erroneous charging, (iv) Rs.142881.00, the amount of GST and other taxes enforced after 15/2/2014, (v) Rs.5.00 lakhs, for not providing Jacuzzi, Shower, Cubicle in all bathrooms and modular kitchen, (vi) Rs.10.00 lakhs, as compensation for mental agony and harassment, (vii) pay Rs.100000.00 as cost of the litigation, (viii) Rs.7040194.00, for illegal retention of money during 15/2/2014 to 1/9/2017; and (ix) any other relief which may be deemed fit and proper in the facts and circumstances of the case be granted. In the amended complaint, the complainant has revised prayers as (i) Rs.1059372.00, towards loss of rent from 15/2/2014 to 1/9/2017, (ii) Rs.713359.00, towards excess payment of tax due to delay, (iii) Rs.921612.00, towards interest on excess payments and GST, (iv) Rs.142881.00, the amount of GST and other taxes enforced after 15/2/2014, (v) Rs.5.00 lakhs, for not providing Jacuzzi, Shower, Cubicle in all bathrooms and modular kitchen, (vi) Rs.10.00 lakhs, as compensation for mental agony and harassment, (vii) pay Rs.100000.00 as cost of the litigation, (viii) Rs.7040194.00, for illegal retention of money during 15/2/2014 to 1/9/2017.