JAIPRAKASH ASSOCIATES LTD. Vs. SHASHI PRABHA SHARMA

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 28/8/2018 of the State Commission in complaint no. 523 of 2017.

(2.) Heard the learned counsel for the builder co. (the appellant herein) and for the complainant (the respondent herein).

(3.) The matter relates to a builder-buyer dispute. As evinces from the appraisal made by the State Commission, the complainant had deposited a total amount of Rs.20,08,780.00 with the builder co. for a residential unit. The builder co. was not able to complete the construction of the project and deliver possession of the subject unit in the promised time-frame. As such the complainant had no other option but to get her allotment cancelled and ask for refund of the amount deposited by her. The builder co. refunded an amount of Rs.10,00,000.00 by way of transfer to her bank account. It however continued to retain the balance amount of Rs.10,08,780.00.