RAKESH KUMAR BOHRE Vs. VATIKA LIMITED

JUDGEMENT

(1.) The present Consumer Complaint has been filed under Sec. 21 of the Consumer Protection Act, 1986 (for short "the Act") by Rakesh Kumar Bhore and Varsha Bohre (hereinafter referred to as the Complainants) against Opposite Party Builder, Vatika Limited, (hereinafter referred to as 'the OP Builder') seeking refund of the amount paid by them to the Builder towards purchase of the Residential Unit alongwith interest and compensation.

(2.) In support of his case, learned Counsel appearing for the Complainants has placed reliance on the decisions rendered by this Commission in the cases of "Amit Kansal vs. M/s. Vatika Limited [CC No. 1244 of 2015 dtd. 23/10/2017] and "Amit Gupta & Anr. Vs. Vatika Ltd". [ CC No. 425 of 2018 dtd. 30/10/2019]"

(3.) (i) The Opposite Party Builder shall refund the entire deposited amount of 37,04,043.50ps. (Thirty Seven Lakhs Four Thousand Forty three and paisa fifty only) to the Complainants along with compensation in the form of simple interest on that amount @ 9% per annum with effect from the respective date of deposit till the date of refund.