BALAJI SUPER SPECIALITY HOSPITAL Vs. ARUNA AGARWAL

JUDGEMENT

(1.) Heard Mr. Danish Zubair Khan, Advocate for the complainant and Mr. Prabhakar Tiwari, Advocate for the opposite party.

(2.) P.P. Social Welfare Society has filed above complaint for directing M/s. Parsvnath Developers Limited (i) to refund entire deposit made by the home buyers along with interest @24% per annum from the date of respective deposit till the date of actual realization; (ii) to pay Rs.250000.00 to each of the complainants, as compensation for unfair trade practice and deceptive method adopted against the buyers; (iii) to pay Rs.500000.00 to each of the complainants as compensation for mental harassment and agony; (iv) to pay Rs.50000.00 as cost of litigation; and (v) any other relief, which is deemed fit and proper be awarded to the complainant.

(3.) Initially this complaint was filed for the benefit of 11 sets of flat buyers. Later on, Poornima Saxena, Kushagra Agarwal and Shweta Agarwal, Rita Singh, Vinay Pratap Singh and Mr. Rohan Kumar, K.J.Khan, Rakesh Dhamania and Suman Dhamania, Praveen Kumar, Gurdev Singh and Narinder Kaur, Kulpreet Singh and Sandeep Verma and Barkha Srivastava filed IA/9032/2021 for withdrawing the complaint on their behalf as they have settled their dispute with the opposite party. This Commission by order dtd. 26/11/2021 allowed IA/9032/2021. Now the complaint remained on behalf of Ratan Lal Gurnani, Mohit Gurnani and Rekhat Sadhwani, Sanjay Vats and Sonia Vats, Deep Chand Jain and Suman Jain and Rajiv Bhatia.