ANSAL HOUSING LTD Vs. MAYANK PARASHAR

JUDGEMENT

(1.) Heard Mr. Aaditya Vijay Kumar, Advocate, for the petitioner and Mr. Mahendra Kumar, Advocate along with Mayank Parashar, in person.

(2.) M/s. Ansal Housing Ltd. (opposite party-1 and 2) has filed above revision from the order of State Consumer Disputes Redressal Commission, Uttar Pradesh dtd. 16/8/2021, passed in First Appeal No.355 of 2020 (arising out of order of District Consumer Disputes Redressal Forum, Jhansi, dtd. 10/1/2020, passed in CC/104/2017), whereby the complaint was allowed with cost of Rs.10000.00 and the petitioner was directed to handover possession of the flat in dispute, complete in all respect to the complainant/respondent-1 within 30 days; Failing which, the petitioner was directed to pay delayed compensation of Rs.10000.00 per month and the appeal of the petitioner has been dismissed with cost of Rs.5.00 lacs.

(3.) Mayank Parashar (respondent-1) filed CC/104/2017, for directing Ansal Housing and Construction Ltd. (the petitioner) (i) to handover possession of the flat in dispute, complete in all respect, within a week. (ii) to refund the excess money taken from the complainant with interest @21% per annum. (iii) to pay compensation of Rs.10.00 lacs for mental agony and harassment. (iv) to pay Rs.50000.00 as cost of the litigation. (v) to set aside the illegal demand of Rs.50474.00. (vi) to set aside demand of Rs.42073.00, shown in the head of interest. (vii) to direct the opposite parties to provide all the amenities as per provisions of U.P. Apartments Ownership Act, 2010 and the Rules framed in it; and (viii) any other relief which is deemed fit and proper be awarded to the complainant.