ANJALI GUPTA Vs. K M ENTERPRISES

JUDGEMENT

(1.) This complaint has been filed by Mrs. Anjali Gupta r/o 4/32-A, Punjabi Bagh East, New Delhi against respondents M/s. K. M. Enterprises, Mr. H. N. Kumra, both residents of K-l, Kailash Colony and Shri M. Ramchandani of Ramchandani Properties (P) Ltd. , C-197, Greater Kailash, New Delhi.

(2.) The brief facts of the case are that the complainant, after going through an advertisement in Hindustan Times in May 1989 booked an a partment consisting of 800 sq. ft. and one shop measuring 10' x 10' in the multistoreyed complex to be constructed in village Lado Sarai, Delhi. The booking for the above space for the shop and the apartment was done as per terms and conditions in Annexure-B attached with the complaint. The cost for the shop was settled at Rs.1,350/- per sq. ft. totalling Rs. l,35,000/- and for the apartment at Rs.450/- per sq. ft. (totalling Rs.3,60,000/- ).

(3.) The complainant paid a sum of Rs.10,000/. vide receipt No.108 dt.4.6.89. She paid another amount of Rs.40,000/- vide receipt No.110 dt.20.6.89. Both these payments were made through cheques drawn on Punjab National Bank. The complainant further paid an amount of Rs.49,000/- vide receipt No.133 dt.4.9.89, which was also made through a cheque drawn on Punjab National Bank and the copy of receipt is Annexure- G on record. Thereby the complainant made the total payment of Rs.99,000/- to the respondent Nos.1 and 2 upto 4.9.89.