SULAKSHA JAGANATH PARULEKAR Vs. K RAVINDRANATH

JUDGEMENT

(1.) The present appeal has been preferred by the opposite party in Complaint No.77/96 of the District Forum, South Goa, being aggrieved by order dated 21.10.2002.

(2.) Both parties have filed written arguments. For convenience the parties to this appeal will be referred as arrayed before the District Forum.

(3.) The factual matrix of the complainant's case is that he availed of the services of the opposite party for constructing a flat on ownership basis being flat No.4 admeasuring about 80.03 sq. mts. on the second floor of "sulaksha Apartment" at Maimolem, Vasco Da Gama, Goa. The parties entered into an agreement for sale dated 5.12.1990 wherein the opposite party agreed to construct the said flat for a consideration of Rs.2,60,097.50. The complainant made the entire payment of the consideration to the opposite party. The said agreement also stipulated that the said flat would be duly completed in all respects ready for occupation on 31.12.1991, however the opposite party failed to complete the said flat within the stipulated time.