PAKHAR SINGH SAHOTA Vs. LLOYDS REALTY LTD

JUDGEMENT

(1.) This is the dispute between the shop purchaser and builders - complainant being a shop purchaser and O. Ps. being the builders. (For brevity's sake complainant is hereinafter referred to as 'shop Purchaser' and O. Ps. as 'builders' ).

(2.) The shop purchaser has filed this complaint as a consumer dispute alleging deficiency on the part of the builders in not handing over the possession of the shop for which he had paid considerable consideration to the extent of Rs.7,08,792/- and possession of which was agreed to be made over within 3 years of the date of booking which was on 30th March, 1995.

(3.) The shop purchaser is a retired service personnel and after retirement he wanted to settle himself as also pursue some occupation and with that view, he entered into an agreement with the builders for purchase of shop being Shop No.12 admeasuring at about 553.77 sq. ft. on plot of land bearing Nos.15 and 17, Sector-7, Kharghar, Navi Mumbai where the builders had announced their scheme for construction of the building.