ASHA DAYANIDHI Vs. ALSA CONSTRUCTIONS AND HOUSING LIMITED

JUDGEMENT

(1.) Most of the consumers, who apply for an apartment or a flat from private colonisers, are to repent and to bark up the wrong trees. It is usually seen that the colonisers leave no stone unturned to make profits for themselves at the expenses of the consumers. It is a matter of concern, "Whether, such like private colonisers should be allowed to succinctly thrive in the progressive modern countries, like India?. Succinctly stated, private builders should be allowed, but to construct colonies, is the work of the Government itself. All the constructions should be made by the Government, as in USA and U.K.

(2.) The main complaint was filed in this Commission on 01.10.1999. Thereafter, it was amended on 13.05.2013.

(3.) The facts germane to this case of the complainants are these. Mrs. Asha Dayanidhi and Mr.B.R.Dayanidhi, wife and husband, respectively, entered into an agreement with M/s. Alsa Constructions & Housing Ltd. & Ors., i.e. Opposite party Nos. 1 to 3, for construction and allotment of Apartment no.103 at Alsa Arbour, (Municipal No.103, Door No.40, Sl No. 37, 10th Cross, Ganganagar North, Bangalore) and 56.36% undivided interest in the land. The complainants paid a sum of Rs.11,06,875/-, out of the total consideration of Rs.25,30,000/-,to the Opposite party No.1. Thereafter, they paid upto Rs.18,05,205/-. The rest of the amount was paid from complainants' own pocket. Assurance was given to the complainants that the apartment would be constructed within two years. All the payments were made either by cheques or Demand Drafts, as under :- <FRM>JUDGEMENT_891_NCDRC_2013_1.html</FRM>