ALPANA AGGARWAL Vs. EMAAR MGF LAND LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against Opposite Party (OP) as detailed above, inter alia praying for directions to the OP to:- i. To refund the entire principal amount of Rs.92,79,977.00 deposited by the complainants along with interest @24% per annum from the respective date of payment.

(2.) Notice was issued to the OP. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given in the Table at Annexure-A. The details of the flats allotted to the Complainant (s)/other relevant details, based on pleadings of the parties and other records of the case are also given in the Table- A.

(3.) It is averred/stated in the Complaint that : -