DURGESH SINGH Vs. LODHA DEVELOPERS LIMITED

JUDGEMENT

(1.) The present batch of Consumer Complaints (CCs) have been filed by the Complainants against Opposite Party (OP) as detailed above, inter alia praying for directions to the OP to:--

(2.) In CC 12 of 2019 the main prayer is for directions to OP to (i) take back the allotted flat and refund the amount along with interest @ 18% p.a. or (ii) hand over a new flat having the agreed carpet area with similar view as booked with refund of amount for shortfall in carpet area along with interest as alternate prayer.

(3.) Since the facts and question of law involved and the reliefs prayed for in these complaints are similar/identical and against the same Opposite Party except for minor variations in the dates, events and flat numbers etc., which are summarized in the Table at Annexure-A, these complaints are being disposed off by this common order. However, for the sake of convenience, Consumer Complaint (CC) No. 11 of 2019 is treated as the lead case and facts enumerated herein under are taken from CC/11/2019.