VINOD BHUTANI Vs. SHUCHI CHAUDHRY

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 5/7/2017 passed by the learned State Consumer Disputes Redressal Commission, New Delhi (hereinafter to be referred to as 'State Commission) in Complaint No. 206 of 2010, wherein the Complaint filed by the Complainant (Respondent herein) was allowed.

(2.) For the Convenience the parties are being referred to as mentioned in the Complaint before the State Commission. Ms. Suchi Chaudhry, an Engineer-Management professional, is the Complainant. While Mr. Vinod Bhutani, Proprietor of New Delhi Construction Co. Pvt. Ltd. is referred to as the Opposite Party.

(3.) The Complainant owned a plot admeasuring of 9100 sq. ft. (1000 Sq. Yds.) at Sector-21-A in Faridabad. To construct a house, she entered into a contract with the Opposite Party. The project involved building a house as per approved plan, at an estimated cost of Rs.65.00 lakhs. The OP assured completion of construction within 18 months (September 2004), the timeline determined in consultation with the architect.