U.C. MITTAL Vs. GAUR SONS INDIA LTD

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 51 of the Consumer Protection Act, 2019 (hereinafter referred to as 'the Act') against the Order dtd. 20/10/2010 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred as 'the State Commission"), in Consumer Complaint No.14 of 2010, wherein the Complaint filed by the Complainants (Appellants herein) was partly allowed.

(2.) For the sake of Convenience, the parties in present matter as referred as mentioned in the Complaint before the State Commission. Shri UC Mittal and Anr are identified as the Complainants. "M/s. Gaur Sons India Ltd." is referred to as the Opposite Party/Builder (OP in short).

(3.) Briefly, the facts of the case, as per the Complainant, are that, lured by the advertisements of OP wrt their residential project, the Complainant booked Flat No. 346 with super covered area of 2205 Sq Ft with 3-parking space in Gaur Green Avenue at Abhay Khand-II, Indirapuram Ghaziabad for a total consideration of Rs.65,25,000..00 The cost of parking space was in addition to the cost of the flat. The Allotment Letter was issued on 24/2/2006 and the flat was to be delivered by 31/3/2007.