MALVIKA DIMRI Vs. JANTA LAND PROMOTERS PVT. LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against Opposite Party (OP) as detailed above, inter alia praying for directions to the OP to:-

(2.) Notice was issued to the OP. Parties filed Written Statement/Reply, 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/other relevant details, based on pleadings of the parties and other records of the case are also given in the Table- A.

(3.) Brief facts of the case, as emerged from the pleadings of the parties and other case records are that complainant was allotted a flat number B/1201 measuring 2480 sq.ft. in the project of the OP 'Falcon View' Sector 66-A, S.A.S. Nagar, Mohali, Punjab vide allotment letter dtd. 22/8/2013. Construction of the flat was likely to be completed within a period of 30 months from the date of allotment letter subject to force majeure circumstances beyond the control of the OP. However, the possession of the flat in question has not been handed over to the complainant yet.