PARADISE BUILDERS PVT. LTD. Vs. PRABHJEET KAUR

JUDGEMENT

(1.) This Appeal has been filed by the Appellants against the impugned order dtd. 9/7/2019 of the State Consumer Disputes Redressal Commission, Punjab Chandigarh (for short 'the State Commission') in Complaint No.1003 of 2018 filed by the Respondent No.1 herein (hereinafter referred to as 'the Complainant"). The Appeal has been filed with the following prayers:

(2.) The State Commission had allowed the Complaint No.1003 of 2018 and passed the following directions:

(3.) The facts in brief are that the Complainant had booked a flat No.131-C (1 BHK) in the project of the Appellant in 'Darpan City Garden Colony', Kharar, SAS Nagar, Mohali. Flat No.7-C, 2nd Floor, measuring 650 sq. ft. (super area) was allotted to her for a sale consideration of ?12,30,000/- as per the Agreement to Sell dtd. 16/7/2012. Possession of the flat was taken despite the existence of a high tension wire passing over the flat. In view of problems on account of voltage fluctuations on this account, in June 2014, the Appellant agreed to allot alternative flat No.131-C, execute and Exchange Deed as well as to shift the electricity wires and take care of the bank formalities. Vide undertaking dtd. 27/6/2014, the re-allotted flat was, however, not handed over and the 200 KV electricity line was not shifted.