RUPALI BAHL Vs. IREO GRACE REALTECH PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Deepak Kr. Khushalani, Advocate, for the complainant and Mr. Sameer Chaudhary, Advocate, for the opposite parties.

(2.) Above bunch of the complaints have been filed against same opposite parties in respect of same project 'The Corridors'. The complainants in these complaints sought for the relief of refund while the opposite party claimed for forfeiture of 'earnest money' as such these complaints are decided together. For appreciating the controversy between the parties, the facts of CC/107/2019 are mentioned in the judgment. Necessary facts of the complaints are given in a table below:- <FRM>JUDGEMENT_71_LAWS(NCD)1_2023_1.html</FRM>

(3.) Rupali Bahl has filed CC/107/2019, for directing the opposite parties to (i) refund Rs.5855264.00 with interest @20% per annum from the date of respective deposit till the date of actual payment, (ii) pay Rs.500000.00, as compensation for mental agony and harassment and litigation cost; and (iii) any other relief which is deemed fit and proper in the facts and circumstances of the case.