VAIBHAV KUMAR Vs. 1000 TREES HOUSING PVT. LTD.

JUDGEMENT

(1.) Heard Mr. Swetank Shantanu, Advocate, for the complainants and Ms. Hemlata Rawat, Advocate, for the opposite parties.

(2.) Initially 10 allottees of the flat in the project '1000 Trees' have filed above complaint for directing the opposite parties to (i) refund entire amount deposited by them with interest @18% per annum from the date of respective deposit till the date of refund; (ii) pay Rs.500000.00 to each, as compensation for mental agony and harassment; (iii) pay Rs.50000.00 to each, as litigation costs; and (iv) any other relief which is deemed fit and proper in the facts and circumstances of the of the case.

(3.) The complainants filed IA/15097/2017, under Sec. 12(1)(c) of the Consumer Protection Act, 1986, for grant of permission to file complaint as a class action complaint, on behalf of numerous allottees of the project '1000 Trees'. This Commission, vide order dtd. 19/2/2019 allowed IA/15097/2017 and directed for publication of the notice of the complaint in two newspapers. On publication of the notice, several allottees filed applications for their impleadment time to time. At present, there are 35 complainants whereof the counsel for the complainants has provided a list, which is as under: - <FRM>JUDGEMENT_116_LAWS(NCD)12_2023_1.html</FRM>