NIKHIL KUMAR GARG Vs. GARDENVIEW ABODE PRIVATE LIMITED

JUDGEMENT

(1.) This Consumer Complaint has been filed by Complainants namely Nikhil Kumar Garg and Nidhi Tayal (hereinafter together referred as "Complainants") under Sec. 21 r/w sec. 12(1)(a) of the Consumer Protection Act 1986, against M/s Gardenview Abode Pvt. Ltd., seeking refund of the entire amount collected by the Opposite Party from the Complainants towards consideration of the dwelling Unit along with other ancillary reliefs.

(2.) The brief facts leading upto the Complaint are that the Complainants made a joint booking in a project being developed by the Opposite Party namely "Mantri Blossom" situated at Lalbagh Fort Road, Sudhama Nagar, Bangalore (hereinafter referred as "Project"). They were allotted unit bearing no.-D-1003, 10th Floor, Buiding D, admeasuring a super build up area of 2700 sq. ft. The opposite Party executed the Construction Agreement dtd. 29/6/2016 with the Complainants. The Complainants averred that sale price of the unit was Rs.2,61,50,000.00 excluding tax and other charges. However, the Opposite Party claimed the basic cost of the Unit to be Rs.2,70,19,020.00 excluding deposit, statutory and other charges.

(3.) The Complainants have further stated that the Opposite Party promised to deliver the unit in November, 2018.