TDI CITY WELFARE ASSOCIATION Vs. TDI INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Heard Mr. Sachin Jain, Advocate, for the complainant and Ms. Kanika Agnihotri, Advocate, for the opposite party.

(2.) TDI City Welfare Association (the complainant) is a voluntary consumer association, registered under Societies Registration Act, 1860, having Registration No.SI 67862 of 2009 dtd. 23/12/2009. The complainant has filed above complaint, for directing TDI Infrastructure Limited (the OP) to (i) refund entire amount deposited by its members, on whose behalf the complaint was filed, to them, with interest @21% per annum, from the date of respective deposit till the date of refund; (ii) pay Rs.25.00 lacs to each of them, as compensation for escalation of cost of construction due to delay; (iii) pay Rs.10.00 lacs to each of them, as compensation for mental agony and harassment; (iv) pay Rs.25000.00 per month to each of them, as compensation for rentals incurred by them, for the period of 9 years; (v) pay Rs.5.00 lacs, as litigation costs; and (vi) any other relief, which is deemed fit and proper in the facts of the case.

(3.) The complaint was filed on behalf of (i) Ms. Sheetal Garg, (ii) Ajay Kumar, (iii) Sandeep Garg & Pradeep Garg, (iv) Ms. Suman Kapur, (v) Rakesh Agarwal, (vi) Sanjeev Kumar Manhas, (vii) Naresh Poddar, (viii) Anand Saboo, and (ix) Ms. Mansi Jain. Ms. Suman Kapur has settled her dispute with the OP on 14/7/2021.The necessary facts relating to other members, on whose behalf the complaint has been filed, are as follows:-