NARESH KUMAR Vs. BRAHMA CITY PVT. LTD

JUDGEMENT

(1.) Heard learned counsel for the complainants and the learned counsel for the opposite party.

(2.) This complaint has been filed praying for refund of the entire amount paid by the complainants as consideration towards the purchase of a residential plot of approximately 300 sq. yds. at project 'Brahma City' Gurgaon. A sum of approximately Rs.1,25,00,000.00 and odd was paid as consideration amount, the possession whereof was heavily delayed. The booking was done in the year 2012 and the builder buyer agreement was entered on 20/3/2013, with a clear stipulation that the same was to be delivered within 36 months from the date of the execution of the agreement, subject to timely payment of instalments.

(3.) The plot according to the complainants was to be delivered by 2016. In the absence of the delivery of possession, the complainants sought refund and the complainants sent mails to the opposite party. One of the mails dtd. 31/7/2016 is annexure C-6 to the complaint.