SUNIL KUMAR Vs. ORRIS INFRASTRUCTURE PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Sudhir Kathpalia, Advocate, for the complainants and Mr. Reegam S. Bel, Advocate, proxy counsel, for the opposite party.

(2.) Initially five sets of home buyers filed above complaint, in representative capacity, for directing the opposite party to (i) handover possession of the Units, allotted to them, in terms of Apartment Buyers Agreement and execute conveyance deed in their favour, within three months; (ii) pay interest @18% per annum compounded quarterly on their deposit for the delayed period of possession; (iii) provide "occupancy certificate" to them; (iv) set aside the demand for increase in saleable area; (v) declare demand of Rs.2.5 lacs towards installation of electricity meter as illegal and over inflated; (vi) take maintenance charges month to month instead of one year advance; (vii) pay Rs.500000.00, as compensation for mental agony and harassment; (vii) pay Rs.55000.00, as costs of the litigation; and (vi) any other relief which is deemed fit and proper in the facts and circumstances of the case.

(3.) Thereafter, through IA/18603/2017, Anurag Yadav and Sanjay Kumar Dhiman and through IA/10833/2018, Smt. Sunita Singh and Aman Sharma were impleaded vide order dtd. 6/6/2018. Permission to sue in representative capacity under Sec. 12(1)(c) of the Consumer Protection Act, 1986 was granted on 6/6/2018. On publication of notice, through IA22099/2018, IA/1175/2019, IA/1323/2019, IA/1338/2019 (allowed on 25/1/2019), IA/6359/2019 (allowed on 23/4/2019), IA/16511/2019 (allowed on 6/11/2019), various other home buyers were impleaded. Sanjay Kumar Dhiman filed IA/1306/2019 (allowed on 25/1/2019) and IA/10573/2019 (allowed on 10/7/2019), for deleting his name from the complaint. At present there are 22 set of home buyers as the complainants.