SREENIVASAN VALADI VAYYATU Vs. MERINO SHELTERS PVT. LTD.

JUDGEMENT

(1.) The present Complaint is filed under Sec. 21(a)(1) of the Consumer Protection Act, 1986.

(2.) Complainants Nos.1 and 2 are husband and wife. The Complainant No.3 is their son. Opposite Party No.1 is a builder and developer and is a subsidiary of 'Man Industries (I) Limited', (also a 'company duly incorporated under the Companies Act, 1956) having Corporate Office at 'Man House', 102, S.V. Road, Vile Parle (W), Mumbai. Opposite Party No.2 is the Director of Opposite Party No.1.

(3.) The Opposite Parties advertised about launching of (i) a 30 storied Premium Residential Tower, called 'Man Valley Vista' comprising of 3 and 4 BHK flats with added amenities, such as restricted access elevators, personalized entrance foyers and private landscaped terraces, swimming pool on 31st floor etc. (ii) a 30 storied commercial/IT building and (iii) a state-of-the-art world class 5 star hotel on Plot No. D-223(A), (C) and (D) in TTC Industrial Area of MIDC in Nerul, Navi Mumbai-400 706.