UNIVERSAL INFRASTRUCTURE Vs. MUDIT KUMAR

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short "the Act") by M/s. Universal Infrastructure (hereinafter referred to as the "builder") assailing the Order dtd. 3/6/2019 passed by the State Consumer Disputes Redressal Commission, Chandigarh, Punjab (hereinafter referred to as the "State Commission") in Complaint No. 125 of 2019, whereby the complaint filed by the complainants was partly allowed.

(2.) There is a delay of 63 days in filing the present appeal.

(3.) The facts, in brief, are that the complainants are joint allottees of Flat No. 1104, Block Lyra, category 4-BHK, location 4th, Floor 11 in "The Taj Towers" located at Sector 104, Pearl City, Mohali. The flat was purchased from the builder for a total sale consideration of Rs.70,00,000.00. After securing a home loan of Rs.58,80,000.00 from SBI on 12/7/2016, the complainants made the entire payment of the sale consideration to the builder company. The complainants claimed that despite payment of the entire sale consideration to the builder, the promised facilities and services outlined in the terms and conditions of the allotment letter and the Buyer's agreement were not provided. In this regard, the relevant portion of the brochure is reproduced below for reference: