VANDANA MANOHAR DICHOLKAR Vs. SHASHIKANT UMAKANT MALVE

JUDGEMENT

(1.) -on perusal of the complaint, it is noticed that the complainant is a flat purchaser and O. P. the builder and alleging deficiency against the builder for non-delivery of possession of the flat that the complaint has been filed by the flat purchaser claiming the amount of consideration paid by the flat purchaser to the builder.

(2.) The agreement in question between the parties have been annexed in the complaint and total agreed consideration of the flat as mentioned in Clause 3 thereof is to the extent of Rs.2,15,000/-.

(3.) It will thus be noticed that the valuation of subject matter of the claim being Rs.2,15,000/-. It is noticed that the complainant has filed this complaint in September, 2001 by including monitary claims like compensation, interest, etc.