HIRA CONSTRUCTION Vs. LATE SAVITRIBAI DATTATRAY KHANDAGALE

JUDGEMENT

(1.) The complaint is placed on to day's Board under the caption of admission hearing.

(2.) The complainant is a shop purchaser and has made agreement on 23.11.1997 with the Builder, copy whereof is placed on page 16 onwards being annexed to the complaint.

(3.) On page 10 of the agreement total agreed consideration mentioned is Rs.7,10,000/-.