D R RAIBOLE Vs. KAUSHIK V CHHEDDA

JUDGEMENT

(1.) Appellants are the original complainants in the above complaint and they have filed this appeal against the order dated 29.4.2000 and although they have succeeded in all the points raised and set before the District Forum for consideration, they are required to approach this Commission in the appeal herein.

(2.) At the outset, we wish to state that we are not able to comprehend the operative clause of the impugned order passed by the District Forum, Raigad rather in queer and strange manner as will be indicated hereinafter. (For brevity's sake, appellants who are original complainants are hereinafter referred to as "flat purchasers" and respondent who is original O. P. as "builder" ).

(3.) Few relevant facts: these two complainants booked two separate flats with the builder in their project at Panvel. The transaction dates back to 28.9.1996. The flats earmarked for the respective complainants were A 202 and B 202 and both the agreements also bear the same date i. e. , 28.9.1996. It is noticed that both the flat purchasers paid the booking amount and thereafter from time-to-time paid a sum of Rs.1,10,000/- each and according to the flat purchasers, Builder had agreed to hand over the possession within 18 months of the date of agreement after completing the construction, which would be around March, 1998.