RADHA SHAMPRAKASH DAMLE Vs. GOLDEN GLADES LTD

JUDGEMENT

(1.) Complainant has filed the complaint claiming sum of Rs.6,91,002/- from both the O. Ps. with interest @ 18% p. a. w. e. f.20.10.2000 till realization, plus sum of Rs.1,029/- being the amount debited by the bankers of the complainant into her account on account of negotiation of the cheques issued by the O. Ps. in favour of the complainant and which were bounced.

(2.) Few relevant facts: the transaction being the subject-matter of the dispute herein dates back to the year 1997 and the subject-matter of the dispute herein is a plot of land which O. Ps. agreed to deliver to the complainant for constructing residential house. It is noticed that the scheme was mooted by the O. Ps. called as "double money option" in which the complainant participated and paid diverse payments amounting Rs.3,45,501/- as her full share payable under the said scheme, which was to be treated as a consideration for providing the plot in question.

(3.) In the said scheme, there was also an option available to the complainant to claim a double amount paid by her, 10% extra after expiry of 36 months from the O. Ps.