KUSHAL K. RANA Vs. DLF COMMERCIAL COMPLEXES LTD.

JUDGEMENT

(1.) This case portrays the story of sadness and frustration of a business man who desired to have a business place for his own use/livelihood. It also reveals, how it has become difficult to have a space in this cosmopolitan city. The main reason is that prices have gone up by leaps and bounds. It also depicts how a consumer has to tolerate the tantrums of his builder/developer.

(2.) Mr. K.K. Rana, the complainant, is a businessman. He applied for allotment of commercial office space/parking space to the Opposite Party, M/s. DLF Commercial Complexes Ltd., on 11.03.2008. The approximate super area of the office space was 196.093 sq.mts, i.e., 2111 sq.ft, approximately, located on the third floor of the proposed building, namely, DLF Tower, Shivaji Marg-II, at 15, Shivaji Marg, Najafgarh Road, West Delhi and deposited Rs.7,50,000/- as the booking amount for the provisional allotment of above said office space, vide receipt marked as Annexure C-1.

(3.) On 27.04.2008, the OP raised a demand of Rs.78,44,000/- in respect of the said office space, due on 11.05.2008. On 28.04.2008, the OP sent a letter of allotment of above said premises in favour of the complainant along with a schedule of payment. The payment plan initially sanctioned for the complainant was a 2.5 years' fixed payment plan. Copy of the same has been placed on record as Annexure E. The OP again raised a demand of Rs.34,37,600/- which was due for payment on 11.07.2008. The complainant further paid a sum of Rs.25,00,000/- on 01.07.2009 and Rs. 53,44,000/- vide cheque dated 10.07.2008. No further amount was paid despite notices. On 14.07.2008, OP sent a reminder demand letter in the sum of Rs.87,81,600/- to the complainant and asked for the remittance of the said amount up to 28.07.2008. On 28.07.2008, the OP further sent a reminder /payment letter in the sum of Rs.34,37,600/-. On 14.08.2008, OP sent a notice for the remittance of Rs.34,37,600/-. All these letters have been placed on record vide Annexures C-2 toC-11.