CHAITANYA CONSTRUCTION Vs. BASAVRAJ KHAJURGI

JUDGEMENT

(1.) THE complainant/respondent, booked flat no.6 on the second floor of Jairam Apartment, with the petitioner on 03 -03 -2004. As per the said agreement, the sale consideration of the flat was agreed at Rs.6,50,000/ -. A sum of Rs.1,00,000/ - was paid to the petitioner as advance money against receipt. It was also decided between the parties that the flat in question would be in an area measuring 59.10 sq. mtrs. and comprise of one hall, one kitchen room, one bed room, one bathroom, one latrine, balcony and passage as well as water tank, etc.. The complainant raised a loan of Rs.5,50,000/ - from HDFC bank for acquiring the aforesaid flat, possession of which was to be given within a period of nine months from the date of the agreement. Alleging that the construction of the flat had not been completed within the stipulated time, the complainant approached the Solapur District Consumer Disputes Redressal Forum (for short, the District Forum), seeking the following reliefs:

(2.) THE matter was settled between the parties during the pendency of the complaint before the District Forum and the terms of the settlement read as under:

(3.) ON execution of the aforesaid compromise, the complaint pending before the District Forum was disposed of vide order dated 30 -09 -2006, which reads as under: