TOWN IMPROVEMENT TRUST Vs. SARABJEET KAUR

JUDGEMENT

(1.) This Appeal has been filed against the impugned Order dtd. 1/6/2018 in Consumer Complaint No. 150 of 2018 passed by the State Consumer Disputes Redressal Commission, Punjab vide which the Complaint was partly allowed.

(2.) The factual background, in brief, is that the Appellant/Improvement Trust on 15/10/2010 issued a brochure for the sale of HIG multi-storeyed Apartments and Penthouses in Manmohan Kalia Enclave Bathinda, inviting applications from the public under a self-financing and partially self-financing scheme. The Complainant applied for a Flat, paid an application fee, and eventually secured a Flat (No. C-02, 1st Floor) in the Complex through a draw held on 13/12/2010. The total price of the Flat was Rs.27.00 lakhs, which the Complainant paid in instalments, completing the payments by 27/4/2016.

(3.) The Improvement Trust was obligated to complete the construction and hand over possession of the Flat within two years and six months of the date of allotment i.e., by 27/10/2013. However, the Complainant asserts that the Opposite Party failed to hand over the possession and complete the promised developments in the Colony, such as roads, water supply, sewerage, streetlights, parks, car parking, and other amenities. The Complainant repeatedly contacted the Improvement Trust about these delays and was ultimately informed that the Flat remained incomplete.