JMD LTD. Vs. NEETU JUNEJA

JUDGEMENT

(1.) Heard Mr. Arjun Sawhney, Advocate for the appellants and Mr. G. P. Singh, Advocate for the respondents.

(2.) Above appeal has been filed against the order of State Consumer Disputes Redressal Commission, Delhi, dtd. 8/3/2013 passed in CC/101/2012, whereby the complaint has been allowed and the appellants have been directed to allot any of two flats bearing no. 1001 and 1501, Q Apartments to the complainants, who were directed to pay the price of Rs.35,85,500.00 and any amount paid by the complainants would be adjusted against the sale consideration. After payment to the appellants, they were directed to deliver possession within 30 days and complete all the formalities including the lease deed registration.

(3.) Ms. Neetu Juneja and Mrs. Gunjit Juneja (the respondents) filed CC/101/2012 for directing the appellants to pay compensation of Rs.50.00 lacs with interest @ 18% per annum since the date of deposit, pendentlite and future with cost and to restore the Flat no. I-601, 'JMD Garden', Sohna Road, Village Islampur, District Gurgaon and any other relief, which is deem fit and proper in the fact of the case.