SAHARA PRIME CITY LIMITED Vs. MAMTA SHARMA

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The present appeal under Sec. 19 of the Consumer Protection Act, 1986 (in short, 'the Act') has been filed against the order dtd. 20/9/2019 in Complaint Case no.116 of 2018, whereby the State Commission had allowed the complaint filed by the respondent and directed the appellant to refund the amount deposited by the complainants i.e., Rs.23,97,973.00 along with 15% interest from the date of deposit of the amount and to pay a sum of Rs.2.00 lakh for mental agony along with litigation cost of Rs.20,000.00 within two months failing which the amount of compensation and cost of proceedings would carry 9% interest. This order is impugned before us by the appellant with the prayer to:

(3.) The relevant facts of the case are that the respondents had booked a three bedroom flat admeasuring 117.91 sq meters with appellants for a consideration of Rs.23,48,000.00 in Sahara City Homes, Jaipur and were allotted no.C-2/801, Gorgeous, Type C ' 3 bedroom unit. Respondents allege that the appellants were unable to handover the possession of the said flat within the stipulated time of 38 months i.e., by 23/11/2013.