BRAJESH SHRIVASTAVA Vs. VATIKA LTD.

JUDGEMENT

(1.) This complaint filed under Sec. 21(a) (i) of the Consumer Protection Act, 1986 (in short, the "Act") alleges deficiency in service by the Opposite Party in delay in handing over possession of the villa booked by the Complainants in a project promoted and executed by the Opposite Party and prays for the delivery of possession of the villa booked along with compensation for the delay.

(2.) This common order will dispose of Consumer Complaint Nos. 3408 of 2017 and 3409 of 2017 as the facts and grievances in both complaints are similar and relate to the same Complainants and the same project of the Opposite Party. For reasons of convenience, Consumer Complaint No. 3409 of 2017 is taken as the lead case.

(3.) Upon notice, Opposite Party contested the complaint by way of written statement. Complainants thereafter filed their rejoinder. Parties filed their evidence by way of affidavit. Short synopsis of arguments was also filed by both the parties.