AMOL ARVIND PAWAR Vs. DOSTI CORPORATION

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 21(a)(ii) of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 16/10/2018 passed by the learned State Consumer Disputes Redressal Commission, Maharashtra ('the State Commission'), in Consumer Complaint No.189 of 2012, wherein the Complaint filed by the Complainant (Appellant herein) was partly allowed.

(2.) For Convenience, the parties in the present case are being referred to as mentioned in the Complaint in the State Commission. "Mr Anmol Arvind Pawar" is referred as the Complainant (Appellant herein). While "M/s. Dosti Corporation (Vihar) and 2 Ors. are referred to as the Opposite Parties or Builder (Respondents herein).

(3.) The brief facts of the case, as per the Complainant are that on 18/2/2009, the Complainant had entered into an agreement to purchase Flat No. 504 in the B wing, with a carpet area of 404 Sq Ft, with car parking, from OPs for total consideration Rs.33,47,000.00. Initially, he paid Rs.1,00,000.00 as earnest money on 18/2/2009 and on 24/12/2009 he paid Rs.3,47,000.00 by cheques. An agreement was executed between them on 31/12/2009 and was duly registered on 25/1/2010. The OPs acknowledged receipt of Rs.4,47,000.00.