LAWS(NCD)-2024-9-53

AIR INDIA LIMITED Vs. LATA SUBHASH POL

Decided On September 10, 2024
AIR INDIA LIMITED Appellant
V/S
Lata Subhash Pol Respondents

JUDGEMENT

(1.) The present appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short 'the Act') by Air India Limited (hereinafter referred to as the 'appellant builder') assailing the order dtd. 5/2/2019 passed by the State Consumer Dispute Redressal Commission, Maharashtra (hereinafter referred to as the 'State Commission') in complaint No. 215 of 2016, whereby the complaint was partly allowed.

(2.) The facts, in brief, are that the appellant builder, a company registered under the Companies Act, 1956 operating in the aviation sector, proposed to CIDCO for allotment of land at Nerul in Navi Mumbai to construct flats for its employees. On 30/1/1992, the appellant builder successfully executed a lease agreement with CIDCO for the plot area of approximately 1,00,021.60 sq. mtrs. for a period of 60 years, later extended to 90 years, at the rate of Rs.750.00 per sq. mtrs. The appellant builder floated a scheme to sell flats to its employees and issued a general notice on 6/1/2005 informing them about four types of flats (Type A, B, I, and II) available for sale at respective per sq. ft. rate.

(3.) Being aggrieved, the complainant filed a complaint before the State Commission with the following prayer: