RAKHEE RAYA BORKAR ALIAS Vs. KISHAN MARUTI SAVANT

JUDGEMENT

(1.) Vide agreement dated 31-03-2010, the petitioner, owner of a plot bearing No.15 admeasuring 337 sq. mtr. at village Curti in Sub-District Ponda of District North Goa, agreed to sell one flat in the building which the petitioners were to construct on the aforesaid plot, to the respondent/complainant, for a total consideration of Rs.19,00,000/-. The said agreement to the extent it is relevant reads as under:

(2.) The complainant having paid only a sum of Rs.3,90,000/- to the petitioners, a notice dated 19-03-2012 was sent by the petitioner to the complainant through counsel. The said notice to the extent it is relevant reads as under:

(3.) The complainant responded to the aforesaid notice of the petitioner vide reply dated 30-03-2012 stating inter alia as under: