NIRMALA DEVI GUPTA Vs. DLF UNIVERSAL PVT. LTD.

JUDGEMENT

(1.) THE complainant, Nirmala Devi Gupta filed consumer complaint No. 50/2014 before the State Consumer Disputes Redressal Commission, U.T. Chandigarh (hereinafter referred to as the State Commission), saying that she applied for allotment of a plot measuring 350 sq. yds. In the Project "Hyde Park" New Chandigarh, Mullanpur Planning Area, proposed to be developed by the opposite party, DLF Universal Limited (hereinafter referred to as OP). She was provisionally allotted plot No. HPE -R1 -F204, measuring 292.64 sq. mtr./350 sq. yrd. at a price of 30,498/ - per sq. mtr. vide letter dated 31.03.2011 from the OP. The said letter enclosed therewith a two -year payment plan for deposit of the price of the said plot and a set of terms and conditions duly signed by the parties. The complainant deposited a sum of 12 lakh as booking amount for the said plot on 31.03.2011. The total price of the plot was indicated as 1,05,60,207.03ps. An amount of 25% of the total price of the plot minus the booking amount and 25% of the External Development Charges (EDC) were payable within 2 months of booking. The next seven instalments of 10% of the total price and 10% of EDC were payable with intervals of two to three months each, making it a total of 95%. The balance 5% of the total price, 5% of EDC, registration, stamp duty charges etc. were payable on offer of possession. As indicated in the terms and conditions attached with the offer letter, 15% of the total price of the plot was stated to be the earnest money. It was also indicated that the company shall endeavour to offer possession of the said plot within 24 months from the date of execution of the agreement or within any extended period. One of the conditions also stated that the company was entitled to forfeit the earnest money and the non -refundable amount and cancel the allotment in case of breach of terms and conditions. As per the complainant, she deposited a sum of 9,87,453/ - with the OP on 25.06.2011 and another sum of 3,96,302/ - on 30.06.2011. In this way, a total sum of 25,83,755/ - was paid by the complainant including the booking amount. The complainant did not make any further payment as per the payment plan despite the demand raised by the OP through their letters/communications, taking the plea that the OP had failed to make any development on the said mega housing project and hence, failed to honour the commitment of giving them plot within two years of the date of agreement.

(2.) A 'Plot -buyers Agreement' was executed between the parties on 14.05.2012, in accordance with which, the sale price of the plot was indicated as 89,24,934.71ps. A sum of 9,80,051.39ps. was also payable as Preferential Local Charges (PLC), thus making the total value of the plot as 99,04,986.10ps. The entire payment was to be made within a period of 2 years. The amount of external development charges was mentioned as 4,80,222.21ps. and maintenance security was indicated as 1,74,998.72ps.

(3.) THE complainant filed the consumer complaint in question before the State Commission alleging that the OP failed to take requisite permissions from the concerned authorities before launching the Project. She sought directions to the OP to refund the deposited amount of 25,83,755/ - alongwith interest 12% p.a. from the date of deposit till realisation. It was also prayed that a sum of 25,000/ - as compensation for mental harassment and 30,000/ - as cost should be awarded to the complainant.