M/S. NARNE CONSTRUCTIONS PVT. LTD. REPRESENTED BY ITS MANAGING DIRECTOR, 1 GUNROCK ENCLAVE, KARKHANA SECUNDERABAD Vs. VINEETHA SHARMA, W/O DR. DEVENDRA SHARMA, R/O 56, ICRISAT COLONY

JUDGEMENT

(1.) The complainants/respondents booked 4 separate plots with the petitioner company in a project called 'Rolling Meadows' in Madeenaguda village, Serilingampalle Mandal, Ranga Reddy District, Hyderabad. The respondent no.2 is wife of the respondent no.1, whereas the respondents' no.3 and 4 are their children. 4 separate plots bearing nos. 184, 185, 189 and 190 were allotted to the respondents. The sale price of the plots was agreed at Rs. 1400/- per sq. yards. The area of the plots nos.184, 185, 189 and 190 was 330, 311, 311 and 310 sq. yards respectively. The respondents made a total payment of Rs. 17,85,345/- to the petitioner which included Rs.34,345/- towards interest for the late payment. The aforesaid payment had been made by 13.10.2001. However, the title deed of the aforesaid plots was not executed in favour of the respondents/complainants and additional payment was demanded from them on account of alleged additional expenditure on carrying out development of the plots. The respondents made additional payment of Rs. 8,65,900/- to the petitioner, which wanted to them to make more payment towards cost of additional development. Since the additional charges demanded by the petitioner were not paid, the allotment came to be cancelled vide letter dated 01.08.2008.

(2.) Being aggrieved the complainants/respondents approached the concerned District Forum by way of a complaint, seeking the following reliefs:-

(3.) The complaint was resisted by the petitioner/opposite party primarily on the ground that the complainants/respondents having failed to make payment of the additional demand raised by it, the cancellation of the allotment was justified.