PRAVEEN SHARMA Vs. SNEH DEEP

JUDGEMENT

(1.) DR . Praveen Sharma, the Complainant booked an apartment with the Opposite Parties, having Super Area of 1740 sq. feet. The said flat was delivered to him on 03.06.2011. The grievance of the complainant is that she was given the area measuring 1485 sq. ft. only. The complainant further alleges that the Club Membership Fee was taken on pick and choose basis. She filed a complaint with the District Forum with the following prayers: -

(2.) THE District Forum and thereafter the State Commission in Appeal did not grant the complainant, any relief.

(3.) WE have heard the counsel for the parties. Counsel for the Complainant submits that Super Area means the area which is in her possession. However, she was given possession of 1485 sq. feet only. She has also adduced the report of his Architect, in evidence, which goes to support her case. Learned counsel for the complainant further contended that Super area cannot be equated with Carpet area.