NEELAM YESHWANT ALDANKAR Vs. TRIMURTI BUILDERS

JUDGEMENT

(1.) MR . Yeshwant Aldankar, husband of the Complainant - Mrs. Neelam Yeshwant Aldankar and Mohd. Wasay Khan, Counsel for the Respondent were present yesterday. Mr.Yeshwant Aldankar was heard and the counsel for the respondent was also partly heard. Counsel for the respondent wanted to be heard today. We have heard him.

(2.) THE facts of this case are these. Mrs. Neelam Yeshwant Aldankar, the complainant entered into an agreement for purchase of flat bearing no. 901 at 9th Floor at Trimurti Tower at Navi Mumbai with M/s Trimurti Builders and Developers -OP. It was agreed that the area of flat was 911 sq.ft. The entire consideration in the sum of Rs.10,80,000/ - was paid by the complainant to the OP. It was agreed that the complainant would pay further amount towards water, electricity and society transfer charges and accordingly she paid Rs.80,000/ - to the OP, though, subsequently, the complainant protested that the OP had charged excessive money for the said purposes.

(3.) IT is also averred that the OP further demanded a sum of Rs.36,000/ - being the excess amount from the complainant. The District Forum allowed the complaint but the State Commission dismissed the complaint after hearing the parties. The counsel for the respondent submits, as per instructions, the OP is ready to pay Rs.36,000/ - from the date when it was received by them.