ANIL KUMAR TARACHAND JAIN & ORS ; CHANDRAKUMAR TARACHAND JAIN; CHETANKUMAR TARACHAND JAIN Vs. SWAN MILLS LTD

JUDGEMENT

(1.) This appeal has been filed by the appellants against the order dated 14.2.2013 passed by the learned Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Consumer Complaint No. CC/12/339 Anilkumar Tarachand Jain Ors. Vs. M/s. Swan Mills Ltd. by which, complaint was dismissed.

(2.) Brief facts of the case are that complainants/appellants purchased Apartment No. 1501 from OP/respondent for a sum of Rs.84,82,250/- vide agreement for sale dated 15.6.2007. Total sale consideration was paid. As per agreement, possession was to be given on 31.3.2009 whereas; possession was given on 4.2.2011 after delay of about 22 months. It was further submitted that as per clause 7 of the agreement, OP was liable to pay interest @ 9% p.a. for delayed period and inspite of repeated requests, interest has not been paid. Alleging deficiency on the part of OP, complainants filed complaint before State Commission which was dismissed by learned State Commission at initial stage.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.