HIRA CONSTRUCTION Vs. ASHOK BALKRISHNA JAITPAL

JUDGEMENT

(1.) This appeal filed by the original O. P. Nos.1 to 4 in Consumer Complaint No.62/2004 is directed against the order dated 17.10.2005 passed by the District Consumer Forum, Alibag (Raigad ).

(2.) We heard Mr. U. B. Wavikar, Advocate for the appellants and Mr. M. S. Kumthekar, Advocate for the respondent.

(3.) Respondent (org. complainant) purchased residential flat from the appellants/org. O. Ps. Entire consideration was paid to the builders. The flat purchaser received possession of flat on 25.6.1996. As per the terms of the agreement, the flat purchaser purchased flat admeasuring 295 sq. ft. built up area. After occupation of the flat, flat purchaser found that the flat, which was purchased by him admeasures only 253 sq. ft. He made serious grievance about less area to the extent of 42 sq. ft. Therefore, he filed consumer complaint against the builders on 8.7.2004.