RATNA ALEXANDER BHAMBHANI Vs. RUBY COMPLEXES PVT LTD

JUDGEMENT

(1.) Mrs. Ratna A. Bhambhani filed this complaint against Ruby Complexes Pvt. Ltd. and others for deficiency in service, unfair trade practices etc. and demanded compensation of Rs.19,99,950 as per page 8 of complaint.

(2.) Mrs. Bhambhani is NRI (Non-Resident Indian) widow often staying in London. She desired to return to India and live peacefully in the old age. She chose to settle in Baroda in or around 1992. She also runs a Charity organization named "age Concern Day Centre" in Baroda. She had rented a flat for above purpose and residence.

(3.) Complainant came to know about Tirth Apartment Scheme and after going through the brochure, was impressed by workmanship, quality of materials and overall get up of flats promised in it (Page 2 Para 5 ). Complainant visited office of Opp.1, where she met Opp.2, who said the price of flat is Rs.1,200 per sq. ft. because of high class materials like Tiles, Marbles and Jaguar Sanitary fittings. The flats were going to be luxurious as per brochure. Opp.2 also stated about covered car park and telephone lines. Opp.2 gave estimate of Rs.16.75 lacs for a flat (Page 3, para 6), exclusive of registration charges of Rs.25,000 was required to be paid. The total amount that complainant will have to pay will be Rs.17,00,000. The project was to be completed latest by Jan.1998. Opp.2 is alleged to have said that the complainant will have to pay Rs.6,50,000 for which no receipt will be given, the balance amount will be official price of flat plus developmental charges, maintenance, car park and registration fees (page 3, para 6 ).