(1.) The appellant/complainant, Ms.Naveditta Dhawan, stated in her Consumer Complaint No.173/2014, filed before the Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as 'the State Commission'), that she booked a residential property, Plot No.75 with an area of 300 sq.m. and saleable area of 166.85 sq.m., in Block D in the Mega Township called 'Uniworld City', being developed by the Respondent Builder, M/s Unitech Ltd., at Sector-97, Mohali, Punjab. The total sale consideration for the said property was Rs. 58,59,300/-, including the basic price and external development charges. An agreement to this effect was executed between the parties on 26.8.2008 and the complainant paid a sum of Rs. 5,40,000/- vide cheque No.1933082, drawn on Oriental Bank of Commerce, Jalandhar Branch, which was encashed on 8.7.2008 in favour of the Opposite Party. As per the said agreement, the Opposite Parties were required to deliver the possession of the said property within 36 months of the agreement. The Complainant was required to pay the sale consideration in accordance with the payment plan opted by her and in case of delay in payment, she was liable to pay interest at the rate of 18% per annum compounded quarterly. It has been alleged that the Opposite Party was unable to start the project as per the schedule envisaged by it. It called upon the Complainant to execute a new agreement on 22.4.2010, by which time, the Complainant had already paid a sum of Rs. 31,59,300/-. As per the new agreement, the Opposite Party agreed to deliver the possession of the property within 18 months of the signing of the said agreement. However, the total price of the property was reduced to Rs. 54,09,300/-. As per the Complainant, she had paid a sum of Rs. 48,37,428/- as on 30.6.2014 against the said total price of Rs. 54,09,300/-, but the Opposite Party did not fulfill their promise of delivering the possession within 18 months of the agreement. Alleging deficiency in service against the Opposite Party, the Appellant/Complainant filed the Consumer Complaint in question, seeking directions to the Opposite Party to deliver the possession of the property duly completed and also to pay damages by way of interest at the rate of 18% per annum from the date of filing the Complaint on the amount deposited by her.
(2.) The State Commission, after considering the averments made by the parties, allowed the Consumer Complaint and directed as follows :
(3.) Being aggrieved against the above order, the Appellant is before this Commission by way of the First Appeal, seeking enhancement of the compensation awarded to her, saying that interest at the rate of 18% per annum compounded quarterly, may be ordered to be paid on the amount deposited by her with the Opposite Party and the cost of litigation may also be enhanced to Rs. 45,000/- and costs of Rs. 55,000/- may also be paid.