TANUJA KUNDU Vs. M/S. HI

JUDGEMENT

(1.) This complaint has been filed by complainant against opposite parties.

(2.) Brief facts of the case are that complainants were allotted apartment No. 302 on 03 level of Tower 02, Block 03 in Unitech Grand in Sector-96, 97 and 98 Noida, Uttar Pradesh having super area of 322.64 sq. mtrs on a total sale consideration of Rs. 1,40,03,136/- by opposite party. As per agreement dated 13.3.2008, possession was to be delivered in 40 months but later on period for delivery of possession was modified and it was to be delivered within 30 months from 1.7.2009. Complainant paid total Rs. 1,01,81,531/- but opposite party has not delivered possession and is also not able to hand over possession. It was submitted that there is delay of about 78 months in handing over possession which has caused loss to the complainants. Alleging deficiency on the part of opposite party, complainant filed complaint for direction to the opposite party to pay Rs. 2,22,32,392/- by way of interest along with compensation of Rs. 6.00 lakhs and cost of litigation Rs. 90,000/-.

(3.) Heard Learned Counsel for complainant at admission stage.