ASHA MEHTA & ANR Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) Arguments on admission heard. Instant complaint has been filed by the complainants alleging deficiency in service on the part of the opposite party developer with following prayer:

(2.) On bare reading of the prayer, prima facie it appears that the instant case does not fall within the pecuniary jurisdiction of the National Commission. Therefore, we have heard arguments on the aspect of pecuniary jurisdiction.

(3.) The complainant is seeking refund of Rs. 10,09,453/- along with interest at the rate of 24% per annum since 2005. Although the interest claimed is highly unrealistic and unreasonable, even if the benefit of the interest component is granted to the complainant, the interest for 11 years on the sum of Rs.10,09,453/- will come to somewhere around Rs. 26,64,955/-. Besides this the complainant has sought damages to the tune of Rs. 20,00,000/- for mental agony and harassment. Even if the said amount is added to the relief claimed plus interest, falls short of Rs. 1,00,00,000/-. In clause (b) of the prayer the complainant has asked for a sum of Rs. 1,00,00,000/- as compensation as loss of benefit on the investment of the complainant. There is no cogent data or figures given to justify the demand of Rs.1,00,00,000/- for loss of the balance of investment of the complainant. It appears that this figure has been added only with a malafide intention to inflate the jurisdiction value to defeat the hierarchy of the system. Under these circumstances, we are of the view that the complaint has been filed seeking an unrealistic and unreasonable prayer for compensation just to bring the matter within the jurisdiction of the National Commission which cannot be permitted. We accordingly reject the complaint.