RATNA ALEXANDER BHAMBHANI Vs. RUBY COMPLEXES PVT LTD

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) BEING aggrieved and dissatisfied by the judgement and order dated 18.4.2006 passed in Complaint No.80 of 2001 by the State Consumer Disputes Redressal Commission Gujarat State, at Ahmedabad, the complainant has preferred this appeal. Undisputedly, by an Agreement dated 31.12.1996 the complainant has agreed to purchase a flat for a consideration of Rs.9,10,000/-. It was also agreed that possession of the said flat was to be delivered to the complainant on or before 31.12.1998.

(3.) SHE has also relied on the cheque given to Ms. Bhadresh K. Shah for 1501 Pounds encashable at National Westminister Bank, London. Similarly, another cheque was issued for 1501 Pounds in favour of Jayshree B. Shah and a third cheque was issued in favour of Kalpana S. Shah on the same Bank. All the cheques were issued on 29.12.1996. The total comes to 4603 Pounds Sterling. On that basis, the Complainant has calculated the equivalent value in Indian Ruppee at Rs.2,90,000/-. The Complainant has pointed out that the cheques were issued at the instance of one of the partners of the builder, namely, Mr. Badresh K. Shah. Mrs. Jayshree B. Shah is the wife of Badresh K. Shah. The said cheques were credited in favour of respective persons, who are the relatives of the partners of builders.