JOTICA SEHGAL Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) The brief facts of the complaint are that the complainant had decided to buy a residential property after undertaking a recce. The father of the complainant desired to book a flat with the respondent in a project Parsvnath Privilege, Greater Noida. Complainant's father then executed the flat buyers agreement on 13.06.2007 whereby Flat no. T 1 - 703, in Tower no. T 1, with a total cost of Rs.52,86,750.00. The possession of the flat was to be delivered to the complainant after the expiry of 36 months from the date of commencement of the construction of the particular block in which the flat was located, failing which the respondent would pay a sum of Rs.5 per sq. ft of the super area of the flat per month for the period of delay. Subsequently, the name of the complainant was substituted in place of the father of the complainant on 13.06.2007.

(2.) On execution of the said agreement, the complainant paid a sum of Rs.13,21,687/-. In addition to this she paid the following amounts:

(3.) Direct the respondent to pay a sum of Rs.5,00,000.00 as costs towards mental agony and harassment;