HARISH CHANDRA & ORS Vs. ANSAL HIGHTECH TOWNSHIP

JUDGEMENT

(1.) This consumer complaint has been filed by the four consumers Harish Chandra and others against the opposite party M/s. Ansal Hightech Township Ltd. Mr. Harish Chandra, complainant in person was heard on admissibility of the complaint.

(2.) Mr. Harish Chandra, complainant in person stated that the complaint has been filed for four units, which were booked by the complainant along with his near relatives like sons and daughters. The details of the complainants along with amount paid was mentioned as follows:- <FRM>JUDGEMENT_95_LAWS(NCD)12_2017_1.html</FRM>

(3.) It was further argued that as the total amount paid is Rs.61,44,463/- and the complaint has been filed for refund of the deposited amount along with 18% interest. It was claimed that sum of the total amount paid and the interest would cross limit of Rs.1 cores and hence this Commission has pecuniary jurisdiction.