NEHA SURI H-13, MAHARANI BAGH, NEW DELHI-110065 Vs. M/S. UNITECH RELIABLE PROJECT PVT. LTD. AND 4 OTHERS (THROUGH ITS A.R.) BASEMENT,6, COMMUNITY CENTRE, NEW DELHI

JUDGEMENT

(1.) The complainant Neha Suri booked a residential apartment with the opposite party in a project, namely, 'Verve' which the said opposite party was to develop in Greater Noida. Fat No.803 in Tower-2 of the aforesaid project admeasuring 1588 Sq.ft. was allotted to her. The booking was made by her on 5.2.2007 and the allotment letter was issued to her on 15.3.2007. The possession was to be delivered to her within 36 months from the date of the Buyers Agreement, i.e., by 15.3.2010. Her grievance is that though she has already paid Rs.46,09,148.00 to the opposite party, the possession has not been offered to her. She is, therefore, this Commission seeking refund of the amount paid by her to the opposite party along with compensation in the form of interest. The aggregate of the principal amount paid by the complainant and compensation claimed by her by way of interest comes to more than Rs.1 crore.

(2.) The compliant has been resisted by the opposite party on the similar grounds which this Commission has already rejected in a number of consumer complaints, including CC No.708 of 2015 - Rama Sahdev Vs. Unitech Reliable Projects Pvt. Ltd, decided on 16.9.2016, CC No.479 of 2015 - Alka Agrawal & Vani Rao Rangaraj Vs. Unitech Reliable Projects Pvt. Ltd., decided on 16.9.2016, Consumer Complaint No. 535 of 2015 - Ravi Marwah & Mrs. Aarty Marwah Vs. Unitech Reliable Projects Pvt. Ltd. and Consumer Complaint No. 536 of 2015 - Mr. Amit Bhatia & Mrs. Bhawna Bhatia Vs. Unitech Reliable Projects Pvt. Ltd., decided on 20.5.2016.

(3.) The following was the view taken by this Commission in Ravi Marwah (supra) and Amit Bhatia (supra):