JYOTI RAMAN Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) The complainants, who are husband and wife booked a residential flat in a project namely 'Parsvnath Privilege' which the opposite party is developing on Plot No.11, Sector Pi, of Greater Noida in Uttar Pradesh, on the land allotted to it by Greater Nida Industrial Development Authority. Pursuant to the application form submitted by the complainants on 08.6.2008, Flat No. 101 in Tower No. T-12 was allotted to the complainants and the parties then entered into a flat buyer agreement dated 01.7.2008. The sale consideration for the aforesaid flat was agreed at Rs.62,63,964/-. As per Clause 10(a) of the said agreement, the construction was likely to be completed within a period of 36 months from the date of the commencement of the construction of the block in which the flat allotted to the complainants was located. The grievance of the complainants is that despite they having already paid a sum of Rs.55,72,600/- to the opposite party, the construction of the flat which ought to have been completed by December, 2010 has not been completed. The complainants are therefore before this Commission, seeking the following reliefs:

(2.) Grant a sum of Rs.12,88,500/- on account of rent paid by the complainants due to the unreasonable delay caused in handing over the possession.

(3.) Grant a sum of Rs.39,35,448/- the interest paid on the home loan by the complainants along with pendent lite and furture compound interest @ 18% p.a. or at the same rate of 24% as is being charged by it.