RUHI SETH Vs. IREO GRACE REALTECH PVT LTD

JUDGEMENT

(1.) This complaint has been filed by the complainant, Ruhi Seth, against the opposite party.

(2.) The brief facts of the complaint are that the complainant booked an apartment with the opposite party for a total consideration of Rs.1,84,44,568/-. The complainant had paid Rs,33,56,942/- to the opposite party. When the draft builder-buyer agreement was dispatched to the complainant, she objected to certain clauses under the said agreement and the same was sent back to the opposite party. The opposite party again sent revised builder-buyer agreement. However, the same was also not agreed by the complainant. Then the complainant refused to release further instalments to the opposite party. Consequently the opposite party unilaterally cancelled the unit provisionally assigned to the complainant and forfeited the total amount deposited by the complainant.

(3.) Aggrieved by the act of the opposite party, the complainant filed a consumer complaint before the State Consumer Disputes Redressal Commission, Delhi, bearing No.664 of 2017. However, the complaint was returned by the State Commission vide its order dated 05.05.2017 with the direction to the complainant to file the complaint before the appropriate Forum as the consideration of the flat was more than rupees one Crore. Accordingly, the present complaint has been filed by the complainant.