MAJOR SANDEEP VINAYAK & ORS. S/O SH. CHAMAN LAL VINAYAK Vs. ARMY WELFARE HOUSING ORGANIZATION & ORS.

JUDGEMENT

(1.) Instant complaint has been filed by Major Sandeep Vinayak and 50 others alleging deficiency in service on the part of the opposite parties with following prayer: -

(2.) Refund the difference of amount from the initial cost to the final cost paid by the complainants in their respective shares along with penal interest of 18% from the date of deposit of amount till date of completion of project.

(3.) Respondents be directed to complete the project in a time-bound manner and further on completion of the project the respondents be directed to maintain the same for 18 months from its completion from any defects in the building. Restoration of defect liability period to commence from physical completion of full project inclusive of all miscellaneous assets such as DG Set. Pumps, Lifts and so on;