SUDHA CP Vs. MEGACITY (BANGALORE) DEVELOPERS PVT.LTD.

JUDGEMENT

(1.) THE petitioners were the complainants before the District Forum, where they had filed complaints alleging deficiency in service on the part of the respondent.

(2.) VERY briefly the facts leading to filing the complaints were that the respondent/ opposite party had floated a residential layout under the name and style of Vajragiri Township at Bangalore -Mysore road in 1995. Opposite party/respondent promised to complete the project within 60 months. The petitioners/complainants attracted by the offer of the respondent/opposite party got themselves enrolled as members of the scheme and paid several amounts, which are not in dispute. But when the possession was not being given and sale -deed(s) were not executed, complaints were filed before the District Forum. Since the point at issue was the same, the District Forum though a common order allowed the complaints and directed the respondent to refund the deposited amount in respect of each of the complainants together with interest @ 9% p.a. from the month of Jan. 2000 till realisation along with cost of Rs. 2,000 to each of the complainants. Not satisfied with the reliefs, the petitioners filed appeals before the State Commission, who while partly allowing the appeals, passed the following order: All the appeals are disposed of with a direction to the OP to refund the money paid by the complainants with interest @ 9% p.a. as awarded by the District Forum and also to pay a sum of Rs. 50,000 as compensation to each of the complainants. The OP is also directed to pay Rs. 2,000 to each of the complainants as cost of litigation as directed by District Forum.

(3.) NOT satisfied with the relief given by the State Commission, the above -noted revision petitions filed before us.