SUNIL KOHLI & ANR Vs. PUREARTH INFRASTRUCTURE LTD

JUDGEMENT

(1.) Sunil Kohli and his wife Meenakshi Kohli have filed the instant complaint on the following allegations:-

(2.) It is alleged that the complainants are non-resident Indians presently residing in Denmark. They intend to shift to India. Thus with the intention to earn their livelihood they booked shop No.P-3-115 having super area 1095 sq. ft. @ 9900 per sq. ft. Total consideration payable for the shop was Rs.1,08,40,500/-. As per the terms and conditions of the agreement the opposite party had assured to give possession of the shop to the complainants within two years from the date of commencement of construction. The consideration amount was payable in following manner: -

(3.) It is alleged by the complainants that they paid installments of Rs.21,61,100/- on 10th August, 2007, 10th September, 2007 and 4th October, 2007. They also paid installments amounting to Rs.13,55,063/- on 2.11.2007 and Rs.8,13,038/- on 6 December, 2007. The opposite party thus on receiving 80% of the consideration amount sent two sets of agreement for signatures of the complainants which were signed and returned back to the opposite party on 10th March, 2008.