UDAY KUMAR Vs. GEETHA

JUDGEMENT

(1.) The petitioner came out with a project, namely, 'Vasundhra Farms Phase-II' consisting of houses on plots of different sizes. The special features of the project, highlighted in the brochure issued by the petitioner were as under:-

(2.) The rates included -

(3.) The complainant booked plot No.9 admeasuring 0.23 acre in the above-referred project. A sale deed of the land was executed in his favour. The complainant also entered into an agreement of building construction with the petitioner for construction of a house on the aforesaid land at the cost of Rs. 2,50,000/-. The house was to be construction within a period of four months and it was agreed that if the construction was delayed, the builder would be liable to pay interest @ 18% per annum on the amount of Rs. 2 lakh paid by the complainant. The following was the schedule of land incorporated in the agreement:-