KIRAN SAWHNEY Vs. UNITECH RELIABLE PROJECTS PVT LTD

JUDGEMENT

(1.) In CC No. 311 of 2017, the complainants namely Pramod Kumar and Smt. Anita Sinha booked a residential flat with the OP in a project namely 'Unitech Verve, which the OP was to develop in Greater Noida. Vide allotment letter dated 01.02.2007, Apartment No.803 in Tower-1 of the aforesaid project was allotted to the complainant, subject to the terms and conditions annexed thereto, for a total consideration of Rs.54,87,391/-.

(2.) As per clause 4(a)(i) of the terms and conditions of the allotment, the possession was to be delivered within 36 months of the said letter, meaning thereby that the possession ought to have been delivered by 01.02.2010. The grievance of the complainants is that the possession of the flat has not been delivered to them despite they having already paid a sum of Rs.52,48,261/- to the OP. The complainants are therefore, before this Commission, seeking refund of the aforesaid amount alongwith compensation etc.

(3.) In CC No. 312 of 2017, the complainants namely Manish Wadhia and Smt. Viney Wadhia booked a residential flat with the OP in the same project namely 'Unitech Verve, which the OP was to develop in Greater Noida and Apartment No. 902 in Tower-2 of the project was allotted to them vide allotment letter dated 08.02.2007, as per the terms and conditions attached to the said letter, for a total consideration of Rs.61,21,681/-.