REENA PURI LEKHI & ANR Vs. UNITECH LTD

JUDGEMENT

(1.) These consumer complaints have been filed by the complainants against the opposite party M/s. Unitech Ltd. for possession of the allotted respective villas after getting them completed in all respects as per the provisions of builder-buyer agreements signed between the opposite party and the complainants.

(2.) Brief facts of these complaints are as follows:-

(3.) The complainants namely Reena Puri Lekhi and Meenu Sharma booked a residential villa with the Opposite party in a project namely Espace Premiere in Unitech Nirvana Country- II, Sector 71 & 72 of Gurgaon on 08.02.2011. Unit No. 0077 in Block B of the aforesaid project was allotted to them for a total consideration of Rs. 2, 57, 71, 354/-. The possession was to be delivered within 24 months from the date of the Buyer's agreement which came to be executed on 27.07.2011. The grievance of the complainant is that despite them having already paid a sum of Rs. 1, 66, 94, 486/- to the Opposite Party, the possession of the aforesaid unit has not been offered to them. The complainants are therefore before this Commission, seeking possession of the aforesaid unit, along with compensation etc.