PARKER BUILDERS PVT LTD Vs. RAVINDER AGGARWAL

JUDGEMENT

(1.) This appeal has been filed by M/s. Parker Builders Pvt. Ltd. against the order dated 04.09.2014 of the State Consumer Disputes Redressal Commission, Delhi (in short 'the State Commission') passed in Complaint No.39/12.

(2.) Brief facts of the case are that in the month of December, 2006 the respondent booked the shop/unit in the project of the appellant at Parker Mall, Kundli, Sonepat, Haryana. The respondent made payment of Rs.20,00,000/- equivalent to 40% of the sale consideration amount upto December, 2008. In June, 2011, the appellant cancelled the unit and forfeited the deposited amount due to default in payment by the respondent. From August, 2007 to May, 2011, the appellant sent letters demanding payments and for execution of builder buyer agreement. In February, 2012, the respondent filed consumer complaint against the appellant before State Commission. The State Commission passed impugned order dated 04.09.2014 in favour of respondent and against the appellant, thereby awarding refund of deposit amount of Rs.20,00,000/- with interest @9% per annum from date of deposit along with compensation of Rs.25,000/- and cost of Rs.10,000/-.

(3.) Hence the present appeal.