RISHI KAPOOR Vs. UNITECH LTD.

JUDGEMENT

(1.) The brief facts relevant for the disposal of the present consumer complaint are that the complainant on 22.05.2006 had applied to the opposite party for booking an apartment in Unitech Horizon built by them in Greater Noida, UP. The opposite party vide allotment letter dated 22.05.2006, allotted apartment no. 1601 in Tower 21 in Unitech Horizon for a consideration of Rs. 44,48,935/-, out of which the complainant had paid a sum of Rs. 42,58,475/- to the opposite party. According to the allotment letter, the apartment was to be delivered to the complainant by 15th November 2008. The complainant paid an amount of Rs. 4,11,000/- on 22.05.2006 and Rs. 5,47,475 on 03.07.2006 and Rs. 33 lakh was taken as loan from HSBC. Unitech issued receipts nos. 003409, 004246 and 004271 for these payments on 22.05.2006, 03.07.2006 and 04.07.2006 respectively. Complainant has alleged that despite the assurance given by the opposite party, the possession has not been handed over to the complainant even after a lapse of more than seven years. Hence, the complainant has filed the present consumer complaint.

(2.) The complainant was admitted on 2nd November 2016. Vide this Commission's order dated 21st March 2017 the right to file written statement on behalf of the opposite party was forfeited.

(3.) Learned counsel for the complainant presented before me a judgment of this Commission in the case of Vinay Prakash v. M/s Unitech Ltd., (CC no. 1576 of 2016) and connected complaint nos. 1442 of 2016, 1313, 1314, 1315, 1316, and 1317 of 2015 decided on 19th July 2017 , and has prayed that a similar order be passed in this case as well. Learned counsel for the complainant confines his relief only for the refund of the money which he had paid to the opposite party along with simple interest @ 12% per annum from the date of payment till its realisation.