SHIKHA Vs. JTPL TOWNSHIPS PVT LTD & ANR

JUDGEMENT

(1.) Aggrieved by the order dated 08.02.2018 in Consumer Complaint No.274 of 2016, passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short "the State Commission"), the Complainant and the first Opposite Party namely, M/s JTPL Township Pvt. Ltd. (hereinafter referred to as "the Developer") preferred First Appeal Nos. 557 of 2018 and 602 of 2017 respectively, under Section 19 of the Consumer Protection Act, 1986 (in short "the Act"). By the impugned order, the State Commission has allowed the Complaint in part directing the Developer to pay the following amounts:

(2.) Since both these Appeals are arising out of a common impugned order, they are being disposed of by this common order.

(3.) The facts in brief are that the Complainant booked a residential Floor bearing No. 916-A (Ground Floor) on 24.07.2013 with the Developer in their township named JPTL city, Mohali for a sale consideration of Rs.32,06,000.00. It was stated that at the time of booking, the Complainant was informed by the Agent of the Developer that the said residential floor would be consisting of two bedrooms with a cupboard in each bedroom, in living and drawing room lobby with a cupboard, modular kitchen and two toilets with the modern bath fittings and even the same was shown in the layout plan. Hence the Complainant opted for a corner Residential Ground Floor and also agreed to pay the Preferential Location Charges (PLC).