ANSAL PROPERTIES & INFRASTRUCTURE LTD Vs. RAJESH PANWAR

JUDGEMENT

(1.) The present Appeal is filed by the Appellant under Section19 of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the "State Commission") in Complaint No. 134/2017 dated 25.10.2018.

(2.) Brief facts of the case are that the Respondent/Complainant booked a flat bearing No. 0101-26-0704 at a total cost of Rs.28,30,500/-, except EDC, IDC charges. An agreement was signed between the parties containing the detailed terms and conditions. The allotment of the flat was made on 28.09.2011 and the period of 48 months as per the agreement expired on 28.09.2015. Possession of the flat has not been offered, though the Respondent paid Rs.27,18,074/-. The Respondent requested the Appellant/Opposite party to refund the entire amount paid, alongwith interest. The State Commission, vide order dated 25.10.2018, directed the payment of Rs.27,18,074/- to the Respondent alongwith interest @12% p.a. from the date of actual deposit till the date of payment. If the said amount is not paid within 3 months, the State Commission ordered interest @18% p.a. for the default period. A compensation of Rs.2 lakh for mental agony and physical harassment and Rs.21,000/- towards litigation expenses was also awarded.

(3.) Aggrieved by the order passed by the State Commission, the Appellant filed the present Appeal before this Commission.