SALONI DHOOT Vs. EXOTICA HOUSING

JUDGEMENT

(1.) The dispute relates to the territorial jurisdiction of the consumer complaint.

(2.) The brief facts of the case are that the complainant booked a flat in the project of the opposite party at Sector 16C, Greater Noida, U.P. in the year 2010. She paid the entire amount of Rs. 23,47,800/-. The complainant suffered the extra burden added by the opposite party by way of Rs. 10,000/- per month which led to payment of Rs. 3.60 lakh towards rent. Further the opposite party sent a letter demanding Rs. 2.34 lakh towards interest and Rs. 1.07 lakh towards compensation to the farmers. The opposite party did not pay heed to the notice sent by the complainant for possession. Being aggrieved the complainant filed a complaint before the State Commission, Delhi.

(3.) The State Commission vide its Order dated 31.01.2017 returned the complaint asking the complainant to file it before the State Commission of Uttar Pradesh as a proper forum as the cause of action arose in Greater Noida, UP State: