EMAAR MGF LAND LTD Vs. DALWINDER SINGH ATWAL

JUDGEMENT

(1.) This appeal has been filed by the appellant Emaar MGF Land Ltd. against the order dated 09.10.2017 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') passed in CC No.293 of 2015.

(2.) Brief facts of the case are that the respondent booked a residential unit bearing No.L-1-F08-804 in "The Views", Sector- 105, Mohali, Punjab with opposite party /appellant. The total consideration of the flat was Rs.58,60,158/- and the complainant has paid a total amount of Rs.51,21,417/-. Even after the expiry of due date of possession as per the agreement, the possession was not handed over to the complainant. Therefore, the complainant filed a consumer complaint No.293 of 2015 before the State Commission, wherein it was prayed that the amount paid by the complainant be refunded along with 9.3% p.a. compound interest on the deposited amount.

(3.) The complaint was resisted by the opposite party by filing the written statement. However, the State Commission allowed the complaint and passed the following order on 09.10.2017:-