EMAAR MGF LAND LTD. Vs. CHANBIR SINGH MANN

JUDGEMENT

(1.) Aggrieved by the order dated 06.12.2010, in Consumer Complaints No. 60 to 63 of 2010, passed by the State Consumer Disputes Redressal Commission, UT Chandigarh (in short "the State Commission"), Emaar MGF Land Limited (hereinafter referred to as "the Developer") and General Manager (Customer Services), Emaar MGF Land Pvt. Ltd. preferred these First Appeals No. 17 to 20 of 2011 under Section 19 of the Consumer Protection Act, 1986 (in short "the Act"). By the common impugned order, the State Commission has directed the Developer to pay interest @ 15% p.a. to the Complainant on the amount, which, though not due to be paid under the construction linked plan, yet has paid by the Complainants and has been retained by the Developer in view of the revised construction linked plan, till the period the said amount falls due; the Developer was directed to intimate in writing to the Complainants regarding the next stage as provided in the construction linked plan, so that the Complainants can verify the same before the payment of the next instalment; that if the possession is not delivered within 39 months i.e. by 24.06.2011, the Developer shall pay Rs.64,050/- per month to the Complainants till the date, the possession is actually delivered together with cost of Rs.5,000/-.

(2.) As all these First Appeals are arising out of a common impugned order, the same are being disposed of by this common order.

(3.) For the sake of convenience, First Appeal No. 17 of 2019 is being taken as the lead case.