VISHESH SOOD Vs. RAHEJA DEVELOPERS LIMITED

JUDGEMENT

(1.) This Consumer Complaint, under Section 21(a) (i) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by the Complainants against M/s. Raheja Developers Ltd. (hereinafter referred to as "the Developer"), seeking the following reliefs:-

(2.) The brief facts as set out in the Complaint are that in the year 2011, the Complainants booked an Independent Floor in a project called "Vedanta" to be developed by the Opposite Party Developer in Sector 108, Gurgaon, by paying an amount of Rs.11,01,317/- on 27.06.2011 and Rs.16,51,976/- on 27.08.2011. The total sale consideration of the Floor was Rs.1,23,75,550/- which was to be paid as per Construction Link Plan. On 08.05.2012, the Developer issued an Allotment letter allotting Apartment No. IF 12-01 admeasuring 2175 Sq. Fts. Super Area to the Complainants and subsequently, Flat Buyers Agreement was also entered between the parties on the same date.

(3.) It is averred in the Compliant that as per Clause 4.2 of the Flat Buyer Agreement dated 8th May, 2012, the Developer was under an obligation to handover the physical possession of the Apartment in question, complete in all respects, within 36 months (3 years) from the date of execution of Flat Buyers Agreement with a further grace period of six months for reasons beyond their control.