RITU HASIJA Vs. IREO GRACE REALTECH PVT LTD

JUDGEMENT

(1.) The complainants Ritu Hasija and Manju Taneja applied for allotment of a residential apartment in a project namely 'The Corridors', which the OP was to develop in Sector-67A of Gurgaon and were allotted a residential apartment bearing no. CD-B6-10-1003 for a sale consideration of Rs.2,02,71,389.77/-. The said allotment was later changed to Unit No.A1-01-102 vide letter dated 19.05.2014. The grievance of the complainant is that the possession of the apartment was not offered and even the construction was not completed despite they having already paid Rs.63,20,440.00 to the OP. An Apartment Buyers Agreement between the parties was executed on 07.07.2014 in respect of apartment no. 102 in Tower A-1.

(2.) The complaint has been resisted by the OP which has admitted the allotment made to the complainants, execution of the agreement with them and the payments received from them.

(3.) The learned counsel for the OP states that the complainant had defaulted in payment of 4th installment onwards. The fourth installment was demanded vide letter dated 10.01.2017 and was payable by 01.02.2017.