ANIL ARORA Vs. IREO VICTORY VALLEY PVT. LTD.

JUDGEMENT

(1.) The complainants who are husband and wife applied to the OP for the allotment of a residential flat in a project, namely, 'Ireo Victory Valley', which the opposite parties were developing in Sector-67 of Gurgaon. Vide allotment letter dated 13.9.2010, flat No.A-0503 in the above-referred project was allotted to them for a total sale price of Rs.20083200/-. The parties then executed an agreement on 20.9.2010, incorporating their respective obligations. The price of the flat was to be paid in installments linked with stage of construction. The said payment plan reads as under:-

(2.) Clause 13.3 of the Agreement pertains to delivery of possession of the flat and reads as under:-

(3.) The complainant made payment of Rs.21576634/- on different dates, the last payment having been made on 25.2.2016.