SARBJIT KAUR Vs. PREMIUM ACRES INFRATECH PRIVATE LIMITED

JUDGEMENT

(1.) This Complaint has been filed under Section 21(a)(i) of the Consumer Protection Act, 1986 (for short "the Act") against M/s Premium Acres Infratech Private Limited (Opposite Parties No.1 and 2 and hereinafter referred to as "the Developer") seeking the following reliefs:

(2.) Brief facts as set out in the Complaint are that Complainants booked a villa measuring 192 sq.yd. in the project being developed by the Opposite Party Developers in the name and style of "The Courtyard" in Sector 110, Mohali by paying a Booking amount of Rs.5,00,000/- on 10.8.2010 under the Construction Linked Installment Plan and accordingly Unit No.59, Golden Villa, was allotted to them on 10.1.2011. In all, the Complainants paid a sum of Rs.70,62,700/- to the Opposite Parties. Total consideration of the Villa was Rs.78,40,400/-.

(3.) A Buyer's Agreement was executed between the Complainant and the Opposite Parties on 17.1.2011. Possession of the villa was to be handed over in 24 months (18 months plus 6 months grace) from the date of execution of the Agreement.