SRIDHARAN A. G. Vs. MANTRI CASTLES PVT. LTD.

JUDGEMENT

(1.) The present consumer complaint has been filed by Sridharan A G against M/s Mantri Castles Pvt., Ltd., and Anr.

(2.) The brief facts of the complaint are that the complainant booked a flat with the opposite party and paid a sum of Rs.2,01,69,610/- and this amount was paid on 29.03.2012 and another amount of Rs.1,13,000/- was paid on 11.03.2015. Thus the total amount of Rs,2,02,82,610/- was paid to the opposite party. As per the builder buyer agreement the possession was to be given on 31.01.2014. It has been alleged in the complaint that the possession has not been given to the complainant along with the facilities mentioned in the Schedule 'D' of the agreement. Though the possession was offered on 02.05.2016, but the complainant has not taken the possession as the facilities were not there. Consequently, the complainant filed the present consumer complaint. The complainant sought the following reliefs in the complaint:

(3.) The complaint was resisted by the opposite party by filing written statement wherein it has been stated that the occupancy certificate was obtained on 10.02.2016 and offer for possession was sent to the complainant on 02.05.2016. However, the complainant has not taken the possession and therefore, there is no deficiency on the part of the opposite party and it has been requested to dismiss the complaint.