PREM N MULCHANDANI Vs. RUNWAL AND KUNAL VENTURE

JUDGEMENT

(1.) This consumer complaint has been filed by the complainants Mr. Prem N. Mulchandani & Ors. alleging deficiency of service on the part of the opposite parties M/s. Runwal and Kunal Venture & Ors.. This complaint has been filed by ten complainants under Section 21 (a)(i) read with Section 12(1)(c) of the Consumer Protection Act, 1986. The complainants are the flat purchasers under the scheme of the opposite parties. Flat-purchaser agreements were executed for these complainants in the period from 2010 to 2014 and the possession was taken by these complainants in the year 2014. The complaint has been filed on 27.06. 2018.

(2.) Heard the learned counsel for the complainants at the admission stage. Learned counsel stated that the opposite parties have charged various amounts illegally and the present complaint has been filed for refund of those amounts as well as for registering the conveyance deed in favour of the opposite party No.6 which is the Cooperative Housing Society of the residents. Learned counsel stated that the opposite parties have charged society registration charges whereas the society has been registered by the residents themselves and therefore, the charges should be refunded to the complainants. Learned counsel further stated that the opposite parties have charged maintenance charges and the same should be now refunded to the complainants or to the society of residents. It has been further argued by the learned counsel that the opposite parties have charged price for parking spaces, whereas, the same is not required to be paid by the complainants and therefore, the complainants are entitled to get the refund of the same.

(3.) Apart from the prayers in respect of the refund of various amounts paid by the complainants another prayer has been made in the complaint that the opposite parties should be directed to execute and register the deed of conveyance in favour of the society i.e. the present opponent No.6. Compensation and cost for all the complainants has also been demanded in the complaint.