BALDEV RAJ VIG Vs. TECHNOLOGY PARKS LTD

JUDGEMENT

(1.) This order shall dispose of compensation application filed by Shri Baldev Raj Vig, 12, Kautilya Marg (2nd Floor), Chanakya Puri, New Delhi-110 021 (hereinafter referred to as applicant) under Sec.12-B of the Monopolies and Restrictive Trade Practices Commission (hereinafter referred to as the Act) against M/s. Technology Parks Ltd. , through its Managing Director, E-46, Greater Kailash Enclave-I, New Delhi -110 048 (hereinafter referred to as the respondent ).

(2.) The respondent issued an advertisement in the "hindustan Times" dated 17.11.1993 offering residential flats measuring 600 sq. ft. at Vaishali Township, Sahibabad, Ghaziabad. The amount required to be deposited at the time of booking was Rs.25,000/- and the balance amount was to be paid in interest free instalments.

(3.) The applicant got attracted and booked a flat by depositing Rs.25,000/- vide Receipt No.2496 on 18.11.1993. In addition to the booking amount, the applicant deposited Rs.48,000/- + Rs.8,000/- vide Receipt Nos.2593 dated 25.11.1993 and 47775 dated 26.3.1994 respectively as demanded by the respondent. After receipt of the aforesaid amount of Rs.81,000/-, the respondent executed an agreement with the applicant on 6.6.1994 and allotted Flat No.925-B on 9th Floor measuring 600 sq. ft.