STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP
C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 Complaint Case No. CC/387/2018
( Date of Filing : 16 Nov 2018 )
1. Sanjeev Agarwal S/O J.C. Agarwal R/O 62, A/3 Kant Kunj Saket Meerut U.P. ...........Complainant(s) Versus
1. Parsvnath Developers Ltd Registered and Corporate Office 6th Floor Arunachal Building
19 Barakhamba Road New Delhi Through its Chairman ............Opp.Party(s)
BEFORE:
HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Complainant:
For the Opp. Party:
Dated : 06 Nov 2019
Final Order / Judgement
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0- 387/2018
1. Sanjeev agarwal, aged about 54 years, son of J.C. agarwal, resident of 62, A/3, Kant kunj Saket Meerut (U.P.).
2. Mrs. Anupama agarwal, aged about 52 years, wife of Sanjeev agarwal, resident of 62, A/3, Kant kunj, Saket Meerut (U.P.).
……Complainants
Versus
1. Parsvnath Developers limited, registered and corporate office situated at 6thfloor, Arunachal building, 19, Barakhamba road, New Delhi, through its Chairman.
2. Parsvnath Developers limited, (Parsvnath Privilege) situated at Plot no. P i Corrosia Estate Greater Noida, through its Managing Director.
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3. Pradip jain, Chairman Parsvnath Developers limited, registered and corporate office situated at 6thfloor, Arunachal building, 19, Barakhamba road, New Delhi,
4. Sanjiv jain, Managing Director Parsvnath Developers limited, registered and corporate office situated at 6thfloor, Arunachal building, 19, Barakhamba road, New Delhi, ……..Opposite Parties
:-
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: ,
:- 30.01.2020
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-17 1986 Parsvnath Developers limited , Parsvnath Developers limited (Parsvnath Privilege) Greater Noida, Pradip jain Chairman Parsvnath Developers limited Sanjiv jain, Managing Director Parsvnath Developers limited :-
Wherefore, it is most respectfully prayed that this Hon'ble Commission may graciously be pleased to:-
i. Direct the opposite parties to provide the physical possession of fully finished Flat no. T18-1001 having an area 172.334 square meters and without claiming any illegal and arbitrary cost towards the alleged increase in area of 50 square feet. (Value of the Unit Rs. 42,86,750/-
(ii) Direct the opposite parties not to claim any escalation charges as communicated by letter dated 28.08.2017 and forthwith not to claim any illegal and arbitrary charges from the complainant.
iii. Direct the opposite parties to refund an amount of Rs. 1,87,014/- illegally and arbitrarily claimed by the complainant along with interest with effect from the date of deposit
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till the date of refund.
iv. Direct the opposite parties to pay an amount of Rs.25000/- per month with effect from September, 2017 till the date of the physical possession of the fully finished unit. (Total months till the filing of this case are 14 months thus total amount Rs. 350000/-
v. Direct the opposite parties to pay interest on the amount of Rs 46,91,938.67 deposited by the complainant as this Hon'ble Commission may deem it fit and proper under the circumstances of this case, on the amount deposited by the complainant with effect from the respective dates of deposit till the date of possession.
vi. Direct the opposite parties to pay appropriate damages, compensation and Punitive Damages.
vii. Direct the opposite parties to pay appropriate compensation and damages for the deficiency in service committed by them.
viii. Direct the opposite parties to pay punitive Damages to the complainant on account of serious deficiency in service as well as Unfair Trade practice committed by them in this complaint case.
ix. Direct the opposite parties to pay the difference in the cost of escalation which shall be incurred at the time of the execution of the registered sale deed.
x. Direct the opposite parties to pay appropriate punitive/exemplary damages on account of mental agony, harassment and trauma under went by the complainants.
xi. Allow the complaint and direct the opposite parties to pay a sum of Rs. 1,00,000/- towards cost of the case.
xii. Any other order which this Hon'ble State Commission may deem fit and proper in the circumstances of the case may also be passed.
0- T18-1001 Beekay Shipbreakers 00 0 03.05.2007
0 21.11.2010 0 13.10.2007 36
42,86,750/-0
Civil amenities 0 21.11.2010
0 05.11.2007 0 21.11.2007 0 21.11.2010 , , 2012
24 , , Civil amenities
0 31.08.2011 27,98,000/-0 MOU 30.01.2016 20,000/-0 2015 2015 2016 25,000/-0 , 2015 , 0 28.08.2017 50 6,34,410/-0 6,00,000/-0 0 27.12.2017 D E , 0 01.04.2018 , 0 02.01.2018 : - - , :
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0 02.01.2018 2017 9,54,554/-0 -
2(1)D :
14(1)D ,
0 Beekay Shipbreakers 00 10,00,000/-0
10 : 10
08 30.01.2016 2015 2015 2016 2016 20,000/-0 2016 25,000/-0 Compensation 2018
Compensation 2017
09 0 28.08.2017 Fit out Possession 6,00,000/-0 Final Statement of Account 50 1,15,546/-0 6,34,410/-0 6,00,000/-0 Final Statement of Account :-
1. Draft/Pay Order for amount at A+B+C is Rs. 1,36,344.75 To be refunded/adjusted.
2. Draft/Pay Order for amount at "D" is Rs. 1,01,574.60 to be issued in favour of
"Marksmen Facilities Pvt. Ltd." Payable at Delhi.
3. Draft/Pay Order for amount at "E" is Rs. 85,448.00 is to be issued in favour of
"PDL-Tax Account" Payable at Delhi. Note:- Stamp Duty payable by Buyer shall be as per appliacable rates on the date of actual registration.
D E : 1,01,547/-0 85,448/-0 0 02.01.2018 11 0 02.01.2018
Authorisation for fit out Possession
0 28.08.2017 50 1,15,546/-0 6,34,410/-0 85,448/-0
50 1,15,546/-0 , : 6,34,410/-0
85,448/-0
0 28.08.2017 Final Statement of Account 2017 Delay Possession Compensation 6,34,410/-0 1,36,344.75/-0 7,70,754/-0
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0 28.08.2017 101574.60/-0 Marksmen Facilities Pvt. Ltd. : 0 02.01.2018 fit out Possession Authorisation , U.P. RERA 00 0 31.01.2019
RERA 2019
: 30.01.2016 2016 25,000/-0 Compensation
:
1, 2 4 10,000/-0 0 28.08.2017 6,34,410/-0 01 2017 25,000/-0 Compensation Compensation
, 10,000/-0
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[HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN]
PRESIDENT
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