National Consumer Disputes Redressal Commission (NCDRC): While taking note of enormous delay by builders in handing over the possession of the premises and rendering relief to flat buyers, NCDRC has directed a developer firm of Greater Noida to return the money of flat buyers with 18 percent interest. The court was hearing complaints filed by two flat buyers who contended that they had booked a three-bed room residential flat in the Parsvnath Privilege Complex situated in Greater Noida and the builder had promised to handover possessions of their flats within 36 months. It was alleged in the petitions that even after full payment and a huge delay of four years, Parsvnath Developers failed to deliver the possession of the flats. While rejecting the contention of Parsvnath Developers that NCDRC had no jurisdiction in the matter and the case comes within the jurisdiction of the State Commission, NCDRC ordered Parsvnath Developers to return Rs 50,78,998 and Rs 56,02,399 respectively, to both the flat buyers with 18 percent interest. Apart from the said amount, developer firm was also directed to pay the buyers Rs 7 lakh for causing mental torture, anxiety and frustration and Rs 2 lakh as costs for litigation. (Subhash Chander Mahajan v. Parsvnath Developers Ltd., Consumer Complaint No. 144 of 2011, decided on May 5, 2014)

To read the full judgment, click here

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