JANE GEROGE Vs. ROYAL GARDEN CITY ENTERPRISES PVT LTD

JUDGEMENT

(1.) THE complainant, in this complaint filed under Section 12 of the CP Act seeking for a direction to the opposite parties to refund the amount collected by them with interest along with compensation in all a sum of Rs. 42,24,180 with future interest at 18% per annum till realization.

(2.) THE case of the complainant is that the opposite parties are the developers and they have launched a Apartment/Villa project with Five Star facilities/amenities including golf course, resorts, etc. in all comprised the total area of 3000 acres styled as 'ROYAL GARDEN CITY'. The opposite parties have also proposed to market the entire plots/villas or flats in the said project for Non -Resident Indians.

(3.) THE complainant states that she was approached by the opposite parties totally on account of her NRI status with the proposal of sale of flat and she has been lured by the representations of the OPs. Because of the so many attractions given by the OPs with international standards and amenities, the complainant had opted to acquire a flat in the project launched by the OPs identified as Poppello Type', Section, Building -2, Floor -l having super built up, area Of 1,867 sq.ft. The complainant entered into a booking agreement with OP -1 on 4.4.2007