DLF HOMES PANCHKULA PRIVATE LIMITED Vs. ANUPAMA

JUDGEMENT

(1.) The present bunch of Appeals has been filed against the Orders dtd. 10/11/2016, 23/3/2017, 31/3/2017, 21/4/2017, 17/5/2017, 11/7/2017 & 28/5/2018 passed by the UT Chandigarh State Consumer Disputes Redressal Commission UT Chandigarh (hereinafter referred to as State Commission), whereby the Complaints filed by the Complainants before the State Commission were allowed and the Opposite Party DLF Homes Panchkula Private Limited (hereinafter referred to as the OP Developer) was directed to hand over the physical possession of the units allotted to the Complainants; execute and get registered the sale deed in respect of the Units; Pay compensation by way of interest @12% p.a. on the deposited amounts to the Complainants from 31/12/2013 till 30/11/2016 within 45 days failing which, the said amount shall carry interest @15% p.a. instead of 12% p.a.; Pay compensation by way of interest @12% p.a. on the deposited amount w.e.f. 1/12/2016 onwards (per month) till possession is delivered, by 10 th of the following month, failing which, penal interest @15% p.a. instead of 12% p.a., from the date of default, till the payment is made and to pay compensation of 1,50,000/- on account of mental agony, physical harassment and deficiency in service alongwith 35,000/- towards cost of litigation within 45 days from the date of receipt of a certified copy of the order, failing which the said amount shall carry interest @12% p.a. from the date of filing the Complaint till realisation.

(2.) Respectfully following the ratio of the Judgment passed by the Hon'ble Supreme Court in DLF Homes Panchkula Pvt. Ltd. Vs. D.S. Dhanda, Etc. Etc. and DLF Homes Panchkula Pvt. Ltd. & Anr. Vs. Sudesh Goyal, Etc. , II (2019) CPJ 117 (SC), First Appeals filed by the OP Developer/ DLF Homes Punchkula Pvt. Ltd., i.e., FA/1741/2016, FA/1742/2016, FA/1743/2016, FA/1744/2016 FA/1745/2016, FA/1011/2017, FA/1013/2017, FA/956/2017, FA/1248/2017, FA/1462/2017, FA/1464/2017, FA/1465/2017, FA/1727/2017, FA/1728/2017 and FA/1272/2018 stand disposed of in terms referred to in Para 10 above.

(3.) The OP Developer / DLF Homes Panchkula Pvt. Ltd. is directed to make the payment to the Complainants within 10 weeks from today. The Complainants shall also be entitled for a consolidated amount of 50,000/- on account of mental agony and litigation expenses.