State Consumer Disputes Redressal Commission
Sumant Bakshi vs Parsvnath Developers Limited on 25 July, 2011
BEFORE THE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM-I, U STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UNION TERRITORY, CHANDIGARH. Complaint Case No. 56 of 2010 Date of institution: 12.08.2010 Date of decision : 25.07.2011 Sumant Bakshi,45, Qutab View Apartment, Opposite Qutab Hotel, Sahid Jeet Singh Marg, New Delhi. Complainant Versus 1. Parsvnath Developers Limited through its Director SCO No.1, First Floor, Madhya Marg, Sector-26, Chandigarh. 2. The Director, Parsvnath Developers Limited, Registered and Corporate Office, 6th Floor, Arunachal Building, 19, Barakhamba Road, New Delhi-110001. 3. The Chairman, Chandigarh Housing Board, 8, Jan Marg, Sector-9, Chandigarh. Opposite Parties. Complaint U/s 17 of Consumer Protection Act,1986. Present: Sh. Arun Kumar,advocate, for the complainant. Sh.Aftab Singh,advocate proxy for Sh.Ashwani Talwar, Advocate, for OP Nos.1&2. Sh.Vikas Jain,advocate for OP No.3. CORAM: Justice Sham Sunder, President Mrs.Neena Sandhu, Member
Sh.Jagroop Singh Mahal,Member Per Justice Sham Sunder , President The complainant applied for one bedroom residential flat in the project of OP Nos.1 & 2, the total cost whereof was Rs.51,43,000/-. A sum of Rs.2,57,000/- alongwith the application form vide cheque Nos.472923 and 765515 dated 18.9.2007 drawn on Standard Chartered Bank was deposited by him(complainant). The balance price of the flat was to be deposited as per construction linked payment plan i.e. in instalments. A draw of lots was held by the Chandigarh Housing Board OP No.3. The complainant was successful. He was allotted residential flat in category E bearing No.205, second floor, Block E1 having approx.740 sq.ft. (equivalent to 68.476 sq.mt) of super built area in the project of Parsvnath Prideasia, Rajiv Gandhi Chandigarh Technology Park, Chandigarh, consisting of one bedroom, one drawing/dining room, kitchen, one toilet, lawn/balconies and servant quarter/utility room (excluding for one BHK) with bathroom and kitchen/utility room with toilet. Allotment letter dated 11.10.2007/15.10.2007 was issued, in favour of the complainant. The complainant again paid a sum of Rs.2,57,300/- vide cheque No.472927 dated 29.10.2007, and Rs.10,71,450/- vide cheque No.472944 dated 30.11.2007 drawn on Standard Chartered Bank, to OP NOs.1 & 2. In this manner, in all, the complainant paid Rs.15,85,750/- to OP Nos.1 & 2. The payment of the aforesaid amount was duly acknowledged by the OPs. Thereafter, a tripartite flat buyer agreement dated 15.1.2008 was executed amongst the complainant and the OPs. The complainant came to know from the flat buyer agreement that a development agreement dated 6.10.2006 had also been executed between the OPs. The construction of the residential units was to be completed by OP Nos.1 & 2 within 36 months from 6.10.2006. The complainant visited the spot in the first week of June,2009 and found that OP NOs.1&2 had not even laid any foundation. There was no development, at the site, as per terms and conditions of the development agreement dated 6.10.2006. The letter dated 16.6.2009 was written to OP Nos.1 & 2 and clarification with regard to the scheme was sought. Reply was sent by OP Nos.1 & 2, to the complainant, which was not to his satisfaction. Accordingly the complainant decided to seek refund of the amount deposited by him. It was further stated that knowing fully well that the construction of the residential units could not be completed by the stipulated date due to the reasons best known to the OPs, they made false statements to fleece the public of their hard earned money. It was further stated that the complainant suffered a great mental torture and harassment on account of the acts of the OPs. A legal notice dated 18.6.2010/19.6.2010 by registered post was sent to the OPs for refund of the amount deposited with interest, but to no avail. It was further stated that the OPs were deficient, in rendering service, and indulged into unfair trade practice. When the grievance of the complainant, was not redressed, left with no alternative, a complaint under Section 17 of the Consumer Protection Act,1986(hereinafter to be called as the Act only), was filed by him claiming refund of the deposited amount, alongwith interest and compensation.
2. OP Nos.1&2, in their written reply, admitted that the complainant applied for a flat, in question, in the aforesaid project. It was also admitted that a flat buyer agreement was executed amongst the complainant and the OPs, on 15.1.2008. It was stated that the possession of the entire unencumbered land required for developing the project, was not handed over to OP No.1, by the Chandigarh Housing Board OP No.3 and, as such, the construction could not be started. It was further stated that when OP No.1 was fencing the land, possession whereof, was delivered to it for the development of project, a dispute arose, as the Haryana Government claimed ownership with regard to a part of the same. It was further stated that when that dispute was resolved, an alternative piece of land, in lieu of the disputed portion of land, was given to OP No.1, but it was discovered to be the land of Forest Department. It was further stated that a period of 36 months, for the completion of project, could only be counted from the date of delivery of possession of the entire unencumbered land, and not earlier to the same. It was further stated that the complainant did not deposit all the instalments and, as such, violated the provisions of clause 5(a) of the aforesaid agreement. It was further stated that the complainant was only entitled to refund of the amount, after deduction of 5% of the basic price of the flat, in question, as per the provisions of clause 5(a) of the agreement. It was further stated that the dispute between the OPs inter-se, has already been referred to the arbitrators, and the decision therein was awaited and, as such, the jurisdiction of the Consumer Fora was barred. It was denied that OP Nos.1&2 were deficient, in rendering service, and indulged into unfair trade practice. The remaining averments were denied, being wrong.
3. OP NO.3, Chandigarh Housing Board, in its reply, stated that the possession of the entire unencumbered land had been handed over by it to the developer OP No.1. It was further stated that the developer was solely responsible, for constructing the residential units within the stipulated period and delivering possession of the flat, to the complainant. It was admitted that the construction was to be completed within 36 months from 6.10.2006, the date when the development agreement was executed between the OPs.
It was further stated that the Chandigarh Housing Board was not at all responsible, for the refund of the amount or payment of compensation. It was denied that OP NO.3, was deficient, in rendering service, or it indulged into unfair trade practice. The remaining allegations, were denied, being wrong.
4. The complainant, submitted his own affidavit by way of evidence. OP NOs.1 & 2 submitted the affidavit of Sh.V.Mohan,Sr.Vice President (Legal) & Company Secretary of M/s Parsvnath Developers Limited, Parsvnath Metro Tower, Delhi, by way of evidence, and also attached a number of documents therewith. OP NO.3, Chandigarh Housing Board submitted the affidavit of Sh.M.M. Sabharwal, its Secretary, by way of evidence.
5. We have heard the Counsel for the parties, and have gone through the evidence and record of the case, carefully.
6. The Counsel for the complainant, submitted that the complainant, being allured by the advertisements of OP Nos.1&2, applied for the allotment a flat. He further submitted that, as per flat buyer agreement dated 15.1.2008, the construction of the residential units was likely to be completed within 36 months of the signing of the development agreement R-1/1 dated 6.10.2006, between the developer, and the Chandigarh Housing Board. He further submitted that though a sum of Rs.15,85,750/- was deposited by the complainant, on the basis of construction linked plan, by way of instalments, with the OPs, yet not even a brick was laid at the spot, what to speak of construction of the flats. He further submitted that there was no breach of Clause5(a) of the agreement dated 15.1.2008, relating to the payment of instalments, on the part of the complainant, yet, he was deprived of the possession of flat, as the same was not constructed. He further submitted that the complainant, therefore, could not wait for an indefinite period, and was entitled to the refund of the amount deposited by him, with interest, as also compensation for physical harassment and mental agony. He further submitted that OP Nos.1&2 could not, deduct 5% of the basic price, from the amount deposited by the complainant, in the event of refund of the same, as there was no default in making payment of any instalment, in time, by him. He further submitted that the complainant was also entitled to compensation, as per the terms and conditions of the said agreement. He further submitted that the OPs were certainly, deficient, in rendering service to the complainant, by neither refunding the amount, deposited by him, nor paying him the compensation.
7. On the other hand, the Counsel for OP Nos.1&2 , submitted that, no doubt, the development agreement R-1/1, dated 6.10.06, was executed between the OPs, as a result whereof, the possession of the entire unencumbered land for the project was to be provided by OP No.3. He further submitted that since OP No.3 did not handover the possession of the entire chunk of land, required for the development of project, the construction could not be undertaken. He further submitted that there was, thus, dispute between the parties, as a result whereof, the matter was referred to the arbitrators and their final decision was awaited and, as such, the Consumer Fora had no jurisdiction. He further submitted that, since there was default, on the part of the complainant, in depositing the remaining instalments, towards the price of the flat, he was only entitled to the refund of the amount, if he applied for the cancellation of allotment, after deduction of 5% of the basic price, as per Clause 5(a) of the agreement dated 15.1.2008. He further submitted that though a period of 36 months was provided under Clause 2.2.1 of the agreement R-1/1 dated 6.10.2006, and under Clause 9(a) of the agreement dated 15.1.2008, for the completion of construction, yet the same was to commence, only after the possession of entire unencumbered land, had been handed over to OP No.1 , for the development of project, by OP NO.3, but it (OP NO.3) failed to do so. He further submitted that, under these circumstances, OP Nos.1 & 2, were not at all deficient, in rendering service, nor they were liable to pay any compensation.
8. The Counsel for OP No.3, submitted that it was the responsibility of OP No.1, to complete the construction in 36 months, commencing from 6.10.2006, as per the flat buyer agreement, and development agreement R-1/1. He further submitted that the possession of the entire unencumbered land, on which the residential complex, was to be developed, had already been handed over to OP No.1, according to the agreement dated 6.10.2006, executed between the OPs. He further submitted that the construction of residential flats could certainly be started by OP No.1, on that land, but it did not do so, intentionally and, as such, it was liable to pay the amount deposited by the complainant.
9. The first question, that arises for consideration, is, as to within which period the construction of the residential units, was likely to be completed. There is, no dispute, about the factum, that the complainant applied for the allotment of a flat. He was allotted a flat. He deposited Rs.15,85,750/-, in instalments, towards the price of the flat, which was allotted to him, as admitted by the OPs. Clause 9(a) of the flat buyer agreement annexure C1/R1/2, referred to above, which is relevant, for answering the question, posed at the outset of this paragraph, reads as under ;
Construction of the residential units is likely to be completed within a period of thirty six (36) months of the signing of the Development Agreement i.e. 06.10.2006 between the Developer and CHB and/or as may be extended in terms of the Development Agreement shall be subject to force majeure and circumstances beyond the control of the Developer, and any restrains, restrictions from any Courts/authorities. The delay in grant of environmental clearances beyond 12 months of the signing of the Development Agreement shall not be counted towards the said period of 36 months.
10. The plain reading of Clause 9(a) of the flat buyer agreement, extracted above, clearly goes to reveal, that the construction of the residential units, was to be completed, within a period of thirty six months of the signing of the development agreement dated 06.10.2006. The time could be extended, in terms of the development agreement dated 6.10.2006, subject to force majeure, and the circumstances, beyond the control of the Developer. OP Nos.1&2 admitted, in their written reply that, in the first instance, the possession of the entire project land was handed over to them by OP No.3, and when the fencing was being done, the Haryana Govt. raised a dispute with regard to the ownership of a portion of the same.
It was further the case of OP Nos.1&2 that when that dispute was resolved, and in lieu of the disputed portion of the land, possession of some other land was given to them, the same was discovered to be that of the Forest Department. No evidence was, however, produced, by OP Nos.1&2, in this regard. Even if, it is assumed for the sake of arguments, that the ownership of a small portion of the land was disputed, that did not mean that the construction of the residential units, could not be undertaken, on the remaining land, which constituted the major portion of the project land, and with regard whereto, there was no dispute whatsoever. Therefore, it was not, on account of the circumstances, beyond the control of the developer, that delay was caused, in the construction of residential units.
The developer also could not take shelter of force majeure clause. No document was produced by OP Nos.1&2, that any restriction was imposed by any Court, or Authority upon them, as a result whereof they could not raise construction of residential units, in time.
Even, it was not proved that there was delay in the grant of environmental clearance. OP Nos.1&2 , without first confirming the clear title of the land, over which the project, was to be developed, started booking the flats and allotting the same to the prospective buyers, by fleecing them of huge amounts and making misleading statement that the construction of residential units will be completed within 36 months w.e.f. 6.10.2006. Even long after the expiry of the stipulated period, not even a brick was laid, at the site, what to speak of raising construction. OP Nos.1&2, thus, indulged into unfair trade practice. It is, therefore, held that the construction of the residential units, was to be completed, within 36 months from 6.10.2006 i.e. by 5.10.2009. The OPs, thus, indulged into unfair trade practice, by giving misleading information to the buyers, that the construction shall be completed within 36 months w.e.f. 6.10.2006, without any intention to do so.
11. The next question, that arises for consideration, is, as to whether, the complainant is entitled to the refund of the amount deposited by him with interest or not ? Clause 9(d) of the flat buyer agreement, which is relevant, to answer this question reads as under;
9(d) If as a result of any rules or directions of the Government or if any competent authority delays, withholds, denies the grant of necessary approvals for the Project, or if due to any force majeure conditions, the Developer is unable to deliver the unit to the Buyer, the Developer and CHB shall be liable to refund to the Buyer the amounts received from the Buyer with interest at the SBI Term Deposit Rate as applicable on the date of refund.
12. The complainant deposited the instalments, in time, with the hope of getting possession of the flat allotted to him, within a period of 36 months from 10.6.2006, but all his hopes were dashed to the ground, when he found that even by the year 2010, not a single brick had been laid, at the spot, what to speak of construction of flats, and delivery of possession thereof to the buyers. In these circumstances, the complainant could not wait for an indefinite period. The only option with the complainant, in such circumstances, was to ask for the refund of the amount, but the OPs failed to do so. The plain reading of Clause 9(d) extracted above, reveals that, if the Developer, for whatever the reasons may be, fails to deliver the residential unit to the buyer, the Developer and the Chandigarh Housing Board shall be liable to refund the amounts received from the buyer, with interest, at the SBI Term Deposit Rate, as applicable on the date of refund. It is, therefore, held that the complainant was entitled to the refund of the amount, with interest, as per Clause 9(d) of the flat buyer agreement. The OPs were, thus, deficient, in rendering service by neither delivering the possession of the flat, within the stipulated time, nor refunding the amount, with interest, as provided under Clause 9(d) of the agreement, referred to above. The complainant is, thus, held entitled to the refund of the amount of Rs.15,85,750/- with interest at the SBI term deposit rate, as per Clause 9(d) of the agreement, referred to above.
13. Coming to the submission of the Counsel for OP Nos.1&2, that since there was breach of Clause5(a) of the flat buyer agreement, by the complainant, he was only entitled to the refund of the remaining amount deposited by him, after deduction of 5% of the basic price of the flat, it may be stated here, that such an argument advanced by the Counsel for OP Nos.1&2, is misconceived. Clause 5(a) of the aforesaid agreement dated 23.4.2008, reads as under ;
5(a)Timely payment of the instalments/amounts due shall be of the essence of this Agreement. If payment is not made within the period stipulated and/or the Buyer commits breach of any of the terms and conditions of this Agreement, then this Agreement shall be liable to be cancelled. In the eventuality of cancellation, earnest money being 5% of the basic price would be forfeited and the balance, if any, would be refundable without interest. However, the sellers may allow the revival of the allotment of the unit (subject to its availability) in the name of the Buyer on payment of revival charges amounting to 10% of earnest money.
14. The plain reading of Clause 5(a) extracted above, clearly goes to show that admittedly payment of the instalments/amounts due, was the essence of the agreement and if the payment was not made within the stipulated period or the buyer committed breach of any of the terms and conditions of the agreement, the agreement was liable to be cancelled and the amount was to be refunded, after deduction of 5% of the basic price. The question arises, as to whether, there was default, in the payment of instalments, or violation of any other term and condition of the agreement aforesaid, on the part of the complainant, or not ? It was proved, as also admitted by the OPs, that the payment of instalments, was made by the complainant, from time to time, as and when the same fell due. There was no delay, in making the part payment of the price of the flat, through instalments, on the part of the complainant. Since, after the expiry of the period of 36 months from 6.10.2006, not even a single brick had been laid, the complainant was left with no alternative, than to ask for the refund of amount. There was also no breach of any other term and condition of the agreement, referred to above, on the part of the complainant. As such, the provisions of Clause 5(a), extracted above, relating to the deduction of 5% amount of the basic price, could not be invoked. The complainant was, thus, entitled to the refund of the entire amount deposited by him, with interest, as held above. The submission of the Counsel for the OPs, in this regard, being without merit, must fail, and the same stands rejected.
15. The next question, that arises for consideration, is, as to whether, the complainant was entitled to compensation for not handing over possession to him, as per the terms and conditions of the flat buyer agreement , referred to above, and for causing them physical harassment and mental agony, or not ? Clause 9 ( C ) of the agreement, referred to above, which is relevant for answering the question, reads as under :
9(c) In case of possession of the built up area is not offered to the Buyer within a period of 36 months or extended period as stipulated in sub-clause (a) above the Buyer shall be entitled to receive from Developer compensation @ Rs.107.60 per sq.mtr (Rs.10/- per sq.ft) of the super area of the unit per month and to no other compensation of any kind. In case the Buyer fails to clear his account and take possession of the unit within30 days of offer, the Buyer shall be liable to pay to the Developer holding charges @ 107.60 per sq.mtr. (Rs.10/- per sq.ft) of the super area of the unit per month in addition to the liability to pay interest to the sellers and other consequences of default in payment.
16. The possession of the flat was not offered to the buyer within a period of 36 months from 6.10.2006. As stated above, even till date not even a single brick has been laid at the spot. In these circumstances, as per Clause 9( c) of the aforesaid agreement, the complainant only became entitled to compensation @107.60 per sq.mtr(Rs.10/- per sq.ft. ) of the super area of the unit, per month. The language of Clause 9(c) is unambiguous and clear. The parties executed the agreement, aforesaid, with eyes wide open, and, thus, they are bound by the terms and conditions of the same. No compensation, beyond the terms and conditions, contained in Clause 9( c) of the aforesaid agreement, could be claimed by the complainant or granted to him. It is, thus, held that the complainant is entitled to compensation @ Rs107.60 per sq. mtr (Rs.10/- per sq. ft.) of the super area of the unit per month, from 5.10.2009, the last date of completion of the project, till actual payment was made to him.
17.
No doubt, as is evident from the pleadings, the dispute has already been referred to the arbitrators, and their decision is still awaited. The question arises, as to whether, resort to the remedy of arbitration by the OPs, to which the complainant is not a party, bars the remedy of filing a complaint under Section 17 of the Consumer Protection Act,1986. With a view to resolve the controversy, in its proper perspective, reference to Section 3 of the Consumer Protection Act,1986, is required to be made, which reads as under ;
3.Act not in derogation of any other law.
The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force.
18. Section 3 of the Act is worded, in widest terms, and leaves no manner of doubt, that the provisions of the Act, shall be in addition to, and not in derogation of any other law, for the time being in force. The mere fact that the remedy which was provided in the Escrow Agreement R1/2 executed amongst the OPs and State Bank of India , to which even the complainant, was not a party, it did not oust the jurisdiction of the Consumer Fora, in view of Section 3 of the Act. Similar principle of law was laid down in Fair Engg. Pvt. Ltd. & another Vs N.K.Modi (2003)2 SCC412 and C.C.I Chambers Coop. Housing Society Ltd. Vs Development Credit Bank Ltd. (2006)3 SCC721. This Commission had jurisdiction to entertain and decide the complaint.
19. For the reasons, recorded above, the complaint is partly accepted with costs of Rs.5000/- , in the following terms ;
(i) Parsvnath Developers Limited and the Chandigarh Housing Board are held liable jointly and severally to refund the amount of Rs.15,85,750/- deposited by the complainant alongwith interest at the SBI Term Deposit rate, as applicable on the date of refund, with effect from the respective dates of deposits, till actual realization, as provided by Clause 9(d) of the flat buyer agreement ;
(ii) Parsvnath Developers Limited shall also pay compensation, for not offering the built up flat within 36 months @ Rs.107.60 per sq. mtr (Rs.10/- per sq.ft) of the super area of the unit, per month, from 5.10.2009, the last date of completion of the project, till actual payment to the complainant is made, as provided by Clause 9( C) of the flat buyer agreement.
(iii) The aforesaid directions shall be complied with, by the OPs, within 30 days, from the date of receipt of a copy of the order, failing which they shall be liable to pay penal interest @ 12% p.a, on the aforesaid payable amounts, besides costs.
20. Certified Copies of this order be sent to the parties, free of charge.
21. The file be consigned to record room.
Sd/-
Announced (JUSTICE SHAM SUNDER) 25th July,2011 President Sd/-
( NEENA SANDHU) Member *js Sd/-
(JAGROOP SINGH MAHAL) Member STATE COMMISSION Complaint case NO.56/2010 Argued by:
Sh. Arun Kumar,advocate, for the complainant.
Sh.Aftab Singh,advocate proxy for Sh.Ashwani Talwar, Advocate, for OP Nos.1&2.
Sh.Vikas Jain,advocate for OP No.3.
Dated the 25th July,2011 ORDER Vide our detailed order of the even date, recorded separately, this complaint has been partly accepted with costs, in the manner, depicted therein.
(Neena Sandhu ) (Justice Sham Sunder) (Jagroop Singh Mahal ) Member President Member