State Consumer Disputes Redressal Commission
Mrs.Shobha M.Nehete And Mr.Madhukar ... vs Lodha Developers Ltd.Through Its Ceo ... on 16 September, 2019
STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO. CC/19/250 1] Mrs.Shobha Madhukar Nehete, Vs. 1] Lodha Developers Limited, 2] Mr.Madhukar Ganpat Nehete Through its CEO, Lodha Excelus, Both r/at : Flat No.405, H-2, Regd.office at : Level L 2, Apollo Asawari CHS, Lokpuram, Near Mills compound, N.M.Joshi Marg, Vasant Vihar, Pokharan Road, Mahalaxmi, Mumbai 400 011. Thane West 400 610. 2] Lodha Developers Thane Pvt.Ltd., through its Chief Sales Officer, 'AMARA' Project, Clariant Compound, Kolshet Road, Thane West 400 607.
BEFORE:
Hon'ble Mr,D.R. Shirasao, Presiding Judicial Member Hon'ble Dr.S.K.Kakade, Member Dated : 16th September, 2019 ORDER Per Mr.D.R.Shirasao, Presiding Judicial Member :-
Heard learned advocate Mr.Satish Sharma on the point of admission of complaint. Complaint is filed for refund of consideration of Rs.40,50,782/- Along with interest on that amount along with costs and compensation. Total monetary claim is of Rs.72,79,922/-. However, total consideration of flat is Rs.99,72,128/-. Although claim is for refund of consideration as per decision given by the Hon'ble National Commission, entire amount of consideration of flat along with compensation is required to be considered. In view of the same, total consideration of flat is Rs.99,72,128/- and compensation claimed is Rs.10 lacs. Hence, it is beyond the pecuniary jurisdiction of this Commission. Hence, consumer complaint is returned to the complainant for filing it before proper forum. Registrar Legal to return the complaint compilation to the complainant within 15 days.
[D.R. Shirasao] Presiding Judicial Member [Dr.S.K.Kakade] Member pg