M.Shreesha - (1.)The brief facts as out in the complaint are that the complainant entered into an agreement of sale dt.16.2.2007 for flat No. 8A, 8th floor, Type 4 in Simla Block having built up area of 1584 sq.ft., common area of 396 sq.ft. and one car parking area with 88 sq. yards of undivided share in the common land in Sy.No.194/P, 196/P, 197/P for the total consideration of Rs.74,49,352/- payable in a phased manner from 1.12.2006 to 15.3.2008 and as per the agreement of sale the opposite party has to complete the construction by 31.8.2008 or 24 months from the date of execution of the sale agreement which ever is later.
(2.)The complainant submits that he paid total amount of Rs.63,37,984/- , the details of which are as follows:
(3.)Receipt Date Cheque/DD No. Amount Payers bank Branch 18-Nov-2006 697130 744,935.00 Andhra Bank Saroornagar 16-Jan-2007 109491 400,000.00 ABN Bank New Delhi 16-Jan-2007 109492 369,706.00 ABN Bank New Delhi 2-Feb-2007 109539 968,781.00 ABN Bank New Delhi 29-Mar-2007 110029 968,781.00 ABN Bank New Delhi 15-May-2008 241378 968,781.00 ABN Bank New Delhi 4-Aug-2008 697121 960,000.00 Andhra Bank Saroornagar 4-Aug-2008 697122 960,000.00 Andhra Bank Saroornagar