MARVEL OMEGA BUILDERS PVT. LTD. Vs SHRIHARI GOKHALE
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE VINEET SARAN
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-003207-003208 / 2019
Diary number: 37058 / 2018
Advocates: BHARTI TYAGI Vs
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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Reportable IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3207-3208 OF 2019
MARVEL OMEGA BUILDERS …Appellants PVT. LTD. AND ANR.
Versus
SHRIHARI GOKHALE AND ANR. …Respondents
J U D G M E N T
Uday Umesh Lalit, J.
1. These Appeals under Section 23 of the Consumer Protection
Act, 1986 are directed against (i) the judgment and final order dated
31.05.2018 passed in Consumer Case No.2010 of 2016 and (ii) the
order dated 05.09.2018 passed in Miscellaneous Application No.578
of 2018 by the Commission1.
2. The Respondents had booked a residential villa viz: Emerald-
07 in a project named ‘Marvel Selva Ridge Estate’ to be developed by
the Appellants. The total consideration for the villa with three
1 National Consumer Disputes Redressal Commission, New Delhi
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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covered car parking spaces and open terrace was to be
Rs.8,31,04,425/-. An agreement was entered into between the parties
on 22.03.2013 incorporating mutual obligations and paras 5(a) and (b)
thereof were as under:-
“5. The Promoter declares that:
a) The said Unit shall be constructed in accordance with the plans and specifications approved and sanctioned by the Municipal Corporation of Pune.
b) Possession of the said Unit agreed to be purchased by the Purchaser/s shall be handed over to the Purchaser/s by the Promoter on or before 31.12.2014 provided that the Purchaser/s shall have made payment of the instalments towards the purchase price of the said Unit and other charges/ deposit/s as mentioned in Clauses 20 to 23 hereinbelow as agreed upon without delay at the times stipulated for payment therefor.”
3. It is a matter of record that during the period July, 2012 to
November, 2013 the Respondents had deposited Rs.8.14 crores with
the Appellants. Though the Appellants had agreed to deliver
possession on or before 31.12.2014, neither the villa was complete
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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by the due date nor was any refund made by the Appellants. It was
the case of the Appellants that sometime in April, 2014 the
Respondents had suggested extra work amounting to Rs.2,67,000/-
and that Stop Work Notices were issued by the Pune Municipal
Corporation on 23.07.2014 and 15.11.2014.
4. Since the possession of the villa was not delivered, the
Respondents filed Complaint Case No.2010 of 2016 before the
Commission praying inter alia for the following reliefs:-
“a) Grant a sum of Rs.13,24,07,052/- (towards principal amount of Rs.8.14 crores paid towards purchase of villa along with compensation in the form of interest of Rs.5.1 crores) at the rate of 18% per annum calculated upto 31st October, 2016, along with pendente lite and future interest at the same rate or such higher rate of interest which this Hon’ble Commission may deem fit in the interest of justice, from the date of making payments till the date of actual realisation of the payment.
b) Grant cost of Litigation to the complainants.”
5. The matter was contested by the Appellants. The
Commission observed that the additional work requested by the
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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Respondents was of such nature that at best three months additional
period could be granted for executing such extra work. It was
observed that even till the filing of the Complaint, the possession of
the villa was not offered to the Respondents and that if there were
Stop Work Notices issued by the Pune Municipal Corporation, the
Respondents could not in any way be held responsible for the same.
While allowing the Complaint by its judgment and final order dated
31.05.2018, the Commission directed:-
“ (i) The opposite party shall refund the entire principal amount of Rs.8.14 crores to the complainants, along with compensation in the form of simple interest @ 10% per annum from the date of each payment till the date of refund.
(ii) The opposite party shall pay a sum of Rs.25,000/- as cost of litigation to the complainants.”
6. The Appellants thereafter filed Miscellaneous Application
No.578 of 2018 seeking extension of time to comply with the
aforementioned judgment and order passed by the Commission. Said
Miscellaneous Application was rejected by the Commission vide its
order dated 05.09.2018.
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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7. The aforesaid judgment and orders of the Commission are
presently under challenge in these appeals, which were preferred
with 93 days delay. When the matters were taken up on 03.12.2018,
the learned counsel appearing for the Appellants submitted that the
villa was ready in all respects and the Completion Certificate would
be obtained within 21 days.
8. In their affidavit in reply, with the help of photographs and
other material, it was asserted by the Respondents that the villa was
still incomplete. It was stated that on 28.05.2014 the Revised
Construction Schedule was sent by the Appellants through e-mail
which had promised delivery of possession by October, 2014 and
even after five years from said commitment the villa was still
incomplete.
9. In this factual background, the basic issues that arise are
whether the view taken by the Commission was correct and whether
it requires any interference by this Court?
Civil Appeal Nos.3207-3208 of 2019 Marvel Omega Builders Pvt. Ltd. and Anr. Vs. Shrihari Gokhale and Anr.
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10. The facts on record clearly indicate that as against the total
consideration of Rs.8.31 crores, the Respondents had paid Rs.8.14
crores by November, 2013. Though the Appellants had undertaken to
complete the villa by 31.12.2014, they failed to discharge the
obligation. As late as on 28.05.2014, the Revised Construction
Schedule had shown the date of delivery of possession to be October,
2014. There was, thus, total failure on part of the Appellants and
they were deficient in rendering service in terms of the obligations
that they had undertaken.
Even assuming that the villa is now ready for occupation (as
asserted by the Appellants), the delay of almost five years is a crucial
factor and the bargain cannot now be imposed upon the Respondents.
The Respondents were, therefore, justified in seeking refund of the
amounts that they had deposited with reasonable interest on said
deposited amount. The findings rendered by the Commission cannot
therefore be said to be incorrect or unreasonable on any count.
11. While parting, we must direct that the residential villa
admeasuring 648.46 square metres bearing No. Emerald-07 in the
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complex known as ‘Marvel Selva Ridge Estate’ namely the villa in
question shall not be sold nor any third party rights can be created by
the Appellants in respect of said villa till the decree in favour of the
Respondents is completely satisfied and so long as the decree
remains to be satisfied, said villa shall be under attachment and
would be subject to such orders as may be required to be passed in
connection with the execution of the order dated 31.05.2018 passed
by the Commission in Consumer Case No.2010 of 2016.
12. With the aforesaid observations the appeals stand dismissed.
No order as to costs.
……………………..J. [Uday Umesh Lalit]
……………………..J. [Vineet Saran]
New Delhi; July 30, 2019.