PAWAN KUMAR Vs BABULAL SINCE DECEASED THROUGH LRS
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-003367-003367 / 2019
Diary number: 39435 / 2017
Advocates: ABHISHEK GUPTA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12238 OF 2018
Pioneer Urban Land & Infrastructure Ltd. …Appellant
Versus
Govindan Raghavan …Respondent
WITH
CIVIL APPEAL NO. 1677 OF 2019
Pioneer Urban Land & Infrastructure Ltd. …Appellant
Versus
Geetu Gidwani Verma & Anr. …Respondent
J U D G M E N T
INDU MALHOTRA, J.
1. The present statutory Appeals have been filed under Section
23 of the Consumer Protection Act, 1986 to challenge the Final
Judgment and Order dated 23.10.2018 passed in Consumer
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Case No. 238 of 2017 and Consumer Case No. 239 of 2017 by
the National Consumer Disputes Redressal Commission
(hereinafter referred to as “the National Commission”).
2. Since a common issue arises in both the Civil Appeals, they
are being disposed of by the present common Judgment and
Order.
3. For the sake of brevity, the facts in C.A. No. 12238 of 2018 are
being referred to, being the lead matter.
The factual matrix of the said Civil Appeal is as under :
3.1. The Appellant – Builder launched a residential project
by the name “Araya Complex” in Sector 62, Golf Course
Extension Road, Gurugram.
The Respondent – Flat Purchaser entered into an
Apartment Buyer’s Agreement dated 08.05.2012 with the
Appellant – Builder to purchase an apartment in the said
project for a total sale consideration of Rs. 4,83,25,280/-.
As per Clause 11.2 of the Agreement, the Appellant –
Builder was to make all efforts to apply for the Occupancy
Certificate within 39 months from the date of excavation,
with a grace period of 180 days.
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3.2. The excavation of the project commenced on
04.06.2012. As per Clause 11.2 of the Agreement, the
Builder was required to apply for the Occupancy
Certificate by 04.09.2015, or within a further grace period
of 6 months i.e. by 04.03.2016, and offer possession of the
flat to the Respondent – Flat Purchaser.
The Appellant – Builder however failed to apply for the
Occupancy Certificate as per the stipulations in the
Agreement.
3.3. The Respondent – Flat Purchaser filed a Consumer
Complaint before the National Commission on 27.01.2017
alleging deficiency of service on the part of the Appellant –
Builder for failure to obtain the Occupancy Certificate,
and hand over possession of the flat.
The Respondent prayed inter-alia for :-
• Refund of the entire amount deposited being
Rs. 4,48,43,026/-, along with Interest @18% p.a.; and
• Compensation of Rs. 10,00,000/- for mental agony,
harassment, discomfort and undue hardship; and
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• Refund of the wrongfully charged taxes including
Service Tax, and other charges along with Interest
@18% p.a.; and
• Litigation Costs of Rs. 1,00,000/-.
3.4. On 06.02.2017, the National Commission passed an ex-
parte Interim Order restraining the Appellant – Builder
from cancelling the allotment made in favour of the
Respondent – Flat Purchaser during the pendency of the
Consumer Case.
3.5. During the pendency of the proceedings before the
National Commission, the Appellant – Builder obtained
the Occupancy Certificate on 23.07.2018, and issued a
Possession Letter to the Respondent – Flat Purchaser on
28.08.2018.
3.6. The Appellant – Builder submitted before the National
Commission that since the construction of the apartment
was complete, and the Occupancy Certificate had since
been obtained, the Respondent – Flat Purchaser must be
directed to take possession of the apartment, instead of
directing refund of the amount deposited.
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3.7. The Respondent – Flat Purchaser however submitted
that he was not interested in taking possession of the
apartment on account of the inordinate delay of almost 3
years. The Respondent – Flat Purchaser stated that he
had, in the meanwhile, taken an alternate property in
Gurugram, and sought refund of the entire amount of Rs.
4,48,43,026/- deposited by him along with Interest @18%
p.a.
3.8. The National Commission vide Final Judgment and
Order dated 23.10.2018 allowed the Consumer Complaint
filed by the Respondent – Flat Purchaser, and held that
since the last date stipulated for construction had expired
about 3 years before the Occupancy Certificate was
obtained, the Respondent – Flat Purchaser could not be
compelled to take possession at such a belated stage.
The grounds urged by the Appellant – Builder for delay
in handing over possession were not justified, so as to
deny awarding compensation to the Respondent – Flat
Purchaser. The clauses in the Agreement were held to be
wholly one – sided, unfair, and not binding on the
Respondent – Flat Purchaser.
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The Appellant – Builder was directed to refund Rs.
4,48,43,026/- i.e. the amount deposited by the
Respondent – Flat Purchaser, along with Interest @10.7%
S.I. p.a. towards compensation. The rate of Interest
@10.7% S.I. p.a. was fixed in accordance with Rule 15 of
the Haryana Real Estate (Regulation and Development)
Rules, 2017 which reads as follows :
“15. An allottee shall be compensated by the promoter for loss or damage sustained due to incorrect or false statement in the notice, advertisement, prospectus or brochure in the terms of Section 12. In case, allottee wishes to withdraw from the project due to discontinuance of promoter’s business as developers on account of suspension or revocation of the registration or any other reason(s) in terms of clause (b) sub- section (I) of Section 18 or the promoter fails to give possession of the apartment/ plot in accordance with terms and conditions of agreement for sale in terms of sub-section (4) of section 19. The promoter shall return the entire amount with interest as well as the compensation payable. The rate of interest payable by the promoter to the allottee or by the allottee to the promoter, as the case may be, shall be the State Bank of India highest marginal cost of lending rate plus two percent. …”
(emphasis supplied)
However, for the period when the Interim Order dated
06.02.2017 was in operation, which restrained the
Appellant – Builder from cancelling the Respondent’s
allotment, no Interest was awarded. The National
Commission ordered payment of Interest from the date of
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each installment till 05.02.2017; and from the date of the
Order passed by the Commission till the date on which the
amount would be refunded.
3.9. Aggrieved by the Order dated 23.10.2018 passed by the
National Commission, the Appellant – Builder preferred
the present statutory Appeal under Section 23 of the
Consumer Protection Act, 1986.
4. Mr. C.A. Sundaram, Senior Counsel appeared for the
Appellant – Builder, and drew our attention to the following
Clauses in the Apartment Buyer’s Agreement dated
08.05.2012 viz. Clause 11.5 (ii), (iv) and (v) along with Clause
20 which read as under :
“11.5. (ii) In the event of further delay by the Developer in handing over of the possession of the Unit even after 12 months from the end of grace period, then in such case, the intending Allottee shall have an additional option to terminate this Agreement by giving termination notice of 90 days to the Developer and refund of the actual
installment paid by him against the Unit after adjusting the taxes paid / interest / penalty on
delayed payments.
… (iv) Developer shall, within ninety (90) days from the date of receipt of termination notice of said Unit, refund to the intending Allottee, all the monies received excluding the service tax collected on various remittances, till the date of the refund, from the Intending Allottee under this Agreement. In case the Developer fails to refund
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the Sale Price, the Developer shall pay interest to the Intending Allottee @ 9% per annum for any period beyond the said period of ninety (90) days. The Intending Allottee shall have no other claim against the Developer in respect of the said Unit along with the parking space. The Intending Allottee in this event shall have no right to seek any compensation apart from the interest as stipulated herein. … (v) If the Intending Allottee fails to exercise his right of termination within the time limit as aforesaid, by delivery to the Developer of a written notice acknowledged by the Developer in this regard, then he shall not be entitled to terminate this Agreement thereafter and he shall continue to be bound by the provisions of this Agreement, provided that in such case, the Developer shall continue to pay the compensation provided herein. 20. RIGHT OF CANCELLATION BY THE ALLOTTEE Except to the extent specifically and expressly stated elsewhere in this Agreement, the Intending Allottee shall have the right to cancel this Agreement solely in the event of the clear and unambiguous failure of the warranties of the Developer that leads to frustration of the contract on that account. In such case, the Allottee shall be entitled to a refund of the installments actually paid by it along with interest thereon @ 6% per annum, within a period of 90 days from the date of communication to the Developer in this regard less any payments made towards taxes paid by the Developer or interest paid due or payable, any other amount of a non-refundable nature. No other claim, whatsoever, monetary or otherwise shall lie against the Developer nor shall be raised otherwise or in any manner whatsoever by the Allottee. Save and except to this limited extent, the Allottee shall not have any right to cancel this Agreement on any ground whatsoever.”
(emphasis supplied)
4.1. It was submitted that the Respondent – Flat Purchaser
was not entitled to refund of the amount deposited, since
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the Apartment Buyer’s Agreement was not terminated by
the Respondent – Flat Purchaser in accordance with
Clause 11.5 (ii) of the Agreement, which stipulates that the
allottee has to terminate the Agreement by giving a
Termination Notice of 90 days to the Developer.
Since the Respondent – Flat Purchaser had not
terminated the Agreement by a written notice as per
Clause 11.5, the Builder could not sell the apartment, and
refund the money to the Respondent – Flat Purchaser. On
the contrary, the Respondent filed a Consumer Complaint
and obtained an ex-parte Interim Order dated 06.02.2017
restraining the Builder from cancelling the allotment made
in favour of the Respondent.
4.2. It was further submitted that if the filing of the
Consumer Complaint is considered as an act of
termination of the Agreement, then the same was pre-
mature. As per Clause 11.5 (ii), the Respondent – Flat
Purchaser could have claimed refund only after the expiry
of 12 months after the grace period came to an end i.e.
after 04.03.2017. However, the Consumer Complaint was
filed on 27.01.2017. In these circumstances, even if it is
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found that the Appellant – Builder is liable to refund the
amount deposited with Interest, then the date of the
Impugned Order i.e. 23.10.2018, must be treated as the
date of serving the Termination Notice as per Clause 11.5
(ii) of the Agreement, and the Appellant – Builder should
be held liable to pay Interest only after 90 days from the
date of termination i.e. from 23.01.2019.
4.3. With respect to rate of Interest awarded by the National
Commission, it was submitted that the Commission erred
in granting Interest @10.7% S.I. p.a. even though Clause
20 of the Agreement provided Interest @6% p.a. in case of
delay in handing over possession. Even under Clause 11.5
of the Agreement, the Builder was liable to pay Interest
@9% p.a., but not @10.7% S.I. p.a. The learned Senior
Counsel relied upon this Court’s Judgment in Bharathi
Knitting Company v. DHL Worldwide Express Courier
Division of Airfreight Ltd.,1 and submitted that the National
Commission could not have granted compensation in
excess of the rate prescribed by the Agreement.
1 (1996) 4 SCC 704.
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5. Mr. Sushil Kaushik, learned Counsel represented the
Respondent – Flat Purchaser.
5.1. It was submitted that the filing of the Consumer
Complaint may be treated as his Termination Notice under
Clause 11.5 (ii) of the Agreement. Under the Agreement,
the Builder was obligated to apply for the Occupancy
Certificate within 39 months from the date of excavation,
with a grace period of further 6 months. The period got
over by 04.03.3016 after taking into account the grace
period.
Admittedly, the Appellant – Builder offered possession
after an inordinate delay of almost 3 years on 28.08.2018.
On account of the inordinate delay, the Respondent – Flat
Purchaser had no option but to arrange for alternate
accommodation in Gurugram. Hence, he could not be
compelled to take possession of the apartment after such
a long delay.
It was in these circumstances that the Respondent – Flat
Purchaser sought stay of the cancellation of the allotment
as a collateral, till his claim for refund was adjudicated by
the National Commission.
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5.2. It was further submitted that the Clauses of the
Agreement were one-sided. As per Clause 6.4 (ii) of the
Apartment Buyer’s Agreement, the Appellant Builder
could charge Interest @18% p.a. for delayed payments.
However, the Appellant – Builder was not required to pay
equivalent Interest to the Respondent – Flat Purchaser for
delay in handing over possession of the flat.
On the contrary, as per Clause 11.5 (iv) of the
Agreement, in case of delay on the part of the Appellant –
Builder in handing over possession of the flat, the
Respondent – Flat Purchaser was entitled to Interest @9%
p.a. only.
5.3. The Respondent further submitted that the National
Commission had ordered payment of Interest as per the
statutory Rules i.e. Rule 15 of the Haryana Real Estate
(Regulation and Development) Rules, 2017 @10.7% S.I.
p.a.
The Respondent – Flat Purchaser submitted that he had
obtained a loan for Rs. 3,30,00,000/- from Standard
Chartered Bank to purchase the flat in question, and had
entered into a Tripartite Loan Agreement with the Bank
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and the Builder. The Respondent – Flat Purchaser had to
pay Interest @10% p.a. for servicing the loan for the entire
period. Hence, Interest @10.7% S.I. p.a. awarded by the
National Commission was just and fair.
It was pointed out that even though the National
Commission had not granted Interest for the period during
which the Order of stay of cancellation of the allotment
was in operation, the Respondent – Flat Purchaser had to
pay Interest to the Bank even for this period.
5.4. The Respondent – Flat Purchaser submitted that the
present Appeal be dismissed, and the Builder be directed
to pay the amount awarded by the National Commission
with Interest, within 1 week, so that the Respondent can
discharge his loan liability.
6. We have heard the learned Counsel for both the parties, and
perused the pleadings, and written submissions filed.
6.1. In the present case, admittedly the Appellant – Builder
obtained the Occupancy Certificate almost 2 years after
the date stipulated in the Apartment Buyer’s Agreement.
As a consequence, there was a failure to hand over
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possession of the flat to the Respondent – Flat Purchaser
within a reasonable period. The Occupancy Certificate was
obtained after a delay of more than 2 years on 28.08.2018
during the pendency of the proceedings before the
National Commission.
In Lucknow Development Authority v. M.K. Gupta,2 this
Court held that when a person hires the services of a
builder, or a contractor, for the construction of a house or
a flat, and the same is for a consideration, it is a “service”
as defined by Section 2 (o) of the Consumer Protection Act,
1986. The inordinate delay in handing over possession of
the flat clearly amounts to deficiency of service.
In Fortune Infrastructure & Anr. v. Trevor D’Lima & Ors.,3
this Court held that a person cannot be made to wait
indefinitely for possession of the flat allotted to him, and
is entitled to seek refund of the amount paid by him, along
with compensation.
6.2. The Respondent – Flat Purchaser has made out a clear
case of deficiency of service on the part of the Appellant –
Builder. The Respondent – Flat Purchaser was justified in
2 (1994) 1 SCC 243. 3 (2018) 5 SCC 442.
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terminating the Apartment Buyer’s Agreement by filing the
Consumer Complaint, and cannot be compelled to accept
the possession whenever it is offered by the Builder. The
Respondent – Purchaser was legally entitled to seek refund
of the money deposited by him along with appropriate
compensation.
6.3. The National Commission in the Impugned Order dated
23.10.2018 held that the Clauses relied upon by the
Builder were wholly one-sided, unfair and unreasonable,
and could not be relied upon.
The Law Commission of India in its 199th Report,
addressed the issue of ‘Unfair (Procedural & Substantive)
Terms in Contract’. The Law Commission inter-alia
recommended that a legislation be enacted to counter
such unfair terms in contracts. In the draft legislation
provided in the Report, it was stated that :
“A contract or a term thereof is substantively
unfair if such contract or the term thereof is in itself harsh, oppressive or unconscionable to one of the parties.”
6.4. A perusal of the Apartment Buyer’s Agreement dated
08.05.2012 reveals stark incongruities between the
remedies available to both the parties.
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For instance, Clause 6.4 (ii) of the Agreement entitles the
Appellant – Builder to charge Interest @18% p.a. on
account of any delay in payment of installments from the
Respondent – Flat Purchaser.
Clause 6.4 (iii) of the Agreement entitles the Appellant –
Builder to cancel the allotment and terminate the
Agreement, if any installment remains in arrears for more
than 30 days.
On the other hand, as per Clause 11.5 of the Agreement,
if the Appellant – Builder fails to deliver possession of the
apartment within the stipulated period, the Respondent –
Flat Purchaser has to wait for a period of 12 months after
the end of the grace period, before serving a Termination
Notice of 90 days on the Appellant – Builder, and even
thereafter, the Appellant – Builder gets 90 days to refund
only the actual installment paid by the Respondent – Flat
Purchaser, after adjusting the taxes paid, interest and
penalty on delayed payments. In case of any delay
thereafter, the Appellant – Builder is liable to pay Interest
@9% p.a. only.
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6.5. Another instance is Clause 23.4 of the Agreement which
entitles the Appellant – Builder to serve a Termination
Notice upon the Respondent – Flat Purchaser for breach
of any contractual obligation. If the Respondent – Flat
Purchaser fails to rectify the default within 30 days of the
Termination Notice, then the Agreement automatically
stands cancelled, and the Appellant – Builder has the right
to forfeit the entire amount of Earnest Money towards
liquidated damages.
On the other hand, as Clause 11.5 (v) of the Agreement,
if the Respondent – Flat Purchaser fails to exercise his
right of termination within the time limit provided in
Clause 11.5, then he shall not be entitled to terminate the
Agreement thereafter, and shall be bound by the
provisions of the Agreement.
6.6. Section 2 (r) of the Consumer Protection Act, 1986
defines ‘unfair trade practices’ in the following words :
“‘unfair trade practice’ means a trade practice which, for
the purpose of promoting the sale, use or supply of any
goods or for the provision of any service, adopts any unfair
method or unfair or deceptive practice …”, and includes any
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of the practices enumerated therein. The provision is
illustrative, and not exhaustive.
In Central Inland Water Transport Corporation Limited
and Ors. v. Brojo Nath Ganguly and Ors.,4 this Court held
that :
“89. … Our judges are bound by their oath to ‘uphold the Constitution and the laws’. The Constitution was enacted to secure to all the citizens of this country social and economic justice. Article 14 of the Constitution guarantees to all persons equality before the law and equal protection of the laws. This principle is that the courts will not enforce and will, when called upon to do so, strike down an unfair and unreasonable contract, or an unfair and unreasonable clause in a contract, entered into between parties who are not equal in bargaining power. It is difficult to give an exhaustive list of all bargains of this type. No court can visualize the different situations which can arise in the affairs of men. One can only attempt to give some illustrations. For instance, the above principle will apply where the inequality of bargaining power is the result of the great disparity in the economic strength of the contracting parties. It will apply where the inequality is the result of circumstances, whether of the creation of the parties or not. It will apply to situations in which the weaker party is in a position in which he can obtain goods or services or means of livelihood only upon the terms imposed by the stronger party or go without them.
It will also apply where a man has no choice, or rather no meaningful choice, but to give his assent to a contract or to sign on the dotted line in a prescribed or standard form or to accept a set of rules as part of the contract, however unfair, unreasonable and unconscionable a clause in that contract or form or rules may be. This principle, however, will not apply where the bargaining power of the contracting parties is equal or almost equal. This principle may not
4 (1986) 3 SCC 156.
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apply where both parties are businessmen and the contract is a commercial transaction. … … These cases can neither be enumerated nor fully illustrated. The court must judge each case on its own facts and circumstances.”
(emphasis supplied)
6.7. A term of a contract will not be final and binding if it is
shown that the flat purchasers had no option but to sign
on the dotted line, on a contract framed by the builder.
The contractual terms of the Agreement dated
08.05.2012 are ex-facie one-sided, unfair, and
unreasonable. The incorporation of such one-sided
clauses in an agreement constitutes an unfair trade
practice as per Section 2 (r) of the Consumer Protection
Act, 1986 since it adopts unfair methods or practices for
the purpose of selling the flats by the Builder.
7. In view of the above discussion, we have no hesitation in
holding that the terms of the Apartment Buyer’s Agreement
dated 08.05.2012 were wholly one-sided and unfair to the
Respondent – Flat Purchaser. The Appellant – Builder could
not seek to bind the Respondent with such one-sided
contractual terms.
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8. We also reject the submission made by the Appellant – Builder
that the National Commission was not justified in awarding
Interest @10.7% S.I. p.a. for the period commencing from the
date of payment of each installment, till the date on which the
amount was paid, excluding only the period during which the
stay of cancellation of the allotment was in operation.
In Bangalore Development Authority v. Syndicate Bank,5 a
Coordinate Bench of this Court held that when possession of
the allotted plot/flat/house is not delivered within the
specified time, the allottee is entitled to a refund of the amount
paid, with reasonable Interest thereon from the date of
payment till the date of refund.
8.1. In the present case, the National Commission has
passed an equitable Order. The Commission has not
awarded any Interest for the period during which the
Order of stay of cancellation of the allotment was in
operation on the request of the Respondent – Flat
Purchaser.
The National Commission has rightly awarded Interest
@10.7% S.I. p.a. by applying Rule 15 of the Haryana Real
5 (2007) 6 SCC 711.
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Estate (Regulation And Development) Rules, 2017 from
the date of each installment till 05.02.2017 i.e. till the date
after which the Order of stay of cancellation of the
allotment was passed; and thereafter, from the date of the
Commission’s final Order till the date on which the
amount is refunded with Interest.
9. We see no illegality in the Impugned Order dated 23.10.2018
passed by the National Commission. The Appellant – Builder
failed to fulfill his contractual obligation of obtaining the
Occupancy Certificate and offering possession of the flat to the
Respondent – Purchaser within the time stipulated in the
Agreement, or within a reasonable time thereafter. The
Respondent – Flat Purchaser could not be compelled to take
possession of the flat, even though it was offered almost 2
years after the grace period under the Agreement expired.
During this period, the Respondent – Flat Purchaser had to
service a loan that he had obtained for purchasing the flat, by
paying Interest @10% to the Bank. In the meanwhile, the
Respondent – Flat Purchaser also located an alternate
property in Gurugram. In these circumstances, the
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Respondent – Flat Purchaser was entitled to be granted the
relief prayed for i.e. refund of the entire amount deposited by
him with Interest.
10. The Civil Appeals are accordingly dismissed, and the Final
Judgment and Order dated 23.10.2018 passed by the National
Consumer Disputes Redressal Commission is affirmed. The
appellant is granted a period of three months from today to
refund the amount to the respondent. All pending
Applications, if any, are accordingly disposed of.
.....................................J. (UDAY UMESH LALIT)
.…...............………………J. (INDU MALHOTRA)
New Delhi, April 2, 2019.