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SC: Flat Buyers Entitled to Compensation for Gross Delay by Builders in Handing Over Possession - (25 Aug 2020)

CONSUMER

Supreme Court has observed that failure of the developer to comply with the contractual obligation to provide the flat to a flat purchaser within a contractually stipulated period amounts to a 'deficiency'. In cases where there is a gross delay, the jurisdiction of the consumer forum to award just and reasonable compensation is not constrained by the terms of a rate in builders agreement.

Tags : SUPREME COURT   COMPENSATION FOR GROSS DELAY  

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