Consumer Housing

Housing—Non-approval of plan—Non payment of balance amount—If one party to the agreement fails to perform his part of the contract, it cannot compel the other party to the agreement to perform its part which the other party is required to perform.

sclaw

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

Existing Users Log In
   
Forgot password? Click here to reset
New User? Click here to register

Related Posts

Consumer

Apartment Buyer’s Agreement – Unfair trade practice – Incorporation of such one-sided and unreasonable clauses in the Apartment Buyer’s Agreement constitutes an unfair trade practice under Section 2(1) (r) of the C P A. HELD intent is clear that a choice or discretion is given to the allottee whether he wishes to initiate appropriate proceedings under the CP Act or file an application under the RERA Act.

sclaw
Consumer

Real Estate (Regulation and Development) Act, 2016 – Sections 79 – Bar of jurisdiction – Consumer complaint by allottee against builder – Section 79 of the RERA Act does not in any way bar the Commission or Forum under the provisions of the CP Act to entertain any complaint.

sclaw