BABA CONSTRUCTION Vs. ANIL MAHADEV BAGRI

JUDGEMENT

(1.) THE Opposite Parties in Consumer Complaint No.20/2009 have filed this appeal and it is directed against order dated 20.6.2011 of the learned District Forum, North Goa at Porvorim.

(2.) THE parties hereto, shall hereinafter be referred to, in the names as they appear in the cause title of the complaint.

(3.) THE Complainants are husband and wife. Opposite Party No.1 is a Builder. Opposite Parties Nos. 2 to 4 are the co -owners of the property. By registered agreement dated 8.3.2007 the Opposite Parties agreed to sell to the Complainants a flat admeasuring 90 square mts., identified as flat No.F4, situated on the first floor of the building under construction in survey No.27/37B of village Guirim for a price of Rs.5,50,000. The Complainants paid a sum of Rs.20,000.