BRIJ GOPAL MAHESHWARI Vs. DISTRICT CONSUMER DISPUTES REDRESSAL

JUDGEMENT

(1.) This writ petition is filed challenging the order, dated 23.12.2013, passed by the District Consumer Disputes Redressal Forum III, Hyderabad (for short, 'the Forum'), in E.A.No.38 of 2013 in C.C.No.1026 of 2007.

(2.) The brief facts that gave rise to the filing of the writ petition are as under:

(3.) Complaining that there is deficiency of service on the part of the 4th respondent, the 3rd respondent filed C.C.No.1026 of 2007 before the Forum. After contest by the parties, the Forum passed a detailed order, dated 09.12.2009, issuing various directions. One of it is that the 3rd respondent shall refund a sum of Rs.6,00,000/- from out of Rs.12,00,000/- paid to her towards Caution Deposit on or before 28.12.2009 and on receipt of such amount, the 4th respondent shall complete the left over part of construction. Other ancillary reliefs were also granted. Aggrieved by that order, the 4th respondent, on the one hand, and the 3rd respondent, on the other hand, filed F.A.Nos.208 and 316 of 2010 respectively, before the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short, 'the Commission'). The 3rd respondent also filed E.A.Nos.3 and 4 of 2011 in those appeals.