HEERAMANI TIWARI Vs. SHASHI SHANKAR SHARMA

JUDGEMENT

(1.) BOTH these appeals No. 265/2005 by complainant and No. 634/2005 by opposite parties arise from the order dated 31.1.2005 passed by District Consumer Disputes Redressal Forum, Bhopal in Case No. 415/2004.

(2.) BY the order impugned the Forum below has directed that on complainant making balance payment of Rs. 39,280, over and above, the payments already made by him to the opposite parties, the latters shall complete the construction of the house and deliver the same to the complainant.

(3.) THE opposite parties who are builders and have also formed a co -operative society, had not only executed sale deed of a plot in favour of the complainant, but also undertook to construct house for him on the said plot. It appears that the house is also nearing completion. However, the dispute is regarding the total amount payable by the complainant to the opposite parties towards cost of the said house.