M. RAJAMOULI Vs. JANAPRIYA ENGINEERS SYNDICATE

JUDGEMENT

(1.) AGGRIEVED by the order in C.C. No. 733/2007 on the file of District Forum - III, Hyderabad, the complainant preferred this appeal.

(2.) THE brief facts as set out in the complaint are that the complainant joined in Utopia Project Scheme of the opposite party and was allotted flat No. 11024/1 in Janapriya Utopia, Hyderguda, Hyderabad. As per the terms and conditions of the scheme, the total cost of the flat is Rs. 6,58,125 to be paid in six instalments as per the stages as shown below:

(3.) THE complainant submits that he paid Rs. 3,53,900 and there is a balance of Rs. 2,89,700 and also other charges of Rs. 1,15,000 to be paid towards Club Membership, maintenance, car parking, registration, electricity and water charges, etc., totalling to Rs. 4,04,700. The complainant submits that he furnished the change of address to the staff of the company i.e. one Sri Sridhar Raju but did not receive any communication from the company. When he visited the site office and enquired about the progress, the staff members demanded more amount and did not respond properly. He got issued a legal notice on 21.5.2007 for which he received a reply on 11.6.2007 and in their reply, the opposite party contended that the complainant did not pay the further instalments and, therefore, they allotted the flat to a third party. Hence the complaint seeking direction to the opposite party to handover the flat bearing No. 11024/1 at Janapriya Utopia, Hyderguda, Hyderabad by receiving the balance sale consideration as per the original terms and conditions together with compensation and costs.