SAI LAXMI CONSTRUCTIONS REP. BY ITS MANAGING PARTNER MR.V.SURESH Vs. SAI ENCLAVE FLAT OWNERS WELFARE ASSOCIATION REP. BY ITS PRESIDENT

JUDGEMENT

(1.) Having heard the counsel for petitioners and having perused the record, we are of the opinion that the matter can be disposed at the stage of admission.

(2.) The opposite parties preferred this appeal against the order of the District Forum dated 18-1-2006 wherein a directions were given to rectify water leakages in corridors, walls, roofs and pipelines, to demarcate all car parking slots, hand over all legal documents including original bills, link documents, occupancy fitness certificates etc. to the President of the complainant association and to reimburse Rs.1,924/- towards municipality tax together with compensation of Rs.5,000/- and costs of Rs.1,000/-.

(3.) Along with the appeal, they filed an application to condone the delay of 1500 days almost 4 years on the ground that there was communication gap between them and the counsel and in fact they could know of the order only after receipt of N.B.Ws. in E.A.No.13/2006.