M.JANAKI Vs. VIJAYA SRI CONSTRUCTIONS

JUDGEMENT

(1.) C .D. No. 21 of 1999 :

(2.) IN the counter filed by the opposite party while denying the material allegations, it is stated that as per the Development Agreement, the complainants have not fulfilled their part of the agreement and they have not come forward for ear -marking their flats. They have also got additional works done like shelves, Manjira water connection and car parking and unless these amounts are paid they do not get any right over the said property. The complainants have not given registered G.P.A. in his name but given only an unregistered G.P.A. The complainants are illegally enjoying the electricity and maintenance without payment. There is no relationship of vendor and vendee inasmuch as the complainants are land owners. The opposite partys wife Smt. Naga Kumari has filed O.S. No. 443/1999 on the file of Principal Junior Civil Judge, South and West, Ranga Reddy District and the same is pending. Hence the complaint is not maintainable.

(3.) THE complainants filed the affidavit of the second complainant and marked Exs. A -1 to A -3. The opposite party through its Managing Partner filed the affidavit evidence but no documents are marked.