UPPALAPATI SRIHARI RAO Vs. SAIDURGA CONSTRUCTIONS

JUDGEMENT

(1.) This is a complaint filed U/s.17 (1)(a)(i) of Consumer Protection Act,1986 seeking a direction against the Opposite Parties to complete the balance work, and pay Rs.86,07,000/- towards investment for construction of building complex etc., compensation of Rs.5,00,000/- and costs of Rs.50,000/-.

(2.) The brief facts of the case are that:-

(3.) The Opposite Party could not be served with notice in the ordinary process and ultimately the notice was published in daily newspaper and thereafter Opposite Party set exparte.