C DEVAYANI Vs. M SURYANARAYANA REDDY

JUDGEMENT

(1.) F A No.244/2016 & FA No.249/2016 :

(2.) For the sake of convenience, the parties are refcrred to as arrayed in the complaint.

(3.) The case of the Complainant, in brief, is that Opposite party No.l is owner of old premises bearing No.1-8-678/20, situated at Azamabad, Hyderabad, who entrusted the same to Opposite party No.2 for development for construction of complex under the name and style "Gharonda Chamundeswari Complex" entering into Development Agreement and that flat No.306 adrneasuring 1356 sft fell to the share of the Opposite party No.l, which he offered to sell the same for a total consideration of Rs.12,80,000/- and gave a certificate dated 31.10.2006 to sell the same to Complainant promising to complete the construction and handover the possession of flat within 9 months from the date of lst payment, which the Complainant agreed to and paid a sum of Rs.4,00,000/- on 16.10.2006 by way of cheque No.985873 of Indian Bank, Barkatpura, Hderabad towards part payment and further paid Rs.6,00,000/-on 09.11.2006 by way of another cheque.