G T VIJAYALAKSHMI Vs. MANOJ K

JUDGEMENT

(1.) THE above appeal is preferred challenging the order dated 02/03/2013 passed in CC No.1391/2012 on the file of II Additional District Consumer Disputes Redressal Forum, Seshadripuram, Bangalore

(2.) FOR the sake of convenience the parties herein are referred to by their respective rank as arrayed before the District Forum.

(3.) IT is the case of the complainant that Op No.1 is a builder and developer and Op No.2 is the partner of Op No.1; the complainant entered into an agreement to build an apartment on the property of Op No.1 vide agreement dated 29/06/2010 for a total sale consideration of Rs.27,50,000/ -.