MARLENE MISRA Vs. G SRIDHAR REDDY

JUDGEMENT

(1.) THE Complainant has filed this Complaint against the opposite parties (for short "OPs") for recovery of damages alleging several "deficiencies" in the matter of delivery of possession of the constructed building and defects in the construction.

(2.) THE facts in this case are as follows:

(3.) THE OPs have filed their version denying the averments made by the Complainant in her Complaint. According to the OPs, the delay in commencing the construction work was due to the fact that there was a delay in the approval of the plan by the corporation. The further defence taken by the OPs in their version is that the OPs have delivered one apartment in the ground floor in the month of October, 2000 and three apartments in the 1st, 2nd and 3rd floors in March, 2001 and there is no defect in the construction work. It is further stated in the version that the total constructed area works out to 15,413 square feet out of which an area measuring 7720 square feet is occupied by the apartments delivered to the Complainant s share and that an area measuring 7,685 square feet is occupied by the apartments which have come to the share of OP -1.