REDNAM PURUSHOTHAMA RAO Vs. MARADANI RAMA MOHAN

JUDGEMENT

(1.) This Revision Petition has been filed against the order dated 6th January, 2006 of the State Consumer Disputes Redressal Commission, Andhra Pradesh at Hyderabad (for short, the State Commission). By the impugned order, the State Commission has confirmed the order passed by the District Consumer Disputes Redressal Forum, Visakhapatnam (for short, the District Forum). Factual matrix leading to the filing of this revision petition is set out hereunder:

(2.) Petitioner Nos. 1 to 3 who were opposite party Nos. 3 to 5 before the District Forum, being the owners of the site, entered into a development agreement with M/s. Clcons Promoter and Builders, opposite party No. 1, through their Managing Director-opposite party No. 2, arrayed as respondent Nos. 2 and 3 in this revision petition.

(3.) Complainant is respondent No. 1 herein and will be referred to as respondent No. 1 hereinafter.Petitioner No.4 herein was opposite party No. 6, namely, M/s. Padmavathi Constructions, before the District Forum.