(1.) The complainant/ petitioner entered into an agreement with respondent No.1 - Sai Priya Constructions for purchase of a residential flat bearing No.203 in Singareni Colony, Saidabad, Hyderabad vide agreement dated 11.09.2008. A perusal of the agreement executed by R. Devender Rao Managing Partner of Sai Priya Constructions in favour of the petitioner/complainant on 11.09.2008 would show that the petitioner had agreed to pay a sum of Rs.21,50,000/- as the total consideration. Out of this, Rs.11,50,000/- had been paid as advance and the balance amount was payable at the time of registration.
(2.) The above-referred agreement was followed by a Memorandum of Understanding and it was agreed between the parties that the vendor had exchanged flat No.203 in the 2nd floor to flat No.303 in the 3rd floor. Vendor had agreed to arrange registration of flat No.303 within one week. He was to complete the remaining work in the flat failing which, he was to pay Rs.2 lakhs as compensation to the complainant.
(3.) The complainant / petitioner approached the concerned District Forum by way of a consumer complaint, seeking several reliefs including registration of flat No.303 in his favour. The following were the prayers made in the consumer complaint:-