DINESH Vs. SWASTIC BUILDERS

JUDGEMENT

(1.) PETITIONER herein was the opposite party before the District Forum. Respondent filed a complaint in the District Forum complaining deficiency of service in the construction of flats to the member of the respondent's association Holding that there is deficiency in service, District Forum directed the petitioners to pay to the respondent a sum of Rs. 8,81,000/- and also the additional amount demanded by the Hyderabad Metropolitan Water Works and Sewerage Board, etc. and also to pay compensation for removing the defects in the flats. Cost of Rs. 1,000/- was also awarded. State Commission on appeal affirmed the order of the District Forum. We see no ground to interfere with the order passed by the State Commission in exercise of our jurisdiction under Clause (b) of Section 21 of the Consumer Protection Act. This revision petition is dismissed. Revision Petition dismissed.