SAVITA PREM Vs. P LAKSHMIKUTTY WARRASIAR

JUDGEMENT

(1.) The above two appeals are being decided together since they arise out of same judgment and order rendered by the Andhra Pradesh State Consumer Disputes Redressal Commission (for short 'the State Commission'). By the impugned judgment, both the appellants, who were opposite party Nos. 1, 2, are directed to pay compensation of Rs. 10 lakh to respondent No. 1- Smt. P. Lakshmikutty Warrasiar. The complaint was dismissed as against opposite party No. 3 - Commissioner, Municipal Corporation of Hyderabad and no claim is made against the respondent No. 3 in the present appeals also. Thus, the respondent No. 3 - Commissioner, Municipal Corporation of Hyderabad, is a formal party.

(2.) For the sake of convenience, the contesting parties may be referred to by their first names and as per their nomenclature before the State Commission. Complainant, Smt. P.Lakshmikutty Warrasiar is a widow. She is mother of deceased C. Vyasan. Her son C.Vyasan was employee of UTI Bank. He was young. He was having six years working experience.

(3.) It is an admitted fact that (Shri) C.S.Narasimha Rao, is owner of a house property bearing No. 108 in Park Lane, S.D. Road, Secunderabad (A.P.) A part of the building bearing Door No. 108/A, in the first floor was let out to appellant (Smt.) Savita Prem by C.S.Narasimha Rao. There is no dispute about the fact that (Smt.) Savita Prem used to run a restaurant in the name and style as 'Reshmi Family Dhaba' in the tenanted premises. There is also absolutely no dispute about the fact that on 13.2.2001 somewhere around 8.00 p.m., the roof-top and structure of the said restaurant had collapsed.