DIVYA BUILDERS Vs. KARNATAKA STATE CO-OPERATIVE

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) The dispute relates to a builder-buyer agreement. The petitioner, M/s Divya Builders, was the opposite party before the District Commission. The respondent no. 1, The Karnataka State Co-operative Housing Federation Ltd., and the respondent no. 2, Divya Sapthami Apartment Owners Welfare Association, were the complainants no. 1 and no. 2 before the District Commission.

(3.) We note that the District Commission has exhaustively dealt with the relevant issues inherent in the matter, and, vide its Order dated 12.05.2017, has allowed the complaint in part, on contest, and made the following order: