LAKSHMI SARASWATHI APARTMENTS Vs. G. SHIVA NARAYANA

JUDGEMENT

(1.) This revision petition has been filed against the order dated 20.12.2010 passed by the learned Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, the State Commission ) in F.A. No.1109/2008 Sri Lakshmi Saraswathi Apartments Welfare Association Vs. G. Shiva Narayana & Ors. by which appeal filed by the petitioner-complainant was dismissed and order of District Forum was upheld.

(2.) Brief facts of the case are that complainant is a welfare association of the apartment owners of Sri Lakshmi Saraswathi Apartments and Opposite Party 1 & 2 are property owners and opposite party 3 is builder and developer, who built flats on the site and the same were sold and purchased under different sale deeds in semi-finished stage. It was alleged that opposite parties have not fulfilled their obligations and not provided amenities and car parking. Opposite parties in their reply submitted that they spent Rs.4,22,000/- for amenities and Block A members are to pay Rs.2,43,000/- and Block B members have to pay Rs.4,28,000/- besides cost of lift of Rs.52,000/- and prayed for dismissal of complaint. District Forum after hearing both the parties dismissed complaint with cost and appeal filed by the petitioner was dismissed by the State Commission vide impugned order dated 20.12.2010

(3.) Heard learned Counsel for the parties and perused record.