PRODDATUR MUNICIPALITY Vs. V. MADHAVA REDDY

JUDGEMENT

(1.) ABOVE noted petitions emanate from common order dated 25.10.2011, passed by Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short as 'State Commission '). Alongwith these petitions, applications seeking exemption from filing of certified copy of the impugned order as well as seeking condonation of delay have been filed.

(2.) BRIEF facts are that respondents/complainants filed complaint u/s 12 of the Consumer Protection Act, 1986 (for short as 'Act ') before District Forum, Kadapa, seeking directions to the petitioner/opposite party to execute the sale deed and register the plots in question in their favour and also to give them possession of the plots and to pay interest and compensation for causing physical and mental agony as well as the costs.

(3.) DISTRICT Forum, vide order dated 2.1.2009, allowed the complaint of the respondents and directed the petitioner to execute the sale deed and deliver the vacant possession of the plots. Respondents were also directed to deposit the balance amount alongwith interest.