R. RAJENDRA PRASAD Vs. SARITHA K. MEHTA

JUDGEMENT

(1.) R. Venkata Rama Rao, father of Petitioner Nos. 1 and 2, R. Rajendra Prasad and R. Shyam Prasad who were Opposite Party Nos. 1 and 2 before the District Forum and grand-father of Petitioner Nos. 3 to 5, R. Sanjay Kumar, Dr. R. Ajay Kumar and R. Vijay Kumar, who were Opposite Party Nos. 3 to 5 before the District Forum, obtained a Municipal permission for construction of commercial complex vide file No. 28/32 dated 25.2.2003. Petitioners along with Respondent Nos. 3,4 (Opposite party Nos. 6,7 before the District Forum), M. Jagadeeshwar and Smt. Rajyalakshmi, entered into a development agreement with the Managing Partner of M/s. S.V. Builders, Respondent No. 5 (Opposite Party No. 8 before the District Forum) in respect of premises bearing M.C.H. No. 3-2-844 admeasuring 706 square yards and 3-2-844/A admeasuring 44.91 square yards situated at Kachiguda, Hyderabad.

(2.) As per para 13 of the said agreement, Respondent Nos. 3, 4 were to be given "in all 3900 square feet of constructed area and also 3 car parking available in the celler."

(3.) On 21.5.2005, Respondent No. 4 executed and registered Sale Deed (Ex. A-2) in respect of above said flat No. 403 in favour of the original Complainant/Respondent Nos. 1, 2. Schedule of Property of the said Sale Deed is as under: