SAI ARVIND PROPERTY DEVELOPERS Vs. KODURU SUBBA REDDY

JUDGEMENT

(1.) Complaint Cases ( No. 113 and 114 of 2010 ) were filed by complainants-Sri Koduru Subba Reddy and Sri Burla Ravindra Reddy, respectively against builder- M/s Sai Arvind Property Developers(Builders) as well as land-owners- Sri Mamidi Janardhan Reddy and Smt. Mamidi Parasanna, respectively on the allegations that complainants invested about Rs. 35 lakh each, towards purchase of independent houses costing Rs. 80 lakh each. However, their dream were shattered due to incompetence of the builder as well as land owners, since there was deficiency on their part, in completing the houses. Accordingly, complainants filed complaints before Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad ( for short as ' State Commission' ).

(2.) The complaints were resisted by the builder as well as land owners .

(3.) State Commission, vide impugned order dated 11.11.2011, partly allowed the complaints, and following order was passed;