HANSHMUKH PATEL Vs. SUNIL KUMAR MAJHI

JUDGEMENT

(1.) The complainants, namely, Dr. Sunil Kumar Majhi, Dilip Kumar Mukherjee, Shabbir Alam Khan purchased flats at Deepkiran Apartment against payment of entire consideration amount from the opposite parties, namely, Hanshmukh Patel, Kishore Patel and Keshab Lal Patel. They have got the following grievances against the opposite parties.

(2.) The complainants filed a complaint before the District Forum. The District Forum allowed the complaint with costs in the sum of Rs.15,000/- payable by the opposite parties to the complainants and directed the opposite parties to provide community hall and the underground reservoir as per schedule 'C" of the deed of conveyance. The opposite parties were further directed to demolish the wall causing hindrance in the main entrance leading to the lift and to complete the aforesaid work within six months from the date of judgment delivered by the District Forum. It was further ordered that in case of non-compliance of any portion of the order by the opposite parties, the complainants would be at liberty to put the decree as per provisions of law.

(3.) Aggrieved by the order of the District Forum, the opposite parties filed appeal before the State Commission. The State Commission dismissed the appeal.