YELLA SUNANDA Vs. M/S. SRI DHARANI CONSTRUCTIONS.

JUDGEMENT

(1.) Present Revision Petitions under Sec. 21 (b) of the Consumer Protection Act, 1986 (for short'the Act') have arisen out of the order of the A.P. State Consumer Disputes Redressal Commission, Hyderabad (for short'the State Commission') in First Appeal No. 725/2008 dtd. 29/12/2010.

(2.) Since both the Revision Petitions arise out of the same order dtd. 29/12/2010 passed by the State Commission, they are taken up together through this common order. To facilitate easy understanding, the Parties in this order are being referred to as the Complainant, Developer as Opposite Party No. 1 and Owners as Opposite Party No. 2 and Opposite Party No. 3 as arrayed before the District Forum.

(3.) The Complainant stated that he approached the Opposite Parties and booked Flat no. 305 in 3rd floor of'Prashanth Heights'. Complainant purchased the flat for a sale consideration of Rs.4,08,000.00, whereas he paid Rs.4,49,000.00 in total to the Opposite Party. The Complainant was also forced to enter into another agreement, dtd. 13/10/1999 with Opposite Party No. l for completion of unfinished flat for which a sum of Rs.91,500.00was again demanded. Opposite Party No. l along with Opposite Parties No. 2 and 3 executed a sale deed on 13/10/99 in favour of the Complainant and at the time of registration of the said flat the Opposite Party collected an amount of Rs.33,000.00 towards registration fee and expenses.