JANACHAITANYA HOUSING LTD. Vs. SRI RAJESH SONY

JUDGEMENT

(1.) REVISION petitioners (OPs before the District Forum) have challenged the order of A.P. State Consumer Disputes Redressal Commission in FA No.433/2012 in which the order of the District Forum, Visakhapatnam has been confirmed, with reduction in the quantum of compensation awarded. Both have directed the OP/RP to either register the plot in favour of the complainant or to refund the price with interest and compensation.

(2.) THE matter in the consumer dispute pertains to booking of a plot by the father of the Complainant in a residential venture of the OPs. The registration for the same was made on 18.3.1998 with initial payment of Rs.1000/ -. This was followed by payment of Rs.68,200/ - towards cost of the site and Rs.5800/ - towards registration charge on 7.7.2002. Complainant 's father died in 2004 leaving the Complainant as a sole legal representative. It was alleged that despite repeated demands and payment of full price as above, the plot was not registered in the name of the purchaser. On the other hand, a further demand towards development charge was made on 23.7.2009.

(3.) THE case of the OPs was that they were forced by the concerned statutory authorities to pay additional development charges in 2007 and 2008. Payments received from the complainant were only tentative and subject to revision of development charges.