SUNNY BROOKS Vs. APARAJITHA BHANDARY

JUDGEMENT

(1.) Present revision petitions have been filed by the Petitioner/Opposite Party challenging impugned order dated 16.7.2010, passed by Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short, 'State Commission') in Appeal Nos.192 to 206 of 2010.

(2.) Brief facts are that respondents/complainants filed consumer complaints before the District Forum, Bangalore. The complaints were contested by the petitioner. District Forum after hearing the parties, allowed the complaints vide order dated 9.1.2007 and directed the petitioners to provide the amenities as promised under the agreement within 3 months from the date of communication of the said order.

(3.) Being not satisfied with the order of the District Forum, respondents/complainants filed appeals before the State Commission seeking direction to pay interest as per the terms of the agreement.