(1.) All these revision petitions arise out of a single order of learned State Commission and; hence, decided by a common order.
(2.) These revision petitions have been filed by the petitioners/OPs against the order dated 19.02.2013 passed by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, 'the State Commission') in FAIA 2908-2914/2012 in F.A. No. 731 737/2012 A. Saida Reddy Vs. M/s. Veenus & S.V. Projects & Anr. by which, application filed by the respondents for withdrawal of money was allowed.
(3.) Brief facts of the case are that the complainants/respondents filed complaints before the District Forum, which were allowed and petitioners/OPs were directed to return original sale deed and pay Rs.10/- per sft. per month from 13.3.2011 along with Rs.50,000/- as compensation for mental agony and Rs.2,000/- as cost of the complaint. Petitioner filed appeal before the learned State Commission and learned State Commission passed the following order: