SHASHIDHAR KORRAPATI Vs. BINDU HOMES PVT. LTD

JUDGEMENT

(1.) Heard Mr. Anant Agarwal, Advocate for the complainants-appellants and Mr. Mandeep Kalra, Advocate for the opposite party- respondent in both the appeals.

(2.) Above appeals have been filed against the order of Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad, dtd. 25/11/2013 passed in Consumer Complaint No.75 of 2013, whereby the State Commission partly allowed the complaint with cost of Rs.5000.00 and directed the opposite party to furnish the copy of the 'occupancy certificate' and pay a sum of Rs.10000.00 to each of the complainants as compensation for deficiency in service. As both the appeals arise out of same order, they are decided by common judgment.

(3.) KVL Narasimha Rao, Shashidhar Korrapati, Smt. K. Srirama, Smt. K. Manorama and Smt. K. Sridurga filed Consumer Complaint No.75 of 2013 before the State Commission for directing the opposite party to pay (a) Rs.813500.00 with interest @ 18% p.a. from 1/4/2013 till the date of payment as the rental arrears and delayed period compensation; (b) the delayed period compensation @ Rs.15000.00 per month from 1/4/2013 till the completion of the amenities; (c) Rs.1440000.00 with interest @ 18% from February, 2010 till the date of payment, towards the deficit proportionate area of 480 sq. ft. @Rs.3000.00 per sq.ft.; (d) Rs.5.00 lakh as compensation for mental agony, hardship and serious inconvenience; (e) Rs.50000.00 as litigation costs; (f) provide all receipts and original contract and warranty documents of the equipment install in the premises; (g) remove the unauthorized car parking areas and provide free access as per GHMC norms; (h) install fire safety devices as per condition XII of GHMC; (i) mandatorily open spaces are directed to be cement concreted as per condition XIII of GHMC; (j) tree plantation in open space as per condition XVII of the GHMC approved plan; (k) provide rain water harvesting pit to the residential complex as per approved plan of GHMC; (l) provide one entry and one exit to the premises of south block with a minimum width of 4.5 mts. driveway by removing the additional parking slots allocated to Flat Nos.301 and 401; (m) provide fire resistance swing door for the collapsible lifts in all floors as per condition XVIV of the approved plan; (n) provide fire extinguishers for every 600 sq. mts. of floor area with minimum 4 fire extinguishers per floor and 5 kg DCP extinguishers minimum 2 each at generator and transformer of ISI specifications as per condition XXVII; (o) provide manually operated alarm system in the entire building as per condition XXVIII of the approved plan; (p) provide the hose reel down come as per condition XXXI of the approved plan (q) provide automatic sprinkler system if the basement area exceeds 200 sq. mts as per condition XXXII of the approved plan; (r) obtain and provide occupancy and no-objection certificates from GHMC; (s) provide 1 mt strip of greenery on periphery to be maintained as per condition XXXVIII of the approved plan; (t) provide the tiles in the path way leading to the lift from entrance gate; (u) provide 6 passenger KONE/JOHNSON instead of existing 4 passenger inferior elevator as per AGPA; (v) provide intercom facility as per AGPA; (w) provide post boxes with name plates as per agreement; (x) construct the east side compound wall and white wash the entire compound wall of the residential complex; (y) earmark and provide tot lot area with basic amenities as per agreement; and (z) provide proper window grills to prevent birds fly inside to avert inconvenience on day to day basis.