V. KAMALA Vs. K. RAJIV

JUDGEMENT

(1.) For the reasons stated in the application seeking condonation of delay, the delay of 1131 days in filing the present Appeal is condoned.

(2.) Challenge in this appeal under Section 19 of the Consumer Protection Act, 1986 (for short, "the Act") is to the order dated 5.12.2008, made by the State Consumer Disputes Redressal Commission, Andhra Pradesh at Hyderabad (for short "the State Commission") in Consumer Dispute No. 32/2006, whereby a direction has been issued to the Appellants, and to Respondents No. 2 to 4, to execute the Sale Deed in favour of Respondent No. 1, and also pay to him a compensation of Rs. 1,00,000/-.

(3.) Briefly stated, the background facts leading to the present appeal are as follows: