SAI KRUPA BUILDERS Vs. MANDA RANI

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellants against Respondent(s) as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 1/7/2019 of the State Consumer Disputes Redressal Commission, Telangana, Hyderabad (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) No.7 of 2018 inter alia praying for setting aside the impugned order dtd. 1/7/2019 of the State Commission.

(2.) The Appellants were the Opposite Parties (OPs) and the Respondent was Complainant in the said CC No.7 of 2018 before the State Commission. Notice was issued to the Respondent on 20/8/2019. Appellants have filed their Written Arguments/Synopsis on 21/2/2024. On account of absence despite service, Respondent was proceeded ex-parte vide order dtd. 29/12/2023.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that: -