VIJAYLAXMI HOUSING Vs. VANGALA SURYA SUBRAHMANYA SRINIVASA SARMA

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum- II, Vijaywada (for short, the District Forum) and the State Consumer Disputes Redressal Commission, Andhra Pradesh (for short, the State Commission), the Petitioner/ Opposite Party - Vijayalakshmi Housing/ Developer filed Revision Petition No. 779 of 2021 under Sec. 21 of the Consumer Protection Act, 1986 (for short, the Act) against Vangala Surya Subramanya Srinivasa Sarma (hereinafter referred to as the Respondent/ Complainant) and Sri Gunti Vijaya Sekhar (hereinafter referred to as the Respondent No. 2 / Commission Agent). The Complaint filed by the Complainant being Consumer Complaint No. 82 of 2016 before the District Forum was partly allowed. The relevant portion of the Order dtd. 12/4/2017 is reproduced as under:-

(2.) The Appeal filed by the Petitioner against the Order dtd. 12/4/2017 was dismissed by the State Commission vide Order dtd. 8/7/2021.

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I find it unnecessary to reiterate the same.