K RAMA RAO Vs. NARNE ESTATES (P) LIMITED

JUDGEMENT

(1.) This revision is directed against the order of the Andhra Pradesh State Consumer Disputes Redressal Commission dated 08.10.2013 whereby the State Commission dismissed the application of the petitioners complainants seeking amendment of the prayer clause to include alternative relief of refund of Rs.14,24,850/- with interest.

(2.) Briefly put, the facts relevant for the disposal of the revision petition are that the petitioners filed a consumer complaint alleging deficiency in service on the part of the respondent opposite party (developer) with following prayer :

(3.) The respondent resisted the complaint mainly on the ground that the petitioners has no locus standi to maintain the consumer complaint as they are not the consumers as defined under Consumer Protection Act, 1986.