T. SRINIVAS AND ORS. Vs. SRIJA CONSTRUCTIONS

JUDGEMENT

(1.) Petitioners/Complainants have filed this petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act') against impugned order dated 1.7.2013, passed by Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short, 'State Commission') in First Appeal No.127 of 2012.

(2.) Brief facts are that Petitioner No.1/Complainant No.1 is father of Petitioner No.2/Complainant No.2 and they are owners of house bearing Nos.1-68 and 1-67 in plot nos.38 and 37 admeasuring 319 sq. yards respectively. One Vimala Devi is owner of plot No.36 admeasuring 319 sq. yds.

(3.) Father of Vimala Devi introduced respondent as a reputed builder who suggested that if the plots were developed jointly, they will get large share instead of developing individually.