ALLIANCE BUILDERS PVT LTD Vs. ALLIANCE HOUSE ASSOCIATION

JUDGEMENT

(1.) F.A. 194/2004 has been filed by the complainant against the order of District Forum, Ranga Reddy in C.D. 457/2000 dated 11.11.2003. F.A. 6/2004 has been filed by the opposite party against the order in C.D. 457/2000 dated 11.11.2003 of the same Forum. Since both the appeals arise out of a common order they are being disposed of by a common order.

(2.) The factual matrix leading to the filing of these appeals are set out as hereunder.

(3.) Alliance House Association represented by its President alleges that though the possession of flats to the respective flat owners was effected long back the opposite party failed to register the flats in favour of flat owners in spite of paying the total sale consideration. It is alleged by the complainant Association that the opposite party has not fulfilled the terms of agreement and did not complete the pending works. Though the permission was accorded for residential flats the opposite party raised certain muglies for commercial purpose and the construction of flats was not in accordance with the specifications. The amenities as agreed have not been provided by the opposite party to the flat owners. Complainant got issued a notice on 20.9.1994 for which opposite party sent its reply on 21.10.1994 denying the claims of complainant Association. Hence, the complainant approached the District Forum seeking appropriate relief.