PASUPULETI RAVI TEJA Vs. KATURI VANA LAKSHMI

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 30.06.2015 of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad ('the State Commission') in First Appeal no. 284 of 2015.

(2.) The facts of the case as per the respondent/ complainant are that the respondent had joined the scheme of allotment of house plots introduced by the petitioner for purchase of a house site of 200 sq yards in Kanuru Village. Pass book bearing no. 188 was issued to the respondent by the petitioner as (exhibit A 1). Respondent paid Rs.52,000/- in instalments from 01.03.1995 to 10.08.1998. The petitioner executed a sale agreement in favour of the complainant on 08.07.1995 stating that he received the amount of Rs.16,000/- and the respondent had to pay the remaining balance in instalments in due time and the petitioner would register the plot no. 2 in S No. 102, 104 and 106 at Kanuru Grampanchayat, Krishna District. The respondent paid the entire cost of the plot and also paid an amount of Rs.3450/- towards the registration charges. The petitioner received the total amount of Rs.55,450/- by 10.08.1998. The petitioner did not come forward to hand over the house site and postponed to discharge his liability and thereby violated the terms of the agreement. The respondent issued a legal notice through her advocate on 25.01.1999 to the petitioner. The petitioner received the said legal notice and issued a reply notice on 13.02.1999. She then filed a criminal case in CC no. 611 of 2006, in the Hon'ble I Metropolitan Magistrate Court, Vijayawada.

(3.) The respondent has prayed that the forum direct the petitioner to allot, execute and to register the house site of 200 sq yards in S no. 102, 104 and 106 plot no. 2 in Parvathaneni Nagar Kanuru Village of Penamaluru Mandalam Krishna District and also pay a compensation of Rs.40,000/- for mental agony.