PATTATHU BROTHERS Vs. ARUNODYA CO

JUDGEMENT

(1.) This appeal has been filed by Pattathu Brothers, against the order dated 13.08.2014 of the Maharashtra State Consumer Disputes Redressal Commission, (in short 'the State Commission').

(2.) Brief facts of the case are that complainant is a Co-operative Housing society which has filed a Consumer complaint against the Opponent builder developer alleging deficiency in service for not attending to construction defects, non-compliance of statutory obligations under the provisions of Maharashtra Ownership of Flats Act, 1963 (hereinafter referred to as "MOFA" in short) and to transfer right, title and interest by conveying the property. Complaint was admitted and at later stage Complainant moved an amendment application to implead the original Landlord as Opponent. Though amendment application was allowed by order dated 21st December, 2011, the Complainant failed to carry out the amendment on the ground that some of the previous co-owners were not alive. Therefore, the complaint was processed and adjudicated in its original format.

(3.) The State Commission finally decided the complaint on 13.08.2014 as under:-