BABA CONSTRUCTIONS Vs. BANDARU GAUTAM

JUDGEMENT

(1.) The complainant (respondent) filed a consumer complaint against the appellant/opposite party alleging deficiency in service in the matter of construction of a flat in Balanagar Village and Mandal, Ranga Reddy District. This was partly allowed by the Andhra Pradesh State Consumer Disputes Redressal Commission, (for short, 'the State Commission') vide order dated 25.01.2001 and direction was given to the appellant/opposite party to execute the sale deed. Simultaneously, the complainant/respondent was directed to pay the balance amount, if any, to the appellant/opposite party with interest.

(2.) The appeal filed against the order of the State Commission dated 25.1.2001 was dismissed by the National Commission. The appellant not being satisfied with the order of the National Commission filed Civil Appeal No.8802 of 2003 in the Hon'ble Supreme Court which was disposed of by the Apex Court on 10.11.2003 by directing the State Commission to decide the remaining controversy between the parties.

(3.) In the second round of litigation, the State Commission again directed the appellant/opposite party to execute the sale deed in favour of the respondent/complainant. The revision filed by the appellant/opposite party was disposed of by the National Commission by directing the appellant/opposite party to execute the sale deed in favour of the respondent/complainant in terms of the order of the State Commission subject to payment of the specified amount and interest, if any. The appellant not being satisfied with the order of the State Commission fled Special Leave Petition (C) No.11444 of 2005 which was decided by the Apex Court on 19.09.2005 with a direction to the State Commission to look into all the aspects of the case.