MODI SHELTERS PVT LTD & ANR THROUGH ITS MANAGING DIRECTOR, SOURABH SATISH MODI, S/O SATISH MODI Vs. S KARTIK S/O S V SUBBA RAO

JUDGEMENT

(1.) These two appeals have been filed against the order dated 10.07.2012 of the State Consumer Disputes Redressal Commission, Andhra Pradesh, (in short 'the State Commission') passed in Complaint No.19 of 2011.

(2.) Brief facts relevant for the disposal of these two appeals are that the appellant in FA No.567 of 2012 is the original complainant, who filed complaint against the respondent/opposite party for refund of the deposited amount of Rs.34,25,760/- before the State Commission, which was in connection with booking of the flat with the opposite party. After contest the State Commission allowed the complaint on 10.07.2012 as under:-

(3.) Aggrieved with the above order of the State Commission, the complainant has filed appeal No.567 of 2012 and opposite party has filed appeal No.571 of 2012.