RAMAJANEYA BUILDERS Vs. KAGANA GOPALA RAO

JUDGEMENT

(1.) Heard the learned counsel for both sides. Perused the material on record.

(2.) The dispute relates to allotment of car parking space as per the terms and conditions of sale.

(3.) The District Forum heard both sides, appraised the evidence and vide its Order dated 30.05.2016 partly allowed the complaint: