PRUTHIVI AVENUES PVT LTD Vs. Y.ALEXANDER

JUDGEMENT

(1.) All these Revision Petitions have been filed against the order dated 7.2.2018, passed by the Telangana State Consumer Disputes Redressal Commission, Hyderabad (hereinafter referred to as "the State Commission") whereby the Appeals preferred by the Petitioner have been dismissed and orders passed by the District Forum have been confirmed.

(2.) As per office report, there is a delay of 175 days in filing the Revision Petitions. An Application seeking condonation of delay has also been filed along with the Revision Petitions. I have heard Mr.Byrapaneni, learned Counsel for the Petitioner and perused the averments made in the Applications seeking condonation of delay. Cause shown is sufficient. The Applications are allowed and the Delay is condoned. The Revision Petitions be treated as having been filed within limitation.

(3.) Heard Mr.Byrapaneni, learned Counsel for the Petitioner and perused the impugned order dated 7.2.2018, passed by the State Commission. The State Commission has recorded a categorical finding in Paras 12, 13 and 14 of the impugned order that the Complainant/Respondent had deposited the amount of Rs. 1,32,000/- and the project in which the Complainant/Respondent had been allotted the plot, has not been fully developed and therefore, confirmed the order passed by the District Forum wherein the District Forum had directed the Petitioner herein to refund the entire amount deposited by the Complainant with interest @ 18% per annum from 2.9.2009 till 15.6.2012 and thereafter with interest @ 9% from 16.6.2012 till realization to the Complainants with costs of Rs. 2,000/-. For ready reference, Paras 12, 13 and 14 of the order passed by the State Commission are reproduced below :