VENU GOPAL INNANI Vs. SIKHARA CONSTRUCTIONS

JUDGEMENT

(1.) First Appeal No.549 of 2012 has been filed by the Appellant/Complainant against the order dated 13.07.2012 passed by the Andhra Pradesh State Consumer Disputes Redressal Commission (hereinafter referred to "the State Commission), whereby the Complaint filed by the Appellant has been dismissed.

(2.) First Appeal No.192 of 2013 has been filed by the Appellant/Opposite Party No.3 against the order dated 27.04.2012 passed by the Andhra Pradesh State Consumer Disputes Redressal Commission at Hyderabad (hereinafter referred to "the State Commission), whereby the State Commission has directed the Opposite Parties Nos. 1 to 3 to complete the construction of Flat No.402 and provide amenities to the Flat and execute sale deed as also awarded Rs.30,000/-towards compensation and Rs.3,000/- as cost.

(3.) It may be mentioned here that the Appellant/ Opposite Party No. 3 had filed an Application before the State Commission being CCIA No. 1385 of 2012 for recall of the order dated 27.04.2012 passed by the State Commission. The Application was allowed by the State Commission vide order dated 13.07.2012 and the State Commission has dismissed the Complaint No. 108 of 2010. The Complainant/ Respondent preferred an Appeal against the said order before the National Consumer Disputes Redressal Commission, New Delhi being First Appeal No. 548 of 2012 and First Appeal no. 549 of 2012, which was disposed of by setting aside the order dated 13.07.2012 passed by the State Commission giving liberty to the Opposite Party No. 3 to file an Appeal within 30 days and if filed the same be entertained without any objection to limitation.