National Consumer Disputes Redressal
M/S Sai Arvind Property Developers ... vs Sri Koduru Subba Reddy on 7 December, 2012
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
NATIONAL CONSUMER DISPUTES REDRESSAL
COMMISSION
NEW DELHI
FIRST
APPEAL NO. 530 OF 2011
along with
( I.A. No. 1 of 2011)
(
For Stay )
(From the order
dated 11.11.2011 in Consumer Complaint No. 113
of 2010 of the State Commission,
Andhra Pradesh )
M/s Sai Arvind
Property Developers (Builders)
A Partnership firm
having its office
At Ground floor,
Jewel Residency,
Teachers Colony,
East Marredpally
Secunderabad-500026,
Represented by its
Managing Partner
Sri Gudimetla Kota
Naasimha Rao,
S/o Late
Kotilingam,
R/o Flat No. 2-B2,
Jagruthi Residency,
Road No. 10, East
Marredpally,
Secunderabad-500026. APPELLANT
Versus.
1. Sri Koduru Subba Reddy
S/o Late Sri K. Venku Reddy,
R/o House No. TI,
Plot No. 85, Varasiddhi, Nivas,
Road No. 11, Film Nagar,
Jubilee Hills, Hyderabad, A.P.
2. Sri Mamidi Janardhan Reddy( Land Owner-1)
S/o Sri Yadi Reddy,
R/o Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
3, Smt. Mamidi Parasanna, ( Land Owner-2)
R/o
Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
Represented by her Irrecoverable General
Power of Attorney Holder,
Sri Mamidi Janardhan Reddy,
S/o Yadi Reddy,
R/o Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015,
Vide G.P.A. Document No. 57/2006
Dated 03.06.2006 Registered At S. R. O.,
Shamshabad,
Ranga Reddy Distt. RESPONDENTS
FIRST
APPEAL NO. 531 OF 2011
(From the
order dated 11.11.2011 in Consumer Complaint No. 114 of 2010 of the State
Commission, Andhra Pradesh )
M/s Sai Arvind
Property Developers (Builders)
A Partnership firm
having its office
at Ground floor,
Jewel Residency,
Teachers Colony,
East Marredpally
Secunderabad-500026,
Represented by its
Managing Partner
Sri Gudimetla Kota
Naasimha Rao,
S/o Late
Kotilingam,
R/o Flat No. 2-B2,
Jagruthi Residency,
Road No. 10, East
Marredpally,
Secunderabad-500026. APPELLANT
Versus.
1. Sri
Burla Ravindra Reddy
S/o Late Sri Balakrishna Reddy,
R/o House at Directors Quarters,
Near Kalyan Nagar Junction,
Kalyan Nagar, Hyderbad-500045, A.P.
2. Sri Mamidi Janardhan Reddy( Land Owner-1)
S/o Sri Yadi Reddy,
R/o Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
3. Smt. Mamidi Parasanna, ( Land Owner-2)
R/o
Plot No. 21, Jupiter Colony,
Tirumalgherry,
Secunderabad-500015.
Represented by her Irrecoverable General
Power of Attorney Holder,
Sri Mamidi Janardhan Reddy,
S/o Yadi Reddy,
R/o Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015,
Vide G.P.A. Document No. 57/2006
Dated 03.06.2006
Registered at S. R. O.,
Shamshabad,
Ranga Reddy Distt. RESPONDENTS
FIRST
APPEAL NO. 23 OF 2012
along with
(I/A No. 1 of 2012)
(Condonation of Delay)
(From the
order dated 11.11.2011 in Consumer Complaint No. 113 of 2010 of the State Commission, Andhra Pradesh )
Sri Koduru Subba
Reddy,
S/o Late Sri K.
Venku Reddy,
Aged: 63 years,
R/o House No. TI,
Plot No. 85,
Varasiddhi Nivas,
Road No. 11, Film
Nagar,
Jubilee Hills,
Hyderabad, A.P. .. Appellant.
1. Sri Mamidi Janardhan Reddy, ( Land
Owner-1)
S/o Sri Yadi Reddy, Aged 44 Years,
Resident of Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
2. Smt. Mamidi Parasanna, ( Land Owner 2 )
W/o. Sri MamidiJanardhan Reddy,
Aged: 38 years, resident of
Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
Rep. by her Irrecoverable General Power
of Attorney Holder, Sri Mamidi Janardhan Reddy,
S/o Yadi Reddy, Aged: 44 Years,
Resident of Plot No. 21, Jupiter
Colony,
Tirumalgherry, Secunderabad-500015.
Vide G.P.A. Document No. 57/2006 dated 03.06.2006
Registered at S. R. O.,
Shamshabad, Ranga Reddy
District.
3. M/s Sai Arvind Property Developers, (Builders)
A Partnership firm having its office at
Ground floor, Jewel Residency,
Teacher Colony,
East Marredpally,Secunderabad-500026,
Rep. by its Managing Partner
Sri Gudimetla Kota Naasimha Rao,
S/o Late Kotilingam, Aged: 63 years,
Resident of Flat No. 2-B2,
Jagruthi Residency, Road No. 10,
East Marredpally, Secunderabad-500026.
Respondents
FIRST
APPEAL NO. 24 OF 2012
along with
(I/A No. 1 of 2012)
(Condonation of Delay)
(From the
order dated 11.11.2011 in Consumer Complaint No. 114 of 2010 of the State Commission, Andhra Pradesh )
Sri Burla Ravindra Reddy,
S/o. Late Sri.
Balakrishna Reddy,
Aged : 63 years,
R/o. Directors
Quarters, Kalyan Nagar,
Hyderbad.
Appellant/s
Versus.
1. Sri Mamidi Janardhan Reddy, ( Land
Owner-1)
S/o Sri Yadi Reddy, Aged: 44 Years,
Resident of Plot no. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
2. Smt. Mamidi Parasanna, ( Land Owner 2 )
W/o. Sri MamidiJanardhan Reddy,
Aged: 38 years, resident of
Plot No. 21, Jupiter Colony,
Tirumalgherry, Secunderabad-500015.
Rep.
by her Irrecoverable General Power
of Attorney Holder,
Sri Mamidi Janardhan Reddy,
S/o Yadi Reddy, Aged: 44 Years,
Resident of Plot No. 21, Jupiter
Colony,
Tirumalgherry, Secunderabad-500015.
Vide G.P.A. Document No. 57/2006 dated 03.06.2006
Registered at S. R. O.,
Shamshabad, Ranga Reddy
District.
3. M/s Sai Arvind Property Developers, (Builders)
A Partnership firm having its office at
Ground floor, Jewel Residency,
Teacher Colony,
East Marredpally,Secunderabad-500026,
Rep. by its Managing Partner
Sri Gudimetla Kota Naasimha Rao,
S/o Late Kotilingam, Aged: 63 years,
Resident of Flat No. 2-B2,
Jagruthi Residency, Road No. 10,
East Marredpally, Secunderabad-500026.
Respondents
BEFORE:
HONBLE MR. JUSTICE
V. B. GUPTA, PRESIDING MEMBER
HONBLE MR. VINAY
KUMAR, MEMBER.
For the Appellant (s): Mr. Manish Pitale, Advocate
in
F.A. No. (530 & 531 of 2011).
Mr.
K. Maruti Rao and Mrs. K. Radha,
Advocates
in F.A. No. (23 & 24 of 2012)
For the
Respondent(s) : Mr. K. Maruti Rao and
Mrs. K. Radha,
Advocates in F.A. No.(530 & 531 of 2011).
Mr. Manish Pitale, Advocate
in
F.A. No. (23 & 24 of 2012)
Pronounced on: 07th May,
2012.
PER MR.
JUSTICE V.B. GUPTA, PRESIDING MEMBER
Complaint
Cases ( No. 113 and 114 of 2010 ) were filed by complainants-Sri Koduru Subba Reddy and Sri Burla Ravindra Reddy, respectively against builder- M/s Sai
Arvind Property Developers(Builders) as well as land-owners- Sri Mamidi
Janardhan Reddy and Smt. Mamidi Parasanna, respectively on the allegations that
complainants invested about Rs. 35 lakh each, towards purchase of independent
houses costing Rs. 80 lakh each. However, their dream were shattered due to
incompetence of the builder as well as land owners, since there was deficiency
on their part, in completing the houses. Accordingly, complainants filed
complaints before Andhra Pradesh State Consumer Disputes Redressal Commission,
Hyderabad ( for short as State
Commission ).
2. The
complaints were resisted by the builder as well as land owners .
3. State
Commission, vide impugned order dated 11.11.2011, partly allowed the
complaints, and following order was passed;
C.C.
No. 113/2010
In the result this
complaint is allowed in part directing opposite party No. 3 to refund the amount of Rs. 34,20,000/ paid by the
complainant together with the interest at 9% p.a. from 08.10.2009 together with
compensation of Rs. 10,000/- and costs
of Rs. 5,000/-. Case against opposite parties No. 1 and 2 is dismissal as we do
not see any deficiency in service on their behalf as opposite parties are land
owners and the complainant did not establish by way of documentary evidence
that they have received payments with respect to H. No. 297.
C.C. No. 114/2010
For the same reasons as stated in
C.C. No. 114/2010, this complaint is allowed in part directing opposite party
No. 3 to refund the amount of Rs. 35,00,000/- paid by the complainant together
with the interest at 9% p.a. from 8.10.2009 together with compensation of Rs.
10,000/- and costs of Rs. 5,000/-. Case against opposite parties 1 and 2 is
dismissed as we do not see any deficiency in service on their behalf as
opposite parties are land owners and the complainant did not establish by way
of any documentary evidence that they have received payments with respect to H.
No. 296.
4. Aggrieved by
the impugned order, builders filed (First
Appeal Nos. 530 and 531of 2011),
while complainants filed (First Appeal Nos. 23 and 24 of 2012) for
enhancement.
5. Along with
their appeals, complainants filed applications for condonation of delay.
6. Since, there
is delay of about 25 days in filing of the appeals, for the reasons mentioned
in the applications, delay stands condoned
7. It has been
contended by learned counsel for the builder that complaints are not
maintainable since complainants themselves have defaulted in making the
payments. Therefore, they derailed the
entire project of the builder. The construction of the houses booked by the
complainants and the developments of the entire work, were inter linked with
regular payments, as per agreed schedule of the payment between the parties.
Both complainants committed default at the very initial stage in respect of the
agreement.
8. Insptie
thereof, the builder continued with further stages of construction in the
belief that complainants would make good their default. However, in order to
over come their own defaults, complainants filed the complaints before the
State Commission. 9. It is further
contended that State Commission completely ignored the fact that it were the
complainants, who are defaulters. Thus. there has been no deficiency on the
part of builder.
10. On the other
hand, learned counsel for complainants has contended that builder has failed to
complete the constructions as per schedule. No complete amenities as per
agreement executed between the parties were provided.
11. Other contention is that State Commission ought to
have granted interest from the dates of respective payments, that is, with
effect from 25.2.2008, 13.03.2008, 4.5.2008, 13.05.2008 and 12.06.2008, instead
from 8.10.2009. Moreover, State
Commission ought to have granted interest @ 18% p.a., instead of 9% p.a.
since complainants arranged the funds from private sources.
12. Lastly, it
is contended that only meager compensation of
Rs. 10,000/- has been granted. As per agreement, construction was to be
completed by 13.02.2009 and if there has been delay in handing over the
possession of the houses, then builder had to compensate the complainants
@ Rs.10,000/- per month.
13. The points
which arises for consideration are, as to whether there has been any deficiency
in service on the part of the builder and if so, to what relief the
complainants are entitled.
14. Case of
complainants is that, after having received major portion of the amount,
builder has failed to complete the construction within the specified period.
Moreover, due to deficient act on the part of the builder, complainants have
been deprived of their houses before the scheduled date.
15. Builder
in its written statement admits that construction work had to temporarily
stopped and he is ready to perform his part of the share. Specific averments to
the effect have been made in Para 14 of the written statement, which state;
14.
The Opposite Party further states that due to depletion in market and Telangana Agitation, the real estate
business has fallen drastically. So the Opp. Party No. 3 explained the
situation to all the members including the Complainant and temporarily stopped
the work and are waiting for the restoration of the circumstances. If the
performance of a promise becomes impossible for any reason which the promisor
could not prevent, after the contract is made, the contract becomes void when
the act becomes impossible. At this juncture also the Opp. Party No. 3 is ready
to perform their part of the share on a moral ground and requested all the
members for the accumulation of money along with restoration of favourable
situation .
16. Thus, as
per builder own case, there is a delay
on his part to complete the construction of the houses.
17. Further,
Clause 4 of the third agreement of sale-cum-construction, Ex. A-7 executed
between the parties, reads as under;
The Builders
ought to have completed the construction of the said house and delivered
possession of the same on or before 13 February, 2009, with a grace time of
three months beyond the said stipulated period of completion. In the event of
delay, on the part of the Builders in constructing and delivering the
possession of the houses, the Builders shall be liable to pay to the Vendee an
amount of Rs. 10,000/- (Rupees Ten Thousand only) per month as rent. Any such
amount to be payable shall be adjusted at the time fo handing over possession
of the House.
17. There is
nothing on record to show that even till the filing of the complaints, builder
had completed the work of electrification, water supply and sanitary.
18. State Commission
in its impugned order observed;
It is an admitted fact that
the builder stopped the work due to economic crises and non receipt of payments
from the purchasers, it is also to be considered that the complainant has paid
Rs. 34.20 lakhs way back in 2008 itself
but the builder did not progress with the construction. Even Ex. A9, valuation
report, by a chartered engineer states that the construction cost is only Rs.
22,42,000/-. It is an admitted fact that the complainant paid an amount of Rs. 34,20,000/- by 12-06-2008 for House No.
297 and till the date of filing of the complaint i.e. 01.11.2010 as per the
complainants affidavit, the opposite parties did not develop the layout and
did not complete construction of the said house. Therefore, we are of the
considered view that there is deficiency in service on behalf of the opposite
party No. 3 builder in receiving payments by 12-06-2008 itself and not adhering
to terms of the agreement with respect to delivery of the possession of the
said house and therefore we are of the considered view that clause 12 of Ex. A7
agreement dated 08.10.2009, reads as follows:
12. The VENDEE, at any time
during this Agreement & prior to registration reserves his right to
withdraw and cancel this agreement, whereupon all the money received by the
Builders shall be repaid within one month thereof
20. Since,
deficiency in this case on the part of builder is writ large as builder himself
has admitted that construction work had to be stopped and as such possession
could not be handed over to the complainants within time, we do not find any
infirmity and illegality in the impugned order of the State Commission.
21, Consequently,
(Appeals No. 530 and 531 of 2011) filed on behalf of the builder, are not
maintainable and the same are hereby dismissed.
22. Now coming to
(Appeals No. 23 and 24 of 2012), filed on behalf of the complainants, we find
nothing wrong with regard to interest
as awarded @ 9% p.a. by the State Commission. We do not find any reason to enhance the interest rate to18% p.a.
23. However,
we hold that builder is liable to pay
interest on the amount paid by the complainants from the dates of respective
payments, that is, 25.2.2008, 13.3.2008, 4.5.2008, 13.5.2008 and 12.06.2008
instead from 8.10.2009.
24. As far as
amount of compensation is concerned, in view of clause 4 of the Agreement of
Sale-cum-Construction Ex. A7, we are of the view that complainants are entitled
to compensation of Rs. 50,000/- each, instead of Rs. 10,000/-, as awarded by
the State Commission.
25. With above
modifications ( Appeal Nos. 23 and 24 of 2012) filed on behalf of the
complainants stand allowed.
Final Order:-
(i)
Appeal Nos. 530 and 531 of 2011, filed on behalf of the
builder, stand dismissed.
(ii)
Appeal Nos. 23 and 24 of 2012, filed on behalf of the
complainants are partly allowed.
No order as to costs.
.J
(V.B.GUPTA)
PRESIDING MEMBER
..
( VINAY KUMAR) MEMBER SSB