State Consumer Disputes Redressal Commission
1. Mrs. Kanupriya Katyal vs 1. M/S. Aliens Developers P. Ltd., Rep. ... on 3 March, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL FORUM Telangana Complaint Case No. CC/87/2015 1. 1. Mrs. Kanupriya Katyal W/o. Jagrook Dawra, aged about 38 years Occupation Professor, R/o. Flat No.103, Medha Towers, Attapur Hyderabad 2. 2. Mr. Jagrook Dawra S/o. hardayal Dawra, aged about 41 years, Occupation Professor, R/o. Flat No.103, Medha Towers, Attapur Hyderabad ...........Complainant(s) Versus 1. 1. M/s. Aliens Developers P. Ltd., Rep. by its Managing Director and Joint Managing Director, Mr. HariChalla S/o. Mr.CVR Chowdhary and Mr.C.VenkatPrasannaChalla Aliens Space Station 1, Village and Post Tellapur, Mandal Ramachandrapuram Medak District 2. 2. Mr. HariChalla S/o. Mr.CVR Chowdhary Managing Director, M/s Aliens Developers P. Ltd,Op.No.1 Aliens Space Station 1, Village and Post Tellapur, Mandal Ramachandrapuram Medak 3. 3. Mr.C.VenkatPrasannaChalla S/o Mr.CVR Chowdhary, Joint Managing Director, M/s Aliens Developers P. Ltd, Op.No.1 Aliens Space Station 1, Village and Post Tellapur, Mandal Ramachandrapuram Medak ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE B. N. RAO NALLA PRESIDENT HON'BLE MR. Sri. PATIL VITHAL RAO JUDICIAL MEMBER For the Complainant: For the Opp. Party: Dated : 03 Mar 2017 Final Order / Judgement STATE CONSUMER DISPUTES REDRESSAL COMMISSION OF TELANGANA : AT HYDERABAD CC NO. 09 OF 2015 Between : Michael Domnic Julius S/o Freddy Julius Aged abou 36 years, R/o H.No.11-5-348, Flat No.209 (303), Arun Apts., Red Hills ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO. 10 OF 2015 Between : Shakeel Ahmed S/o Nasiruddin Ahmed Aged about 30 years, R/o Plot No.83, H.No.5-35-/198/2, Shaktipuram, Prasanthi Nagar, IE Kukatpally Hyderabad-500072 ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO. 12 OF 2015 Between : Ankur Mittal S/o Anil Kumar Mittal Aged about 34 years Smt Shaloo Mittal W/o Ankur Mittal Aged about 34 years Both are R/o Flat No.108, Pentagaon Amrutha Valley, Road NO.12, Banjara Hills Hyderabad-500034 ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO. 16 OF 2015 Between : Sangeeth Velekat S/o VR Arunan Aged 37 years, Occ: Software Engineer R/o No.51, 1st A Cross, 3rd Main Domlur 2nd Stage, Bangalore-560071 ...Complainant A N D Aliens Developers Private Limited Regd. Off: Flat No.911, Teja Block My Home Navadweepa Apartments, Madhapur, Hyderabad-500081 rep. by Its Managing Director, Hari Challa S/o CVR Chowdhary Joint Managing Director, Venkata Prasanna Challa S/o CVR Chowdhary Both R/o of Flat No.910 Teja Block, Myh Home Navadweepa Apartments Madhapur, Hyderabad-500081 ... Opposite Parties CC NO. 23 OF 2015 Between : Vivek Kale S/o Amaranath Kale R/o C-71, Madhuranagar Hyderabad-500038 Mrs Sushmitha Kale, W/o Vivek Kale R/o Madhuranagar, Hyderabad-500038 (at present in USA) Amanath Kale S/o Narayanarao Kale R/o C-71 Madhuranagar Hyderabad-500038 General Power of of Vivek Kale & Sushmitha Kale (Son and Daughter -in-Law of Amaranath Kale R/o 362, Neponset, St.Canton MA02021 USA GPA on 13.12.2014, Nellya, Lorez Benavides Notery Public Commonwelth of Massachusetts USA As GPA Mr.Amaranath Kale is representing on behalf of complainants ...Complainant A N D M/s Alliens Developers (P) Ltd., Regd. Company under Companies Act, 1956 R/p by its Managing Director and Joint Managing Director Mr.Hari Challa S/o CVR Chowdary Off: Flat No.910, Teja Block, My Home Navadeepa Apts., Madhapur, Hi-Tech City, Hyderabad-500081 Mr. Hari challa, S/o Mr. CVR Chowdhary, Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. ... Opposite Parties CC NO. 24 OF 2015 Between : A.Padmavathi W/o A.Murali Krishna Aged about 51 years R/o HIG-427, 9GF Phase-1, Madhava Nagar, BHEL (Present address C/o Mr.VV Sharma R/o Flat No.303, III Floor, Plot No.1-55/A Akshaya Residency, Madinaguda, ...Complainant A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO. 30 OF 2015 Between : Zaheen Mahaey S/o Dr.Raj Kumar Mahaey Aged about 32 years Mrs Pooja Arora W/o Zaheen Mahaey Aged about 30 years, R/o Flat No.A1/7, Prasanth Apartments Sindhi Colony, PG Road-3, Secunderabad-500003 (Present address Flat No.401, Tulip Block Bhanu Town Ship, Miyapur, Hyderabad-500049) ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO. 38 OF 2015 Between : Dinesh Jeswani S/o Shri Shobraj Jeswani Aged about 39 years, Occ: Private Employee R/o Flat No.102, Mehak Residency 12-2-833/1, MIGH Colony, Mehdipatnam ...Complainant A N D M/s. Aliens Developers Private Ltd Rep. by its Managing Director Mr. Hari Challa, Regd.Off: Space Station No.1 Gachibowli, Tellapur, Hyderabad Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers Private Ltd Regd.Off: Space Station No.1 Gachibowli, Tellapur, Hyderabad Mr. Venkat Prasanna Challa, S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers Pvt Ltd Regd.Off: Space Station No.1 Gachibowli, Tellapur, Hyderabad ... Opposite Parties CC NO.63 OF 2015 Between : Sethuraman Kuppuswamy (NRI) S/o Kuppuswamy Venkataraman Aged about 39 years, Mrs Loka Kalyanai Sankar (NRI) W/o Sethuraman Kuppuswamy Aged about 37 years, R/o 1063 Morse Avenue Apartment 2103 Sunnyvale California-94089, USA (Present Address 1410, Westmont, Avenue Cambell California-95008 USA) Rep. by their GPA Kuppuswamy Venkataraman S/o lat R.Venkataraman Aged about 64 years Ret. Bank Officer R/o 3-6-497, Flat No.204, Sai Krupa Apts., Street NO.7, Himayatnagar ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO.70 OF 2015 Between : Patlur Philip Rajan S/o Mr.Padmakar Rajan Patlur Aged about 35 years Mrs Kirti Philip Patlur W/o Patlur Philip Rajan Aged about 33 years R/o 4-1-1/17, King Koti, Opp: AP Vardhaman Bank ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO.75 OF 2015 Between : Mayank Dinesh Kulshrestha S/o Dinesh Chandra Aged about 30 years, Occ: Service R/o Flat No.308, Block No.D.SriKalki Heights Manjeera Pipeline Road, Madinaguda Hyderaad-50 Anuja Kulshrestha W/o Mayank Dinesh Kulshrestha Aged about 27 years, Occ; housewife R/o Flat No.308, Block No.D.SriKalki Heights Manjeera Pipeline Road, Madinaguda Hyderaad-50 ...Complainants A N D Aliens Developers Pvt Ltd., Reg. off flat NO.911, Teja Block My Home Navadweepa Apartments Madhapur, Hyderabad-81, rep. by its Managing Director and Associate Vice President Mr.Alaparthi Appa Rao And P.Panduranga Rao, Asst Manager (Finance & Accounts Present Address: Aliens Space Station, Gachibowli Tellapur, Hyderabad ... Opposite Parties CC NO.86 OF 2015 Between : Mrs Jagriti Dawra W/o Avinash Vijay Aged about 37 years, Occ: Pvt Employee Mr.Avinash Vijay S/o Brij Kumar Vijay Aged about 42 years, Occ: Pvt Employee R/o C/o Jagrook Dawra, Flat No.103 Medha Towers, Attapur, Hyderabad-500048 ...Complainants A N D M/s. Aliens Developers Private Ltd Rep. by its Managing Director And Joint Managing Director Venkat Prasanna Chall Hari Challa S/o CVR Chowdary Managing Director of M/s Aliens Dvelopers Private Limited Venkat Prasanna Challa S/o CVR Chowdary Joint Managing Director of M/s Aliens Developers Private Limited Address: Aliens Space Station-1 Village and Post-Tellapur, Mandal Ramachandrapuram Dist: Medak-502032 ... Opposite Parties CC NO.87 OF 2015 Between : Mrs Kanupriya Katyal W/o Jagrook Dawra Aged about 38 years, Occ: Professor Jagrook Dawra S/o Hardayal Dawra Aged about 41 yesr, Professor R/o Flat No.103, Medha Towers Attapur, Hyderabad ...Complainants A N D M/s. Aliens Developers Private Ltd Rep. by its Managing Director And Joint Managing Director Venkat Prasanna Chall Hari Challa S/o CVR Chowdary Managing Director of M/s Aliens Dvelopers Private Limited Venkat Prasanna Challa S/o CVR Chowdary Joint Managing Director of M/s Aliens Developers Private Limited Address: Aliens Space Station-1 Village and Post-Tellapur, Mandal Ramachandrapuram Dist: Medak-502032 ... Opposite Parties CC NO.88 OF 2015 Between : Kuldeep Raizada S/o Kushal Swarup Raizada Aged 35 years, Occ: Business R/o 8-1-284/OU Colony, Shaikpet Hyderabad-8 ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director And Joint Managing Director Off at Flat NO.911 Teja Block, My Home Navadeep Apartments Madhapur, Near Hitech City, Hyderabad-500081 Hari Chall S/o CVR Chowdhary Aged about 36 years, Occ: Managing Director M/s Aliens Developers (P) Ltd., Flat No.910 Teja Block, My Home Navadeep Apartments Madhapur, Near Hitech City, Hyderabad-500081 Challa Venkat Prasanna S/o CVR Chowdhary Aged 35 years, Off: Joint Managing Director M/s Aliens Developers Flat No.910 Teja Block, My Home Navadeep Apartments Madhapur, Near Hitech City, Hyderabad-500081 ... Opposite Parties CC NO.93 OF 2015 Between : Kota Vamshi Kanth S/o Kota Ghnaneshwar Aged about 32 years, R/o Plot No.39, Street No.3 Karthikeya Nagar Nacharam (Present Address Plot No.23, Street NO.1 Veerareddy Colony, Nacharam, Hyderabad-500076) ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO.94 OF 2015 Between : Chaganty Venkata Ramana Kumar S/o CV Subba Rao Aged about 50 years, R/o Flat No.A1302, Plot No.255 Swarajlimperial Sector 10 Kharghar, Navi Mumbia-410210 Permanent Add: D.No.5-25-14/8, Flat No.2, Seethammadhara, Visakhapatnam-530013) ...Complainant A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO.101 OF 2015 Between : Abhishek Kapoor S/o Pankaj Kapoor Aed about 38 years Mrs Soniya Kapoor W/o Abhishek Kapoor Aged about 35 years, R/o Flat No.71/1, Aster Vatika City Shona Road Sector 49, Gurgon-122018, Haryana (Present Add 7 Elderberry Lane Ridgefield, Connecticut, USA-06877) (Permanent Add: Flat NO.7H Block 2, Lake District 74/1, Narkeldanga Main Road, Kolkata-700054 West Bengal) ...Complainants A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties CC NO.138 OF 2015 Between : Mangu Lakshmi Kanth S/o Mangu Sri Ramakrishna Rao Aged about 33 years, Occ: Software Professional R/o Unit-7, 52, Station Street (East), Harris Park Sydney, NSW-2150, rep. by his father and GPA Holder Mangu Sri Ramakrishna Rao S/o Mangu Lakshmaji Rao, aed about 58 years Occ: Employee, R/o New NGO Qr No.5, ARI Campus Rajendra Nagar, Hyderabad-030 ...Complainant A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, Corp. Off: Tellapur Space Station Ramachandrapuram Mandal, Medak Dist.502032 Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd Tellapur Space Station Ramachandrapuram Mandal, Medak Dist.502032 Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd Tellapur Space Station Ramachandrapuram Mandal, Medak Dist.502032 ... Opposite Parties CC NO.226 OF 2015 Between : Sumit K Tiwary S/o Arjun Tiwary Aged about 34 years, R/o 165/B, Gunrock Enclave, Phase-2, Secunderabad-500009 (Present Add: 1001 Rupley Rd., APT 210 Camp Hill PA 17011, USA) ...Complainant A N D M/s. Aliens Developers (P) Ltd Rep. by its Managing Director & Joint Managing Director Mr. Hari Challa, S/o Mr. CVR Chowdhary & Mr. C. Venkat Prasanna, S/o Mr. CVR Chowdhary, Respectively, O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. Hari challa, S/o Mr. CVR Chowdhary, Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. Mr. C. Venkat Prasanna, , S/o Mr. CVR Chowdhary, Joint Managing Director, M/s. Aliens Developers (P) Ltd O/o Flat No. 910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500081. (Present addresses of parties s.no. 1 to 3 are at Aliens space station, Tellapur post, Ramachandrapuram Mandal, Medak Dist, Hyderabad - 502032 ... Opposite Parties Counsel for the Complainants : Sri V.Appa Rao, Sri A.Naveen Kumar Sri K.Parandhama Chari, Sri G Chandra sekhar Rao, Sri T.Satyanarayana, Dr. Sirisha Anumula, Sri Ramalaxma Reddy M/s Gopi Rajesh Associates Counsel for the Opp. parties : M/s P.Raja Sripathi Rao QUORUM : HON'BLE SRI JUSTICE B.N.RAO, PRESIDENT & SRI PATIL VITHAL RAO, MEMBER
FRIDAY THE THIRD DAY OF MARCH TWO THOUSAND SEVENTEEN Oral Order : (per Hon'ble Sri Justice B.N.Rao Nalla, Hon'ble President) *** The complaints arise out of identical facts and similar circumstances, as such, they are disposed of by common order. The complaint, CC No.09/2015 is taken as lead case.
2. The case of the Complainants in brief, is that the Opposite party No.1 company represented to them that they are engaged in the business of constructing multistoried apartments and entered into development agreement with the owners of the land comprised in survey nos. 384, 385 and 426/A situate at Tellapur village, Ramchandrapur Mandal, Medak district to construct high rise apartments under the name and style of 'Aliens Space Station-I' and obtained permission bearing No.HUDA/621/P4/PLG/HMDA(HUDA)/2008 and they would provide all amenities there for, possession by certain period of time as detailed in the table below with a grace period and on such representation of the opposite parties, the complainants entered into agreement of sale for purchase of flats, having super built-up area with one car parking along with undivided share of land, the details of which are shown in the table below.
3. The complainants entered into agreements of sale/reservation in respect of flats at Aliens Space Station, situate at Tellapur village, Ramachandrapuram mandal, Medak district for the consideration thereof as detailed in the table below:
Case number Flat number Station Area in Sft.
Un-divided share (in Rs.) Total consideration Amount paid (in Rs) Date of Agreement Date of completion/ grace period 09/2015 1829 on 18th floor No.5 1254 29.96 sq.yds 40,70,709/-
19,09,777/-
19.11.2009 Within 3 years/6 months 10/2015 1844 on 18th floor No.7 1687 29.03 sq.yds 61,84,965/-
19,40,000/-
01.12.2012 Dec'2014 12/2015 802 on 8th floor No.1 1597 34.34 sq.yds 41,50,003/-
20,10,053/-
10.02.2010 Dec'2011/6 months 16/2015 341 on 3rd floor No.7 2400
-
53,80,573/-
31,02,201/-
12.11.2006 Sep'2013 23/105 719/ on 7th floor No.3 2150 46.23 sq.yds 53,22,765/-
29,82,530/-
09.03.2011 Nov'2011 / 9 months 24/2015 844 on 8th floor No.7 1687 36.27 sq.yds 46,59,725/-
24,50,000/-
27.06.2009 Within 3 years / 6 months 30/2015 1647 on 16th floor No.8 1687 36.27 sq.yds 56,76,031/-
28,17,010/-
12.05.2012 March 2014 / 6 months 38/2015 1627 on 16th floor No.5 1792 38.53 sq.yds 49,49,733/-
20,00,000/-
22.09.2010 Feb'2012/3 months 63/2015 544 on 5th floor No.7 1687 36.27 sq.yds 49,21,297/-
28,82,957/-
16.08.2008 Within 3 years/6 months 70/2015 735 on 7th floor No.6 1538 33.07 sq.yds 44,69,739/-
31,55,497/-
23.12.2011 Dece'2012 / 6 months 75/2015 1272(B) on 12(B) floor No.12 1874 40.29 sq.yds 52,28,306/-
27,37,029/-
24.12.2010 Nov'2011 /9 months 86/2015 1653 on 16th floor No.9 1432 sft 30.79 sq.yds 45,35,109/-
22,67,555/-
14.11.2009 Dec'2011 /6 months 87/2015 1651 on 16th floor No.8 1432 30.79 sqyds 45,35,109/-
22,67,555/-
14.11.2009 Dec'2011 /6 months 88/2015 2452 on 24th floor No.9 1412 24.30 sq.ys 51,76,000/-
25,00,000/-
18.10.2012 June 2014/6 months 93/2015 1740 on 17th floor No.7 1432 30.79 sq.yds 44,62,329/-
21,41,665/-
30.11.2011 Nov'2013 94/2015 1443 on 14th floor No.7 1874 40.29 sq.yds 50,99,809/-
25,49,905/-
12.10.2009 101/2015 2657 on 26th floor No.10 1673 28.79 sq.yds 62,31,313/-
30,34,716/-
29.10.2012 Dec'2014 / 9 months 138/2015 1427 on 14th floor No.5 1792 38.53 sq.yds 48,30,000/-
23,03,000/-
02.09.2010 Nov'2011/ 9 months 226/2015 843 on 8th floor No.7 1874 40.29 sq.ydsw 47,47,532/-
23,75,000/-
09.07.2009 June 2011/6 months
4. The Opposite parties had not commenced construction of the flats even after the stipulated period is expired and there is no possibility of the construction of the flats as also the Opposite parties had not responded to the repeated requests of the Complainants. The Complainants had sought for return of the amount with interest, compensation and costs of the complaint, in each case, as detailed below.
Case number Relief sought (principal) (Rs.) Rate of interest Interest claimed Compensation claimed Costs claimed 09/2015 19,09,777/-
24% p.a. 22,92,000/-
5,00,000/-
50,000/-
10/2015 19,40,000/-
24% p.a. 9,32,000/-
5,00,000/-
50,000/-
12/2015 20,10,053/-
18% p.a. 17,20,000/-
5,00,000/-
50,000/-
16/2015 44,00,000/-
24% p.a.
-
5,00,000/-
-
23/2015 35,48,880/-
24% p.a.
-
11,61,000/- as per Cond.No.VIII (g) and Rs.2,00,000/- as compensation 50,000/-
24/2015 24,50,000/-
24% p.a 19,54,000/-
5,00,000/-
50,000/-
30/2015 28,17,010/-
24% p.a 15,49,000/-
5,00,000/-
50,000/-
38/2015 20,00,000/-
18% p.a.
-
5,00,000/-
-
68/2015 28,82,957/-
15% p.a. 28,46,000/-
5,00,000/-
50,000/-
70/2015 31,55,497/-
10% p.a. 9,91,000/-
1,00,000/-
50,000/-
75/2015 27,37,029/-
18% p.a.
-
20,57,980/- interest and compensation
-
86/2015 22,67,555/-
24% p.a.
-
30,000/- towards compensation and Rs.20,000/- per month towards monthly rental 20,000/-
87/2015 22,67,555/-
24% p.a.
-
30,00.000/- towards compensation and Rs.20,000/- per month towards monthly rental 20,000/-
88/2015 25,00,000/-
24% p.a.
-
Holding charges of Rs.1,27,080 and compensaton of Rs.10,00,000/- and rental value of RS.4,23,6000/-
50,000/-
93/2015 21,41,665/-
24% p.a. 17,56,000/-
5,00,000/-
50,000/-
94/2015 25,49,905/-
20% p.a. 28,85,000/-
5,00,000/-
50,000 101/2015 30,34,716/-
24% p.a. 18,21,000/-
5,00,000/-
50,000/-
138/20523,03,000/-
24% p.a.
-
5,00,000/-
5,000/-
226/2015 23,70,000/-
24% p.a. 34,20,000/-
5,00,000/-
50,000/-
5. The opposite parties no.1 to 3 resisted the claim on the premise that the complaint alleging deficiency of service on the part of opposite parties relating to the sale transaction entered into between the parties is not maintainable either under law and also in view of the facts of the case and hence liable to be dismissed in limine and also in view of the fact that the Complainants did not approach them before filing the complaint either for refund of money or for cancellation or with any request, hence, cannot attribute any deficiency of service, hence, does not fall under the purview of the C.P. Act.
6. The opposite parties submitted that on their application for conversion of agricultural land into non-agricultural land and FTL clearance, permission was granted for conversion of agricultural land into non-agricultural land on 14.04.2007 and FTL clearance was granted on 30.12.2006 and thereafter HUDA earmarked the land as agricultural zone and the opposite patties have filed application for change of use of the land as commercial use zone. The Municipal Administration and Urban Development (I) Department notified the land in survey number 384 as residential use zone. The project could not be commenced in view of proposed road under Master Plan, until realignment of the proposed road without affecting the land in survey number 384 is made. Realignment of the proposed road was approved on 03.04.2008 and the permission was accorded approving the building plan on 11.04.2008. The opposite parties have obtained NOC from the AP Fire Services Department on 15.12.2007 and permission was granted in respect of the building with height of 90.40 meters. The opposite parties obtained NOC from Airport Authority on 10.07.2009.
7. The opposite parties have submitted that HUDA accorded technical approval on 14.10.2009 for ground + 20 upper floors and release of building permission up to 29 floors is awaited. The opposite parties have taken all necessary steps to complete the project at the earliest and the project being massive and due to the reasons beyond the control of the opposite parties, the opposite parties could not complete the project within the time frame. The opposite parties informed the complainants about the delay in completion of the project due to delay in clearance from the authorities concerned. In view of arbitration clause, the complaint is not maintainable before this Commission.
8. The opposite parties submitted that the opposite parties agreed to pay Rs.3/- per sqft in terms of Clause VIII (g) of the Agreement for the delay caused in completing the project and adjust the amount towards dues payable by the complainants. Though the delay occurred for completion of the project is beyond the control of the opposite parties, the opposite parties to maintain goodwill and relationship with the customers, willing to pay the compensation at agreed rate. But the Complainants filed the present complaints with an ulterior motive to defame and to gain. The complainants are put to strict proof of the payments made by producing the relevant receipts. The complainants have to pay admittedly the balance consideration and other charges, therefore, unless the complainants pay the balance consideration, asking for delivery of flat is illegal and arbitrary.
9. The reasons for delay is project required clearance from statutory bodies which are necessary for execution of the project. The said fact was informed to the Complainant sand even mentioned in the agreement of sale under clause No.XIV and described as "force majeure". The Complainants who paid the part of sale consideration want to take back the investment from Hyderabad due to the changed circumstances in Hyderabad market after bifurcation of the State, thereby sought for refund of the amount. As there is some delay on the part of the Ops in delivering the flat, the complainant taken advantage of the same and filed the present complaint to avoid cancellation charges. The complaint is not within the limitation as time prescribed under Section 24A of the C.P. Act, hence not maintainable. The complainants are not entitled for refund of amount and interest thereon and any compensation and costs. There is no cause of action for the present complaint. If the complainants want to take refund of the amount, the complainants shall forego 20% of the flat cost out of the amount paid towards cancellation charges as per the terms of agreement. Hence prayed for dismissal of the complaints.
10. During the course of enquiry, the Complainant got filed evidence affidavit on his behalf and also got marked the documents as exhibits A1 to A16. On behalf of the opposite parties 1 to 3, the Managing Director of the Opposite party no.1 by name Hari Challa filed his affidavit and no documents have been filed.
11. The counsel for the Complainants and the Opposite parties had advanced their arguments reiterating the contents of the complaint and the written version in addition to filing written arguments on behalf of Complainants. Heard both sides.
12. After the matters were heard and reserved orders, the opposite parties have filed reopen petition on 3.2.2017 which were allowed. Again the opposite parties filed reopen petition along with implead petition praying this commission to implead the Bank as one of the opposite party. As a matter of fact the implead petitions were already filed on 03.11.2016 which were returned by this Commission on 28.11.2016 but again the opposite parties filed the same petitions to implead the Bank. The complaints were filed as early as in the year 2015 and the opposite parties made their appearance on 17.12.2015 that too by engaging a counsel. Nothing stopped the opposite parties to implead the bank by filing the petition since their appearance. Though the implead petitions were returned on 28.11.2016 since then the opposite parties failed to resubmit them or file the fresh implead petitions. Even if we consider the petitions filed under the provisions of C.P.C., it cannot be made applicable to the proceedings before the Consumer Fora/Commission under the CP Act, to decide the issue in question. As per Order-1 Rule 10(2) of CPC r/w Sec.21 of Limitation Act the courts are empowered to implead any person or to strike out who has been wrongly impleaded at any stage to adjudicate and settle the issues involved in the suit. However, the above provision is subject to Sec.21 of the Limitation Act.
Proviso Sec.21 of Limitation Act proceeds the following manner:
21. Effect of substituting or adding new plaintiff or defendant.-
(1) Where after the institution of a suit, a new plaintiff or defendant is substituted or added, the suit shall, as regards him, be deemed to have been instituted when he was so made a party:
Provided that where the Court is satisfied that the omission to include a new plaintiff or defendant was due to a mistake made in good faith it may direct that the suit as regards such plaintiff or defendant shall be deemed to have been instituted on any earlier date.
(2) Nothing in sub-section(1) shall apply to a case where a party is added or substituted owing to assignment or devolution of any interest during the pendency of a suit or where a plaintiff is made a defendant or a defendant is made a plaintiff.
Provided that where the court is satisfied that the omission to implead a new plaintiff or defendant made in good faith it may direct that the suit as regards such plaintiff or defendant shall be deemed to have been instituted on any earlier date.
The above proviso makes it clear that this Commission has to satisfy itself that the omission to implead the new plaintiff or defendant was due to mistake made in good faith. In the case on hand, nothing is indicated in the affidavits filed in support of the petitions that the said mistake took place in good faith.
13. The points for consideration are :
i) Whether the complaint is maintainable in view of arbitration clause in the agreement of sale ?
ii) Whether the complaint is not a 'consumer dispute'? iii) Whether there is any deficiency in service on the part of the Opposite parties? iv) To what relief ?
14. POINT NO.1 : The Complainants entered into "Agreement of Sale" with the Opposite parties for purchase of flats as detailed supra, for the consideration thereof and paid the amounts shown therein, proposed to be constructed by the Opposite parties, which are not in dispute. The agreement of sale was entered into between the Complainants and the Opposite parties in respect of the above stated flats as detailed in the table supra. Thereafter, the Complainants paid the part consideration amount as per the pricing pattern of the flat issued by the opposite parties on various dates. The agreement of sale provides for reference to arbitration. The learned counsel for the opposite parties have contended that in view of the arbitration clause in the agreement, the Complainants cannot maintain the complaint before this Commission.
15. However, remedy provided under the provisions of Consumer Protection Act is an additional remedy and in the light of law laid in "National Seeds Corporation Ltd., Vs. M.Madhusudhan Reddy reported in (2012) 2 SCC 506 wherein the maintainability of the complaint before consumer forum prior to the complainants having exhausted the other remedy was considered as under:
"The remedy of arbitration is not the only remedy available to a grower. Rather, it is an optional remedy. He can either seek reference to an arbitrator or file a complaint under the Consumer Act. If the grower opts for the remedy of arbitration, then it may be possible to say that he cannot, subsequently, file complaint under the Consumer Act. However, if he chooses to file a complaint in the first instance before the competent Consumer Forum, then he cannot be denied relief by invoking Section 8 of the Arbitration and Conciliation Act, 1996 Act. Moreover, the plain language of Section 3 of the Consumer Act makes it clear that the remedy available in that Act is in addition to and not in derogation of the provisions of any other law for the time being in force."
Thus, in view of the ratio laid in aforementioned decision, the consumer has two options, either to proceed for arbitration process or to invoke the provisions of the Consumer Protection Act. As such, it cannot be said that the complaint is not maintainable before this Commission in view of the arbitration clause in the agreement. For the above reasons, the Point No.1 is answered in favour of the Complainants and against the Opposite parties.
16. POINTS No.2 & 3 : The Opposite parties 1 to 3 entered into Development Agreement with the land owners of the land admeasuring Ac.19.26 guntas in survey numbers 384, 385 and 426/A situate at Tellapur village of Ramachandrapuram Mandal, Medak district and they agreed to deliver the residential flat to the Complainants in accordance with the terms and conditions agreed upon and consented thereto and as per specifications given therein. The Development Agreement is not merely an agreement and in fact, it is "Development Agreement-cum-Power of Attorney".
17. In pursuance of the development agreement, the opposite parties have obtained permission for construction of the residential building on the land and admittedly there has been abnormal delay in completion of the project in so far as these complaints are concerned. The opposite parties have attributed the delay to the authorities concerned in granting permission and No Objection Certificate, bifurcation of the State etc., as to the cause for delay in completion of the project. The opposite parties would contend that the cause for delay is beyond their control which is 'force majeure'.
18. The force majeure clause in the Agreement of sale does not include within its ambit the delay caused in granting permission, NOC etc. The Opposite parties failed to explain how they could take shelter under the cover of "force majeure". We may state that the delay caused in obtaining permission or NOC etc., cannot be considered as 'force majeure'. It is quite not understandable how the bifurcation of State can be attributed to be cause for delay in completion of the project. The opposite parties ought to have informed the complainants about the delay likely to be caused in obtaining the permission which they failed to. For that matter, the Opposite parties cannot receive any sale consideration from any person in respect of any flat unless they have obtained permission from HUDA or HMDA.
19. The complainants have submitted that owing to failure of the opposite parties in completing the construction of the subject flats, they opted for cancellation of the agreement of sale of flats and the opposite parties have contended that in order to maintain cordial relations with the complainants, they agreed to pay compensation in terms of the agreement which they entered into in normal course with other customers. The complainants got issued a notice to the Opposite parties through their counsel setting forth series of events of delay and negligence and false promises made by the Opposite parties seeking for refund of the amount on the premise of inaction on the part of the opposite parties.
20. The opposite parties have promised to complete construction of the flat and hand over its possession to the complainant(s) within the stipulated time therein with a grace period of six/nine months as agreed and on their failure to perform their part of contract, the opposite parties have proposed to pay rents but failed to pay the same. However, there is no communication from the side of the opposite parties in this regard and the opposite parties have not filed a piece of paper to show their readiness to pay compensation and adjust the same towards the dues payable by the complainants. Having received the part sale consideration amount, the Opposite parties kept with them without commencing the construction work of the building.
21. Not keeping-up promise to complete construction of the building and failure to deliver possession of the flat constitutes deficiency in service on the part of the opposite parties. The complainants have two options left for recovery of the amount, either by filing suit in court of law or by way of filing complaint before State Consumer Disputes Redressal Commission in view of the amount claimed falling within the pecuniary jurisdiction of this commission. The contention of the opposite parties that the complaint is not maintainable is not sustainable.
22. The Opposite parties can only receive such amount of sale consideration which would be in accordance with the payment schedule and correspond to the stage of construction of the flats. However, the Opposite parties had received the sale consideration in excess of what was to be received from the complainants particularly the construction of the building was not yet commenced. Not keeping-up the promise to complete construction of the building and failure to deliver possession of the flat as also not keeping-up promise to refund the amount as per the terms of the repayment scheduler constitutes deficiency in service on the part of the Opposite parties.
23. The complainants claimed refund of amount paid together with interest besides claim for damages. The complainants cannot be said to have acquiesced to the delay in construction of the project. Though the complainants have not disputed that the opposite parties have informed them about the cause for delay in obtaining permission and NOC etc., which does not disentitle them from claiming compensation. The complainants are entitled to interest @ 12% p.a. on the amount paid from the date of complaint till realization. For the reasons stated supra, the Points No.2 and 3 are answered in favour of the Complainants and against the Opposite parties.
24. POINT No.4 : In the above facts and circumstances, the points 1 to 4 are answered accordingly holding that the Opposite parties 1 to 3 are jointly and severally liable to refund the amount to the Complainants.
25. In the result, the are allowed holding the Opposite parties 1 to 3 jointly and severally liable to refund the amount paid by the Complainants. In case, sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above direction. The registration charges and stamp duty etc., shall be borne by the developer OP No.1. Time for compliance: four weeks.
CC NO.09/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.19,09,777/- ( as per Exs.A2 to A8) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.10/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.19,40,000/- with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.12/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.20,10,053/- (As per Exs.A2 to A8) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.16/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.31,75,000/- (As per Exs.A5) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.23/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.29,82.530/- (As per Exs.A2 to A8) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.24/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.24,50,000/- (As per Exs.A2 to A7) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.30/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.28,17,010/- (As per Exs.A2 to A6) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.38/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.20,00,000/- (As per Exs.A2 and A3) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.63/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.28,82,957/- (As per Exs.A2 and A5) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.70/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.31,55,497/- (As per Exs.A2 and A12) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.75/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.27,37,029/- (As per Exs.A2 and A7) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.86/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.22,67,555/- (As per Exs.A1 and A2) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.87/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.22,67,555/- (As per Exs.A1 and A2) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.88/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.25,00,000/- (As per Exs.A1 and A2) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.93/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.21,41,665/- (As per Exs.A2 to A3) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.94/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.25,49,905/- (As per Exs.A2 to A5) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.101/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.30,34,716/- (As per Exs.A1) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.138/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.22,71,200 /- (As per Exs.A1, A4, A5, A8) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
CC NO.226/2015 :
(i) The complaint is allowed directing the Opposite parties 1 to 3 to pay an amount of Rs.,23,70,000 /- (As per Exs.A1 to A4) with interest @ 12% per annum from the date of last payment till payment and a sum of Rs.1,00,000/- towards compensation together with costs of Rs.5,000/-. Time for compliance: four weeks.
ii) In case sale deed was executed, the complainants shall re-convey the same to the developer on compliance of above directions. The registration charges and stamp duty etc., shall be borne by the developer OP No.1.
PRESIDENT MEMBER Dated : 03.03.2017 APPENDIX OF EVIDENCE CC NO. 09 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Michael Domnic Sri Hari Challa, as RW1 (on behalf of OP Julius, Complainant No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 19.11.2009 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.05311 dated 03.02.2010 for Rs.14,24,777/-
Ex.A3 Copy of receipt bearing No.04918 dated 23.03.2010 for Rs.50,000/-
Ex.A4 Copy of receipt bearing No.05118 dated 19.06.2010 for Rs.1,20,000/-
Ex.A5 Copy of receipt bearing No.04046 dated 15.10.2009 for Rs.55,000/-
Ex.A6 Copy of receipt bearing No.04221 dated 04.11.2009 for Rs.30,000/-
Ex.A7 Copy of receipt bearing No.04245 dated 21.11.2009 for Rs.1,30,000/-
Ex.A8 Copy of receipt bearing No.04636 dated 31.01.2010 for Rs.1,00,000/-
Ex.A9 Copy of letter dated 16.01.2010 addressed by Op1 to complainant Ex.A10 Copy of home loan sanction letter dated 03.02.2010 Ex.A11 Copy of Bank Account extract of the complainant from 03.02.2010 to 24.07.2013 Ex.A12 Copy of letter of the opposite party no.1 showing the details of payment to be made.
Ex.A13 Office copy of legal notice dated 16.12.2014 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A14 Original Postal receipt and postal returned covers Ex.A15 Copy of Certificate of Incorporation Ex.A16 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 10 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Shakeel Ahmed Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 01.12.2012 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.11179 dated 06.11.2012 for Rs.4,00,000/-
Ex.A3 Copy of receipt bearing No.11205 dated 12.10.2012 for Rs.2,50,000/-
Ex.A4 Copy of receipt bearing No.11370 dated 26.12.2012 for Rs.18,00,000/-
Ex.A5 Copy of receipt bearing No.11443 dated 15.03.2013 for Rs.2,00,000/-
Ex.A6 Copy of receipt bearing No.11296 dated 12.11.2012 for Rs.4,90,000/-
Ex.A7 Copy of receipt bearing No.12058 dated 08.05.2013 for Rs.2,00,000/-
Ex.A8 Copy of Allotment Letter dated 06.11.2012 of Op1 to the complainant Ex.A9 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A10 Office copy of legal notice dated 16.08.2014 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A11 Original Postal receipt and postal returned covers Ex.A12 Copy of Certificate of Incorporation Ex.A13 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 12 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Ankur Mittal Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1 No.1). EXHIBITS MARKED Ex.A1 Copy of agreement of Sale dated 10.02.2010 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.04357 dated 22.11.2009 for Rs.2,50,000/- Ex.A3 Copy of receipt bearing No.05410 dated 15.03.2010 for Rs.50,000/- Ex.A4 Copy of receipt bearing No.05105 dated 19.04.2010 for Rs.1,00,000/- Ex.A5 Copy of receipt bearing No.05852 dated 31.07.2010 for Rs.50,000/- Ex.A6 Copy of receipt bearing No.07312 dated 28.02.2011 for Rs.50,000/- Ex.A7 Copy of receipt bearing No.07767 dated 11.06.2011 for Rs.50,000/- Ex.A8 Copy of receipt bearing No.09487 dated 21.01.2012 for Rs.57,552/- Ex.A9 Copy of home loan sanction letter dated 04.03.2010 Ex.A9 Copy of letter dated 16.01.2010 addressed by Op1 to complainant Ex.A10 Copy of Bank Account extract of the complainant from 12.03.2010 to 05.01.2015 Ex.A11 Copy of letter of the opposite party no.1 showing the details of payment to be made. Ex.A12 Office copy of legal notice dated 22.01.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A13 Original Postal receipt and postal returned covers Ex.A14 Copy of Certificate of Incorporation Ex.A15 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 16 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Sangeeth Sri Hari Challa, as RW1 (on behalf of OP Velekatt, Complainant No.1). EXHIBITS MARKED Ex.A1 Copy of agreement of Reservation dated 12.11.2006 executed by the Op1 in favour of the complainant Ex.A2 Copy of allotment confirmation sheet dated 09.12.2007 Ex.A3 Copy of loan disbursal letter dated 24.06.2008 of Axis Bank Ltd., Ex.A4 Copy of letter dated 21.03.2009 addressed by Op1 to complainant Ex.A5 Copy of receipt bearing No.1341 dated 12.11.2006 for Rs.1,00,000/-
Copy of receipt bearing No.1365 dated 18.11.2006 for Rs.12,00,000/-
Copy of receipt bearing No.030 dated 01.03.2007 for Rs.2,00,000/-
Copy of receipt bearing No.02403 dated 24.06.2008 for Rs.16,75,000/-
Copy of receipt dated 31.07.2008 of Axis Bank for Rs.2,40,000/-
CC NO. 23 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Amarnath Kale Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 09.03.2011 executed by the Op1 in favour of the complainant Ex.A2 Copy of Construction Agreement dated 2.11.2011 between Op1 and the complainants Ex.A3 Copy of sale deed dated 21.11.2011 executed by Op1 in favour of the complainants Ex.A4 Copy of receipt bearing No.07299 dated 05.04.2011 for Rs.8,10,000/-
Ex.A5 Copy of receipt bearing No.07352 dated 02.03.2011 for Rs.50,000/-
Ex.A6 Copy of receipt bearing No.07074 dated 05.03.2011 for Rs.2,00,000/-
Ex.A7 Copy of receipt bearing No.08725 dated 06.09.2011 for Rs.3,31,325/-
Ex.A8 Copy of receipt bearing No.08126 dated 28.04.2011 for Rs.15,91,205/-
Ex.A9 Copy of calculation sheet issued by the Op1 to the complainant Ex.A10 Copy of receipt issued by the registration department dated 01.12.201 Ex.A11 Copy of receipt issued by SBH dated 21.11.2011 for Rs.3,16,350/-
Ex.A12 Copy of receipt issued by SBH dated 21.11.2012 Ex.A13 Copy of GPA dated 30.11.2018 APPENDIX OF EVIDENCE CC NO. 24 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of A.Padmavathi Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 27.06.2009 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.03496 dated 19.06.2009 for Rs.1,00,000/- Ex.A3 Copy of receipt bearing No.614 dated 22.06.2009 for Rs.8,00,000/- Ex.A4 Copy of receipt bearing No.637 dated 20.08.2009 for Rs.7,50,000/- Ex.A5 Copy of receipt bearing No.640 dated 25.08.2009 for Rs.2,50,000/- Ex.A6 Copy of receipt bearing No.678 dated 21.09.2009 for Rs.12,50,000/- Ex.A7 Copy of receipt bearing No.688 dated 24.10.2009 for Rs.4,25,000/- Ex.A8 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A9 Office copy of legal notice dated 19.01.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A10 Original Postal receipt and postal returned covers Ex.A11 Copy of Certificate of Incorporation Ex.A12 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 30 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Zaheen Mahaey Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 12.05.2012 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.754 dated 30.12.2013 for Rs.84,437/-
Ex.A3 Copy of receipt bearing No.10301 dated 21.04.2012 for Rs.2,50,000/-
Ex.A4 Copy of receipt bearing No.09378 dated 08.04.2012 for Rs.2,50,000/-
Ex.A5 Copy of receipt bearing No.10331 dated 25.05.2012 for Rs.5,93,031/-
Ex.A6 Copy of receipt bearing No.10718 dated 12.06.2012 for Rs.16,39,517/-
Ex.A7 Copy of Bank account extract from 01.04.2012 to 31.03.2013 Ex.A8 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A9 Office copy of legal notice dated 09.02.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A10 Original Postal receipt and and India Post tracking list Ex.A11 Copy of Certificate of Incorporation Ex.A12 Copy of Form 32 CC NO. 38 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Dinesh Jeswani Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 22.09.2010 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing No.05044 dated 21.09.2010 for Rs.8,78,944/-
Ex.A3 Copy of receipt bearing No.06828 dated 30.10.2010 for Rs.11,21,056/-
Ex.A4 Copy of calculation sheet issued by Op1 Ex.A5 Copy of letter dated 18.01.2014 of the complainant to Op1 Ex.A6 Copy of email dated 04.04.2014 Ex.A7 Copy of email dated 9.5.2014 Ex.A8 Copy of email dated 19.05.2014 Ex.A9 Copy of email dated 12.06.2014 Ex.A10 Copy of order in CC No.16/2012 dated 18.10.2013 of this Commission APPENDIX OF EVIDENCE CC NO. 63 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Kuppuswamy Sri Hari Challa, as RW1 (on behalf of OP Venkataraman, GPA of Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 16.08.2008 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.2506 dated 08.07.2008 for Rs.8,00,000/- Ex.A3 Copy of receipt bearing No.02450 dated 30.08.2008 for Rs.7,81,401/- Ex.A4 Copy of receipt bearing No.1782 dated 27.09.2007 for Rs.1,00,000/- Ex.A5 Copy of receipt bearing No.221 dated 27.10.2007 for Rs.12,01,556/- Ex.A6 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A7 Office copy of legal notice dated 20.02.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A8 Original Postal receipt and postal returned covers Ex.A9 Copy of Certificate of Incorporation Ex.A10 Copy of Form 32 Ex.A11 GPA dated 04.03.2015 APPENDIX OF EVIDENCE CC NO. 70 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Patlur Philip Sri Hari Challa, as RW1 (on behalf of OP Rajan, Complainant No.1 No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 23.12.2011 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.11094 dated 16.10.2012 for Rs.1,50,000/- Ex.A3 Copy of receipt bearing No.11114 dated 18.09.2012 for Rs.1,50,000/- Ex.A4 Copy of receipt bearing No.10672 dated 19.07.2012 for Rs.3,00,000/- Ex.A5 Copy of receipt bearing No.10662 dated 29.06.2012 for Rs.1,00,000/- Ex.A6 Copy of receipt bearing No.10238 dated 17.05.2012 for Rs.1,50,000/- Ex.A7 Copy of receipt bearing No.10152 dated 19.03.2012 for Rs.2,00,000/- Ex.A8 Copy of receipt bearing No.10151 dated 19.03.2012 for Rs.2,00,000/- Ex.A9 Copy of receipt bearing No.09608 dated 20.01.2012 for Rs.2,00,000/- Ex.A10 Copy of receipt bearing No.09607 dated 20.01.2012 for Rs.1,50,000/- Ex.A11 Copy of receipt bearing No.09477 dated 09.10.2012 for Rs.7,00,000/- Ex.A12 Copy of receipt bearing No.09403 dated 19.12.2011 for Rs.8,44,4967/- Ex.A13 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A14 Office copy of legal notice dated 10.02.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A15 Original Postal receipt and postal returned covers Ex.A16 Copy of Certificate of Incorporation Ex.A17 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 75 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties :
Affidavit evidence of Mayank Dinesh Sri Hari Challa, as RW1 (on behalf of OP Kulshrestha , Complainant No.1 No.1).
EXHIBITS MARKED For Complainants :
Ex.A1 Copy of agreement of Sale dated 23.12.2011 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.06408 dated 20.12.2010 for Rs.3,00,000/-
Copy of receipt bearing No.06292 dated 31.12.2010 for Rs.1,74,703/-
Ex.A3 Copy of receipt bearing No.06856 dated 07.01.2011 for Rs.14,98,217/-
Ex.A4 Copy of receipt bearing No.07254 dated 18.02.2011 for Rs.1,30,000/-
Ex.A5 Copy of receipt bearing No.07230 dated 31.03.2011 for Rs.1,94,703/-
Ex.A6 Copy of receipt bearing No.07563 dated 02.05.2011 for Rs.1,89,703/-
Ex.A7 Copy of receipt bearing No.09881 dated 05.03.2012 for Rs.2,49,703/-
Ex.A8 Copy of arrangement letter for home loan dated 03.01.2011 Ex.A9 Copy of complaint dated 15.03.2014 submitted to PS R.C.Puram Ex.A10 Copy of FIR No.78/2015 dated 21.02.2015 Ex.A11 Copy of rental agreement dated 01.11.2012 APPENDIX OF EVIDENCE CC NO. 86 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Avinash Vijay Sri Hari Challa, as RW1 (on behalf of OP Complainant No.2 No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 14.11.2009 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.04762 dated 13.02.2010 for Rs.10,67,555/- Ex.A3 Office copy of legal notice dated 10.02.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A4 Original Postal Acknowledgements and returned postal cover APPENDIX OF EVIDENCE CC NO. 87 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Jagrook Dawra Sri Hari Challa, as RW1 (on behalf of OP Complainant No.2 No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 14.11.2009 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.05351 dated 05.01.2010 for Rs.10,17,555/- Ex.A3 Office copy of legal notice dated 19.01.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A4 Original Postal Acknowledgements and returned postal cover APPENDIX OF EVIDENCE CC NO. 88 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Kuldeep Sri Hari Challa, as RW1 (on behalf of OP Raizada, Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 18.10.2012 executed by the Op1 in favour of the complainant Ex.A2 Statement of account of HDFC Bank from 01.01.2012 to 31.01.2013 Ex.A3 Statement of account of HDFC Bank from 01.02.2013 to 28.02.2013 APPENDIX OF EVIDENCE CC NO. 93 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Kota Vamshi Sri Hari Challa, as RW1 (on behalf of OP Kanth, Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 30.11.2011 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing No.07040 dated 11.11.2011 for Rs.2,50,000/- Ex.A3 Copy of receipt bearing No.09155 dated 23.11.2011 for Rs.6,00,000/- Ex.A4 Copy of statement of account of Bank from 01.02.2012 to 07.04.2015 Ex.A5 Copy of letter of the opposite party no.1 showing the details of payment to be made. Ex.A6 Office copy of legal notice dated 12.04.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A7 Original Postal Acknowledgements and returned postal cover Ex.A8 Copy of Certificate of Incorporation Ex.A9 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 94 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Chaganty Sri Hari Challa, as RW1 (on behalf of OP Venkata Ramana Kumar, Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 12.10.2009 executed by the Op1 in favour of the complainant Ex.A2 Copy of receipt bearing no.03983 dated 02.10.2009 for Rs.1,88,000/- Ex.A3 Copy of receipt bearing No.03734 dated 16.08.2009 for Rs.62,000/- Ex.A4 Copy of receipt bearing No.03939 dated 30.10.2009 for Rs.7,69,962/- Ex.A5 Copy of receipt bearing No.04200 dated 05.01.2010 for Rs.15,29,943/- Ex.A6 Copy of Loan Sanction Letter dated 02.12.2009 Ex.A7 Copy of account extract from 22.12.2009 to 30.03.2015 Ex.A8 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A9 Office copy of legal notice dated 30.03.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A10 Original Postal receipt and postal returned covers Ex.A11 Copy of Certificate of Incorporation Ex.A12 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 101 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Abhishek Sri Hari Challa, as RW1 (on behalf of OP Kapoor, Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of Sale dated 29.10.2012 executed by the Op1 in favour of the complainant Ex.A2 Office copy of legal notice dated 03.04.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A3 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A4 Original Postal receipt and postal acknowledgements and returned cover Ex.A5 Copy of Certificate of Incorporation Ex.A6 Copy of Form 32 APPENDIX OF EVIDENCE CC NO. 138 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Ramakrishna Rao Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of Power of Attorney dated 14.10.2010 Ex.A2 Copy of receipt bearing No.05789 dated 20.08.2010 for Rs.2,50,000/- Ex.A3 Copy of agreement of Sale dated 02.09.2010 executed by the Op1 in favour of the complainant Ex.A4 Copy of receipt bearing No.05858 dated 03.09.2010 for Rs.67,200/- Ex.A5 Copy of account extract from 01.10.2010 to 01.04.2011 Ex.A6 Copy of email dated 04.05.2014 Ex.A7 Copy of email dated 7.05.2014 Ex.A8 Copy of email dated 15.05.2014 Ex.A9 Copy of email dated 12.01.2015 Ex.A10 Copy of email dated 02.03.2015 Ex.A11 Copy of email dated 04.03.2015 Ex.A12 Copy of email dated 25.05.2015 Ex.A13 Copy of email dated 6/7 Ex.A14 Copy of email dated 6/7 APPENDIX OF EVIDENCE CC NO. 226 OF 2015 WITNESSES EXAMINED For Complainant : For Opposite parties : Affidavit evidence of Sumit K Tiwary, Sri Hari Challa, as RW1 (on behalf of OP Complainant No.1). EXHIBITS MARKED For Complainants : Ex.A1 Copy of agreement of sale dated 09.07.2009 executed by the Op No.1 in favour of the complainant Ex.A2 Copy of receipt bearing No03690 dated 23.09.2009 for Rs.14,00,000/- Ex.A3 Copy of Banker's cheque dated 15.09.2009 for Rs.2,50,000/- Ex.A4 Copy of Banker's cheque dated 15.12.2009 for Rs.12,50,000/- Ex.A5 Copy of letter of the opposite party no.1 showing the details of payment to be made Ex.A6 Office copy of legal notice dated 30.03.2015 got issued by the complainants to the Opposite parties no.1 to 3 Ex.A7 Postal receipts and postal acknowledgements Ex.A8 Copy of Certificate of Incorporation Ex.A9 Copy of Form 32 PRESIDENT MEMBER Dated: 03.03.2017 [HON'BLE MR. JUSTICE B. N. RAO NALLA] PRESIDENT [HON'BLE MR. Sri. PATIL VITHAL RAO] JUDICIAL MEMBER