National Consumer Disputes Redressal
M/S. Indu Eastern Province Projects ... vs M/S. Andhra Pradesh State Housing Board ... on 20 July, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 710 OF 2013 (Against the Order dated 23/08/2013 in Complaint No. 114/2012 of the State Commission Andhra Pradesh) 1. M/S. INDU EASTERN PROVINCE PROJECTS PVT. LTD. (IEPPPL) Rep. by its Chairman and Managing Director, Mr. I. Syam Prasad Reddy, S/o. Late Venku Reddy, Office at 1009 13th Phase, Kukatpally Hyderabad-500072 Andhra Pradesh ...........Appellant(s) Versus 1. M/S. ANDHRA PRADESH STATE HOUSING BOARD (APHB) & 2 ORS. Rep. by its Vice Chairman and Managing Director, Office at Gruhakalpa, MJ Road Nampally, Hyderabad-50001 Andhra Pradesh 2. K. RAM PRASAD REDDY S/O. K. SAYA REDDY, R/O. H NO. 1-6-336, NEAR NARASIMA SWAMY TEMPLE, CHAITANYAPURI, HYDERABAD-500060 ANDHRA PRADESH 3. MISS. K. MONIKA D/O. K. RAM PRASAD REDDY, REP. BY HER GPA HOLDER K. RAM PRASAD REDDY, R/O. H NO. 1-6-336, NEARNARASIMA SWAMY TEMPLE, CHAITANYAPURI, HYDERABAD-500060 ANDHRA PRADESH ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Mrs. Radha Rao, Advocate For the Respondent : For Respondent No. 1 : Ex-parte
For Respondent Nos.2&3 : Mr. K. Ram Prasad Reddy, R-2 in person and Power of Attorney of R-3 Dated : 20 Jul 2015 ORDER Learned counsel for appellant and Respondents No. 2 & 3 moved application for compromise. Application is allowed and in the light of compromise arrived at between the parties; order of State Commission dated 23-08-2013 passed in Complaint No. 114 of 2012 - K. Ram Prasad Reddy & Anr. Vs. M/s Andhra Pradesh State Housing Board (APHB) & Anr. is modified and direction awarding 9% p.a. interest is set aside. Appellant/Respondent is directed to refund Rs.7,90,000/- to the Complainant/Respondents No. 2 & 3 within a period of one and a half month from today along with cost of Rs.5,000/- awarded by learned State Commission. Appellant is permitted to withdraw any amount so far deposited with this Commission or State Commission in respect of this complaint. Revision petition stands disposed of.
......................J K.S. CHAUDHARI PRESIDING MEMBER