N MAHADEVAN Vs. C LAKSHMI KANTNAMMA

JUDGEMENT

(1.) THE first opposite party is the appellant.

(2.) AGGRIEVED by the order of the District Forum -II, Hyderabad in C.D. No. 1624/2000 dated 24.1.2005 the present appeal has been filed.

(3.) THE complainant pleads deficiency in service on the part of the opposite party Nos. 1 and 2 and has approached the District Forum seeking for a direction to the opposite parties to register the sale deed in favour of the complainant in respect of flat No. 302, Padmasagar Apartments, D. No. 7 -1 -621/269, Sanjiva Reddy Nagar, Hyderabad and to pay compensation of Rs. 25,000 and costs.