KASU VARA PRASAD Vs. BALASANI ESTIRAMMA

JUDGEMENT

(1.) These two appeals are filed against the orders dated 11.4.2007 passed in separate cases in CC 254/2006 and 255/2006 by the District Forum, Ongole directing the respondent/Opposite party to register the house plots 55 and 56 respectively covered by R.S.No. 204 of pernamitta village as per the scheme.

(2.) The facts of in both cases in CC 254/2006 and CC 255/2006 are identically the same and also the issues involved in it, so it is convenient to dispose of these appeals by common order.

(3.) The facts of the case in the above cases are that the complainants have joined as members of the scheme floated by the Opposite Party offering to sell house plots and register the same on payment of monthly instalments at Rs.300/- for a period of 40 months and they paid the entire amount regularly and also paid registration charges of Rs.8000/-. In spite of full payment respondent failed to fulfill his obligation. So his act or omission amounts to deficiency in service and hence prayed for the reliefs under the C. P. Act.