GHATTY SUBRAMANYAM Vs. PATHI VENKATA DEVI PRAKASH

JUDGEMENT

(1.) The opposite party preferred this appeal against the order of the District Consumer Forum-I Visakhapatnam directing it to pay Rs.12,00,000/- together with interest and costs.

(2.) The case of the complainant in brief is that the appellant is a builder, who constructed a complex and sold away flat No.38 along with an undivided and unspecified share of 22.65 square yards for a consideration of Rs.3.00 lakhs. Later the building was demolished, as the appellant did not take permission from the Municipal Corporation. Consequently, he suffered loss and claimed a compensation of Rs.12.00 lakhs together with compensation and costs.

(3.) The opposite party/the appellant herein did not choose to contest the matter before the District Forum and therefore, an exparte order was passed.