K. BALAKRISHNA Vs. JANA CHAITHANYA HOUSING LTD., REP. BY ITS CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This is a petition filed u/s 151 of CPC praying for carrying out correction of the findings recorded relating to the setting aside the order dated 9.3.2010.

(2.) The petitioner is the complainant. The order dated 9.3.2010 was passed in the appeal F.A.No.286 of 2007 filed against the order of the District Forum by the opposite parties. The petitioner seeks relief of modification of the order passed by this commission on 9.3.2010 on the ground that though all the findings were recorded in his favour, in the concluding portion of the order, it was observed that the impugned order was set aside. Thus the petitioner seek the order dated 9.3.2010 passed by this Commission to be in conformity with the spirit of the impugned order.

(3.) The respondent/opposite party who filed the appeal F.A.No.286 of 2007 was put on notice and despite the receipt of the notice, they remained exparte.