SYED HASSAN Vs. TIRUMALA HOMES PRIVATE LIMITED

JUDGEMENT

(1.) For non compliance of the order in CD 25/2006, the complainants preferred this execution application. The order in C.D.No.25/2006 reads as follows:

(2.) In the result this complaint is allowed directing the opposite parties to complete the unfinished works in flat Nos. 605 and 702, to complete the works in the common area including the car parking area and clearly demarcate car parking area as per clauses 5 and 6 of the MOU dated 6-11-2004 and to pay arrears of alternative accommodation of Rs.15,000./- per month from July, 2005 to March, 2006 and to pay compensation of Rs.10,000/- per month from August 2005 to March, 2006 within six weeks from the date of receipt of the order. We further direct the opposite parties to handover the complainants share in the 6th and 7th floors as per the MOU dated 6-11-2004. For the directions to complete fire safety measures and to obtain occupancy certificate from MCH opposite parties are being given three months time from the date of receipt of this order. However, the other directions sought by the complainants for recovery of the money and adjustment of the deposits, we direct them to approach the civil court.

(3.) Aggrieved by this order, the opposite parties preferred FA 86/2009 and the complainants preferred FA 55/2009 before the National Commission and the National Commission while admitting both the appeals passed the following order on 9-4-2009: