G. RAJENDER Vs. M. KASENATH

JUDGEMENT

(1.) The opposite parties no.2 and 3 in C.C.No.531 of 2006 on the file of District Forum-I, Hyderabad are the appellants herein.

(2.) The complainant filed the complaint contending that they have purchased the flats in the year 2004 by paying entire sale consideration and have been in possession and enjoyment of it. While so, one of the complainants received notice dated 1.9.2005 from HMWS & SB informing that fresh water connection in the appropriate category should be applied within three days else the old connection would be disconnected. As per the terms and conditions, the opposite parties have provided water connection and they failed to take new connection as per the rules. In spite of the request, the opposite parties failed to take any steps to get new connection. Hence, the complainants filed the complaint before the District Forum seeking direction to the builder and also to the owners of the property to obtain water tap connection for the building.

(3.) The opposite party no.1 filed counter contending that he is unaware of the notice sent by HMWS&SB. Opposite party no.1 is not at all responsible to provide a new connection. The Opposite party no.1 had provided water, drainage and electricity connection of which water connection means bore water which is sufficient to meet the requirements of the flat owners. It is nowhere mentioned in the agreement that the water connection from HMWS&SB will be provided by the opposite party no.1. There is no deficiency in service on the part of the opposite party no.1. The complainants and opposite parties no.2 and 3 shall contribute their share for getting a new connection as required.