SAROJ MAYSON Vs. NARNE ESTATES P LTD

JUDGEMENT

(1.) The complainants are the appellants.

(2.) The appeal is directed against the order of the District Forum-II, Hyderabad in C.C.No.1462 of 2007.

(3.) The factual matrix of the case as narrated by the complainant is that the opposite party persuaded them to purchase 250 sq.yards of plot in their venture, East City at Hyderabad. The complainants sister-in-law staying in Delhi was also persuaded to purchase a plot in the project undertaken by the opposite party. The complainants paid a sum of Rs.26,250/- in the month of December 1993 towards the cost of the plot. The complainants were allotted membership no.22826 and plot bearing no.45 in block ZJ in Sector V in East City Project. The opposite party issued allotment letter dated 9.5.1995 in favour of the complainants and communicated the information to Rekha Baveja who is complainant in C.C.1013 of 2006. The complainants brought the fact to the notice of the opposite party and they were given to understand that the mistake was rectified and the allotment was accordingly transferred in the name of the complainants.