R.DURGA PRASAD Vs. AUTHORIZED SIGNATORY GPR HOUSING PRIVATE LIMITED

JUDGEMENT

(1.) Being not satisfied with the order dated 16.03.2007 In CC. 271/2005, this appeal is filed and sought for refund of the amount of Rs.70,000/- with interest at 24 % thereon from 25.05.2003 and compensation of Rs.10,000/- with costs.

(2.) Briefly stated the facts of the case are that the complainant had agreed to purchase plot bearing no.1735 from the opposite parties for Rs.70,000/- which is inclusive of registration charges. The complainant made payments during the period May, July and October, 2003. The payments were duly acknowledged in the pass book bearing no.3642 issued by OP in total Rs.70,000/- which was paid by the complainant by way of cash and cheque. The complainant came to know that the opposite parties have sold away the said plot allotted to him and registered the same. Thereby the complainant inclined to take refund of the amount and hence sought direction for repayment of the same with interest at 24% and also Rs.10,000/- towards compensation and costs.

(3.) The Opposite Parties in its version has resisted the complaint on the ground that it is not a consumer dispute and the claim is barred by limitation and they also raised the objection that the District Forum has no territorial jurisdiction as the property situated in Patancheruvu, Ranga Reddy District.