VENKATESHWARA SARMA Vs. SURYA ESTATES

JUDGEMENT

(1.) Aggrieved by the order in C.C.No.107/2006 on the file of District Forum-I, Hyderabad, the complainants preferred this appeal.

(2.) The brief facts as set out in the complaint are that the complainants are the owners of flats in Surya Residency Apartment, Mylargadda, Secunderabad and the said apartment was constructed by opposite party no.2 who is the Managing Director of the Construction firm M/s.Surya Estates i.e. opposite party no.1. Opposite party no.2 entered into Agreements for the sale of flats with the complainants in the month of July,2002 and handed over the flats under the registered sale deeds in the year 2003 with some unfinished works and promised to complete the unfinished works within one or two months.

(3.) The complainant made personal visits to the office of opposite party and requested to complete the works which were left unfinished but there is no response from the opposite party. The following are the unfinished works and defects which were not rectified by the opp.parties: 1. Flooring of stilt area (Parking area) at ground floor is not properly done which is left unfinished, the cellar floor unfinished without plastering. 2. Electrical works i.e. earthing is not properly done. 3.Electrical wiring in ground floor and also other floors are not properly done. 4. Electrical meter/meter boards are fixed to old boards which are not replaced with new ones. 5. Watchman room and his accommodation is not provided 6. Manholes are not properly covered with iron safes. 7. Leakages from ceiling at IInd floor and other floors are not rectified which causes dampness to the rooms. 8. Safety guards or safety measures are not taken to cover electric meters. 9. Ladder is not provided for the overhead tank. 10. Roof over the staircase to stop the flowing of rain water is not provided. 11. Name Boards of flat owners and the name boards of the Apartment is not provided. 12. Parking areas are not marked and parking space was not provided to the flat owners who purchased car parking though the amount of car parking was collected by the builder/opposite party no.2 from the flat owners. 13. Existing borewell work i.e. to dig more depth in getting ground water which was left to the fate of the complainants and the same was not done by the opposite parties inspite of several repeated requests, neither the new bore well is provided nor the old motors are replaced with new motors.