GANGADHAR APARTMENTS FLAT OWNERS ASSOCIATION Vs. SRIRAMA PROMOTERS & BUILDERS

JUDGEMENT

(1.) THE complainant is the appellant.

(2.) AGGRIEVED by the order of the District Forum -1, Hyderabad in O.P. No. 1062/95 dated 5.8.2002 this appeal has been filed by the complainant under Section 15 of the Consumer Protection Act.

(3.) THE facts leading to filing this appeal are set out as hereunder.