M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent, who is the complainant, had applied for allotment of a house in Palayamkottai Rural Development Part-V Scheme, sponsored by the opposite parties/appellants on 27.4.94. Pursuant to the same, the second opposite party had allotted H-73 House, fixing total cost of Rs.2,50,700/-, out of which, Rs.1,26,700/- was paid on 08.09.94, agreeing to pay the balance of Rs.1,24,000/- at the rate of Rs.1819/- on installment basis. Upto 31.10.2000, installments were paid, then a further sum of Rs.50,000/- was paid on 15.09.2000, requesting to reverse the monthly installment, which was accepted. The complainant had paid the entire amount on 23.08.2002, thereby discharged the entire loan.
(3.) The request of the complainant to furnish the details of the amount/payment, not given, whereas, they have demanded excess amount, which they are not entitled, resulting, appeal to the Government also, which was dismissed on 16.12.2003. After the payment on 23.08.2003, there was no balance and the opposite parties are not entitled to claim enhanced amount also. Having, collected the entire consideration, they have not executed the sale deed, despite request, thereby committed deficiency, negligent act, for which, the complainant is entitled to a sum of Rs.10,000/-, as compensation, in addition to, a direction to execute the sale deed. Thus, a consumer complaint came to be filed before the District Forum, Tirunelveli.;