M.THANIKACHALAM, J. - (1.) The 1st opposite party, in CC.No.66/2004, 67/2004, 69/2004, 69/2004, 70/2004 and 14/2005 and 15/2005 on the file of DCDRF are the appellants in FA.No.39/10, 36/2010, 37/2010, 40/2010, 38/2010 and 41/2010 respectively.
(2.) Common facts necessary for disposal of all the cases: The complainant(s)/ first respondent in all the appeals, who were employed as conductor or otherwise in Rani Mangammal Transport Corporation, are the members of the 1st opposite party society/ appellant, which was constituted for the welfare of the members of the, members of the Rani Mangammal Transport Corporation, administered originally, by the president, and board Governors.
(3.) The 1st opposite party in the year 1998, for the purpose of putting up individual construction, to the members of the society, wherein the complainants are also members acquired kinds and unfilled applications. Responding to the notice, totally 374 applications were submitted, and the members were requested to pay a sum of Rs.16800/- towards the cost of site, and some more amount available, from their provident fund, towards the cost of the basement foundation for each house. Thus by way of payment, as well as by way of loan, including contribution from the provident fund, each complainants, have paid the amount as mentioned in the table shown herein. Sl. No. Name CC.No F.A.No. Refund of amount claimed/ paid House No. allotted Value of engineer for the house 1. P. Karuppaiah 67/2004 36/2010 2,35,000 359 1,32,810 2. S. Selvaraj 69/2004 37/2010 1,93,850 231 1,35,766 3. A. Thangasamy 14/2005 38/2010 1,85,000 134 1,46,006 4. P. Mani 66/2004 39/2010 2,13,850 204 1,37,762 5. M. Lenin 70/2004 40/2010 1,77,500 180 1,49,736 6. R. Immanuel Rajasekar 15/2005 41/2010 1,93,850 95 1,63,014;