M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) The respondent/complainant had agreed to purchase a plot at Tambaram-Mudichur Co-operative Maha Nagar, based upon the advertisement, in which, it was declared, that the plots were approved by the CMDA. After inspecting the layout, the complainant booked Plot No.8, measuring an extent of 2100 sq.ft. on 4.11.2003 by paying Rs.25,350/- and thereafter, he has paid a sum of Rs.70,500/- towards the first and second month installment.
(3.) In the month of January 2004, the complainant came to know that the plots were not approved by CMDA and the opposite parties have applied for approval. This being the position, the opposite parties insisted the complainant to pay a sum of Rs.1,40,832/- for which, the complainant is not willing since plot was not approved, thereby he requested to cancel the booking, requesting to pay the amount, and after the delay of 40 days, the opposite parties paid only a sum of Rs.94,500/-, which should be construed as deficiency in service. Hence, the complaint is filed for compensation, as well as for interest.;