M.THANIKACHALAM J. - (1.) The complainant leveling certain allegations against the opposite party/builder, as if, they have committed deficiency in service in not delivering the possession of the flats, as agreed under the Joint Venture Agreement, has filed this complaint for the following reliefs:- (a) to deliver vacant possession of the two flats as agreed to between the complainant and the opposite party; (b) to pay compensation for deficiency in service in the sum of Rs.20 lakhs; (c) to pay compensation for the mental agony in the sum of Rs.5 lakhs.
(2.) The Registry, while checking the complaint regarding its maintainability as well as limitation, felt that the case is barred by limitation, which was not acceptable to the complainant, thereby the matter was placed before us, to decide the maintainability of the complaint on the ground of limitation.
(3.) Heard the learned counsel for the complainant.;