A.K.ANNAMALAI J. - (1.) The Appellant as complainant filed a complaint before the District Forum, Krishnagiri, alleging deficiency against the opposite party to execute sale deed in respect of House bearing No.MIG 198 at II-Phase, Tamil Nadu New Housing Board at Krishnagiri, to pay compensation a sum of Rs.50,000/- for causing mental agony and to pay Rs.2,000/- as costs of the proceedings. The District Forum, dismissed the complaint against the opposite party. Against the said order, this appeal is preferred by the complainant, praying to set aside the order of the District Forum, Krishnagiri, dated 29.02.08 in C.C.No.17/2007. This appeal coming before us for hearing finally on 30.03.2011, upon hearing the arguments of the counsel on both sides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The unsuccessful complainant is the appellant.
(2.) The complainant filed a complaint against the opposite party praying for the direction to execute the sale deed in respect of the house purchased from the opposite party without insisting for any further payment and to pay a sum of Rs.50,000/- as compensation for mental agony and Rs.2,000/- as cost.
(3.) The brief details of the complainant case as per the complaint is as follows :- The complainant purchased a house from the opposite party bearing No. MIG 198 (Neibourhood scheme II) through an allotment order No.R3/6352/87, dated 28.1.89 for the tentative cost of Rs.1,20,000/- and he has paid the entire cost including other demand made and the occupation order dated 28.1.89 was issued and possession was given on 16.9.89 and no due certificate was issued on 24.9.1989, stating that the full tentative cost of Rs.1,20,000/- was paid and he has paid the monthly maintenance charges also. Subsequently a difference in land cost of Rs.10,153/- and Rs.1,375/- in April 1995 with interest accrued Rs.23,495/- in all Rs.33,648/- was also paid on 31.10.06 by the complainant. On 29.09.06 when the complainant sought for details of the cost and any balance to be paid as on 29.9.2006 no reply was given and a legal notice was issued on 7.12.06 calling upon to execute the sale deed and no reply was given by the opposite party and thereby the complaint was filed.;