A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party praying for the direction to execute the sale deed for the house purchased by him on full payment without demanding for any further amount as the amount already settled and Rs.10,000/- as compensation for mental agony and rs.2,000/- towards cost.
(3.) The complainant case in brief as stated in the complaint is as follows :- The complainant was allotted a house for out right purchase on 15.3.85 for Rs.45,630/- and the cost was fixed as Rs.50,840/- and further amount of Rs.1650/- towards interest up to 6.3.86 was also paid in all Rs.52,490/- he has paid on 25.9.1986. In the meanwhile Government issued two G.Os for reducing of interest from 18% to 14 and 13% and hence the complainant requested for the reduction of interests and as the same was refused he filed a complaint before the District Forum in O.P. No.38/1992 which was allowed and against which an appeal in A.P.No.187/1993 and other appeal were filed in 193 to 197/93. In all the cases appeals were dismissed and the opposite party also refunded the amount as directed by the District Forum to the complainant and subsequently when the complainant asked for execution of sale deed the opposite party demanded further sum of Rs.34,332/- by the letter dated 26.8.04 in which the letter was typed on 26.8.04 and the opposite party signed on 13.5.04 and the office assistants initialled on 13.9.04 and as per the earlier letter dated 10.7.04 was said to have been sent to the complainant demanding money which was returned and copy of the same sent along with the 2nd letter and these are all to amount to unfair trade practice and thereby there was deficiency of service and the complainant prayed for the reliefs as above.;