A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant is the Apartment Welfare Association, having flat owners as Members in the Society, filed this complaint against the opposite parties builders, claiming for the restoration of two rooms in the Southern portion of the cellar about 1000 sq.ft. directing the opposite party to hand over the approved plan and Rs.50,000/- as compensation for mental agony and to pay the costs.
(3.) The complainant?s Society contended that the opposite parties constructed apartments and while doing the construction work for the purpose of opposite parties official use and other purposes, two rooms were constructed in the cellar portion, which are ordinarily intended for car parking and to be handed over to the Apartment Owners after the completion of construction work and also other two rooms with toilets on the terrace portion along with lumber room were all taken by the opposite parties without handing over to the Apartment Owners through the Association and they have occupied the same and also not giving approved plan so far, thereby come forward with the consumer complaint.;