M.THANIKACHALAM, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant/appellant was allotted a house constructed for middle income group, bearing Door No.C-7, as per the order dated 12.10.2000, fixing the value of the house at Rs.2,46,200/- directing to pay the amount in 168 equal monthly installments, at the rate of Rs.2625/- commencing from March 2001. Pursuant to the order, key of the house was given on 22.04.2001. At the time of taking the delivery also, there were many defects, including damage in the house, flooring, windows etc., as catalogued in the Delivery Note.
(3.) The complainant addressed the second opposite party from the month of May 2001, repeatedly requesting to rectify the repairs, failed, resulting the complainant repairing the building, by spending a sum of Rs.18,000/-. After repairing the building, the amount was also not reimbursed, by sending repeated requests, for which also, there was no proper reply and response.;