M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) Facts leading to this appeal: As per the agreement dated 22.08.2003, the opposite party had agreed to construct a building, for the complainant, at the rate of Rs.400/- per sq.ft. and pursuant to the same, the opposite party had received totally a sum of Rs.4,75,000/-. Having received the entire amount, the opposite party delayed the construction and finally after 3.2.2004, stopped the construction also in the midway and left the place.
(3.) The complainant, ascertaining through a qualified Engineer, the value of the unfinished work was at Rs.1,43,300/-, issued a notice, complaining the negligent act, as well as deficiency in service, committed by the opposite party and thereafter agreeing to pay the said amount, he had executed an undertaking letter on 17.02.2005. Even thereafter, despite repeated demands, the opposite party failed to pay the amount, causing mental agony. Thus, as a whole, the complainant is entitled to a sum of Rs.2,43,300/- with interest on Rs.1,43,300/-, for which purpose, a consumer complaint is filed.;