A.K.ANNAMALAI J. - (1.) The appellant is the opposite party before the District Forum.
(2.) The respondent/complainant filed a complaint against the appellant/opposite party claiming deficiency of service for non execution of sale deed in favour of the complainant and praying for to direct the opposite party to execute the sale deed not to collect the balance amount and compensation and for cost.
(3.) Before the District Forum, the appellant/opposite party denied allegations and stated that as the final cost for the house allotted to the complainant was not finalized and the same was not paid by the complainant and there was no deficiency of service.;