A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction for payment of Rs.7,64,855/- and for costs for the delay in handing over of the flat on agreement.
(3.) Complainant entered in to a contract with the opposite party for the construction of flat and purchase for Rs.13,12,500/- on 9.2.96 with the condition to hand over the flat within the period of two years and the opposite party has not complied with the condition and delivered the flat only on 18.1.02 and thereby complainant was put in great hardship inconvenience and loss due to belated delivery of flat and he has also paid Rs.10,855/- towards municipal tax even before the possession of flat was taken and thereby she was compelled to sold the flat for Rs.9,50,000/- at a loss of Rs.3,62,500/- and thereby claiming damages for the loss from 10.5.98 to 18.1.2002 for the investment of Rs.13,12,500/- amounting to Rs.8,71,170/- and restricting the claim for Rs.7,26,000/- and thereby filed the consumer complaint.;