M.THANIKACHALAM, J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant filed a case before the District Forum, claiming a sum of Rs.45,000/- being the sale consideration, as well as a further sum of Rs.50,000/- as compensation for mental agony, alleging that the opposite party, who had agreed to sale a plot, failed to produce the Encumberance Certificate as well as failed to execute the registered sale deed, as per the agreement and therefore, for the deficiency, committed, as a consumer, he is entitled to the reliefs.
(3.) The District Forum while perusing the records, felt, after hearing the party also that the dispute relates to outright sale with respect to immovable property and therefore, the complainant cannot be a consumer, and in this view, the complaint is not maintainable. Thus, the complaint came to be rejected, as per the order dated 07.01.2011, which is challenged.;