M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) The complainant/ respondent, who had purchased a HIG plot, in Tamil Nadu Urban Development Project Scheme, Melanuppanadi, Madurai, describing the events taken place, alleging that he had paid excess amount, thereby accusing the opposite party, as if they have committed deficiency in service, filed a consumer complaint, for the recovery of a sum of Rs.74,500/-, being the loss incurred, in addition to compensation also, on various heads.
(3.) The opposite parties admitting the purchase of the plot, resisted the case contending that originally tentative cost was alone fixed, and as per the final cost arrived, the complainant has to pay a sum of Rs.59910/-,which was paid voluntarily on demand, that possession was also handed over to the complainant, as such they have not committed any deficiency in service, and under any of the GO referred in the complaint, the complainant is not entitled to any relief, thereby praying for the dismissal of the complaint.;