TMT.VASUGI RAMANAN J. - (1.) The unsuccessful complainant is the appellant.
(2.) The appellant as the complainant filed complaint before the District Forum against the opposite parties/respondents claiming for direction to execute the sale deed in respect of the plot purchased by the complainant from the opposite party and to pay Rs.1,00,000/- being the compensation for mental agony and for the cost.
(3.) The case of the complainant is that, he has purchased a plot in MIG No.789 at Perumalpatti Village from the opposite party, on the basis of the public advertisement made and an allotment was effected by the opposite party for the value of Rs.1,66,427/- after paying necessary initial payment and after paying the amount order dated 9.9.98 the balance cost of Rs.99,852/- was paid and he has also paid the difference of amount at Rs.17,392/- for the excess land in the plot allotted and thereby he has paid the entire cost of plot to the extent of Rs.1,60,000/- and also obtained no due certificate in the month of May 1999. But subsequently as per the letter dated 19.11.03 a further sum of Rs.50,207/- was demanded by stating the amount relates to the capitalization of land cost omitted to be included for the period from 5/96 to 3/97 and this was opposed by the complainant and he need not pay the same as he has paid the entire amount and after due verification no due certificate was issued.;