A.K.ANNAMALAI, J - (1.) Complainants are the appellants.
(2.) Complainants filed a complaint against the opposite parties/respondents claiming a sum of Rs.10,000/- for legal expenses met out due to the deficiency of services and Rs.2,000/- for registration charges, stamp etc., and Rs.2,00,000/- towards the loss sustained in the business because of the deficiency of service by the opposite parties and claiming Rs.3,00,000/- each as compensation from the 2nd opposite party for his deficiency of service and Rs.5,000/- as cost in all claiming for Rs.8,17,000/-.
(3.) The complainants have produced the sale deed executed by one Chitra Kalyanaraman in favour of them for registration before the 1st opposite party on 16.3.2002 and paid necessary registration stamp duties and charges and the sale deed was registered. But the 1st opposite party sent the document for determination for market value property under Sec.47 of Registration Act, but without making the endorsement for the same on the document. Hence the complainants filed a writ before the High Court, Madurai Bench and on the basis of the orders passed by the same on 25.2.2005 the complainants complied the directions of the High Court by executing necessary indemnity mortgage and affidavit. Since there was a delay of 48 months in registration, the complainants have sustained loss in their business and due to the activity of 2nd opposite party complainant have to meet out Rs.10,000/- towards legal expenses and other Rs.2,000/- for stamp duties and thereby due to the non investment of sale property loss sustained etc., they have claimed a sum of Rs.8,17,000/- as stated above under various heads.;