A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant claimed direction for handing over the completed building key and Rs.5,00,000/- towards compensation for mental agony and other sufferings and Rs.60,000/- towards loss caused due to the non handing over the building and for costs.
(3.) Complainant entered in to an agreement with the opposite party for the construction of house for an extent of 488 sq ft in flat No.1A-A at Sangu Udhaya Ammankoil Street, 2nd Cross, Rajakeelpakkam, Chennai -73 for which he has paid a sum of Rs.6,88,625/- as per the terms of the agreement. Opposite party has not handed over the completed building as per the agreement in the month of June 2005 and failed to complete the works namely bore well, pump room, Motor, plumbing work and sanitary fittings, Two coats of supercem for inside wall, improper main door and varnish work, and improper electrical work and thereby committed deficiency in service of incomplete work of the building. Hence the complainant filed the consumer complaint.;