A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming for direction to refund the excess amount of Rs.27,041.55 by the 1st opposite party for the undivided land cost for the car park together with interest and directing the 2nd opposite party to pay Rs.25,000/- towards the cost of unfinished works in the construction together with interest and Rs.50,000/- as compensation for deficiency of service and mental agony and non compliance of terms and conditions of the agreement for sale regarding the flat and Rs.5,000/- as costs.
(3.) Complainant entered in to an agreement for the purchase of flat and construction from opposite party on 11.5.2006. Regarding the undivided share for the purchase of 110 sq. ft. extent of car park and for the flat No.575 sq. ft. the undivided share was executed to an extent of 325.30 sq. ft. for the flat and only 67.58 sq. ft. for the car [stl was executed and thereby deficiency of service regarding the execution of undivided share by collecting excess amount for the same and for the unfinished work in the flat, the complainant filed complaint for the reliefs as above.;