A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant was allotted HiG Flat in Anna Nagar West as per the allotment letter dated 11.5.1990, and after getting extension of time for payment twice on 19.7.1990, the complainant paid entire costs and was given possession on 26.7.1990. In the year 1994 opposite party demanded Rs.1652/- towards monthly arrears and Rs.826/- as sewerage charges per month. When the complainant paid the entire cost of the house there is no need for asking such payments and subsequently when the complainant demanded for execution of sale deed. The opposite party contended as per the lease cum sale agreement he has to pay the balance of Rs.13,270/- dues and threatened to be evicted the complainant from the flat. Thereby the complainant filed the consumer complaint, claiming direction for to execute the sale deed for the property of the complainant and to pay Rs.50,000/- by way of damages for mental agony and Rs.2,000/- as costs.
(3.) The District Forum after considering the materials allowed the complaint directing the opposite parties to execute the sale deed and to pay Rs.50,000/- as sufferings for mental agony and Rs.2,000/- as costs.;