M.THANIKACHALAM, J. - (1.) The 1st opposite party is the appellant.
(2.) The 1st respondent/ complainant approached the District Forum, alleging negligence and deficiency, against the opposite parties /builders, claiming the following reliefs: 1. To direct the opposite parties to handover the flat alongwith approved plan obtained from the competent authority, failing which 2. The amount paid as part payment of RS.210000
(3.) To pay the interest for the amount of Rs.210000/- paid at 24% per annum till realization;