N.KANNADASAN, J. - (1.) The appellant is the complainant and the respondent is the opposite party before the District Forum.
(2.) The complainant has approached the District Forum under the following circumstances: The complainant has joined the scheme of the opposite party to purchase plot at Thiruvallur District and the total cost of the plot was fixed as Rs.8200/-. According to the complainant he has started making the payment by way of instalments from 1991 onwards. Though due to his absence he was away from Chennai, subsequently in the year 1996, he has paid a sum of Rs.5400/- towards the cost of the plot. Subsequently, the complainant has requested the opposite party to inform him about the balance amount payable by him, to which there was no reply. Hence he has alleged deficiency on the part of the opposite parties and approached the District Forum.
(3.) The opposite party resisted the complaint by contending that the complainant has not paid all the instalments and accordingly he was informed by communication dt.17.10.00 that the booking was cancelled. It is only thereafter, the complainant has approached the District Forum.;