N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant before the District Forum.
(2.) The complainant has approached the District Forum under the following circumstances: The opposite parties have allotted a house site to the complainant during the year 1997. The complainant has paid necessary initial amount as well as monthly installments. Even though as per the notification of the Housing Board, it was indicated that the extent of the house site would be about 250.54 sq.ft., and the said extent of the land would be handed over to the allottees only a lesser extent of the house site was allotted to the complainant and hence the complaint.
(3.) The opposite party resisted the complaint that even though in the notification of the housing board it is indicated as above, the said extent is only an approximate extent of the site and the actual extent of the house site was only 197.71 sq. meters, to which a lease cum sale agreement was also entered into and accordingly there is no deficiency in service. It was also contended that the complainant has encroached the adjoining vacant land and as such he is a trespasser and in order to prevent any action for the removal of the encroachment, the complainant has approached the District Forum.;