M. THANIKACHALAM J. - (1.) The Respondent/ opposite party in CMP.No.38/2008 in C.C.No.14/2004, on the file of the District Forum, Thiruvallur, is the Revision Petitioner.
(2.) The petitioner in CMP.38/2008, as complainant, has filed a case before the District Forum, originally for the following relief Honble Forum may be pleased to pass an award for the damages as mentioned supra to the tune of Rs.7,14,000/- against the opposite party to this complainant alongwith the interest at 12% p.a., and also for the future rental loss at the rate of Rs.2,000/- per month and along with the cots of this complaint and pass such other relief as this Honble Forum may deem fit to pass in the circumstances of the case
(3.) Thereafter he has filed another application for amending the complaint, seeking additional relief in CMP.No.20/2005, and it appears the same was allowed, despite the objection by the opposite parties. As per the first amended complaint, the relief sought for reads as follows: 1. Directing the opposite party to take back the property by refunding the value of the building Rs.8,50,000/- or in the alternative, to pay the same as compensation for the improper and unauthorized construction in the name of the complainant by the act of the opposite party: 2. And to pay a sum of Rs.5,38,000/- towards the compensation and expenses as stated above 3. And to pay a sum of Rs.4,00,000/- as compensation towards loss in not accepting private employment.;