EXECUTIVE ENGINEER HOUSING Vs. N.ARUNA

JUDGEMENT

(1.) The opposite party, A.P.Housing Board, preferred this appeal against the order of the District Consumer Forum directing it issue allotment letter of the plot and to execute a registered sale deed in his favour, besides costs.

(2.) The case of the complainant in brief is that pursuant to the notification issued by the opposite party, Housing Board, for sale of plots, she participated in the auction by depositing Rs.10,000/- towards earnest money for purchase of plot for a sum of Rs.4,35,240/-. Later she paid Rs.50,000/-. She also paid an amount of Rs.70,000/- through letter dt.27.02.2007, in all she paid Rs.1,20,000/- towards sale consideration. However, she did not receive any allotment letter despite informing that she was ready with the balance of sale consideration and requested them to execute the sale deed. Curiously, the opposite party informed that they have sent information to her directing her to pay the amount which she did not receive. When she informed the opposite party personally that she did not receive the allotment letter and intimation that she had to pay the remaining balance, the opposite party did not consider her request. On the other hand by their letter they informed that her request cannot be considered. Aggrieved by the same she filed the complaint with the reliefs which the District Forum granted.

(3.) The opposite party did not contest despite service of notice. The complainant in proof of her case filed her affidavit evidence and got the documents marked as Ex.A.1 to A.15.