TIRUVURU SUBHASHINI Vs. M.SUDHAKAR

JUDGEMENT

(1.) Having heard the learned counsel for the appellant and having perused the record, we are of the opinion that the appeal can be disposed of at the stage of admission.

(2.) Appellant is the unsuccessful complainant. The case of the complainant in brief is that he purchased a plot for Rs.41,400/- on 01.11.2000 in the venture commenced on 20.08.1995. However, the registration of plot was not made in view of the fact that the opposite parties could not get approval from TUDA. Therefore, she sought for refund of the amount together with interest at 24% per annum from the date of last payment i.e. 01.11.2000, besides compensation of Rs.1,00,000/- and costs of Rs.10,000/-.

(3.) The opposite parties resisted the matter. They admitted the payments made by the complainant, however alleged that the complainant could not come forward for getting the registered sale deed executed in her favour despite several requests. As there was no other way, they had registered the plot in the name of third party. She was not entitled to the amount as the contract could not be proceeded due to her negligence. The complaint was also barred by limitation.