ARMY WELFARE HOUSING ORGANIS Vs. COL.R.GANESAN

JUDGEMENT

(1.) This petition is filed to set aside the impugned order dtd. 18/3/2021 passed in S.R.No.08 of 2021 in unnumbered I.A.No.(blank) of 2021 in CCP No.95 of 2020 (impugned order) by the Adjudicating Officer, Tamil Nadu Real Estate Regulatory Authority (TNRERA), Egmore, Chennai ("AO TNRERA").

(2.) Learned counsel for the petitioners submitted that the respondent filed the complaint before the Adjudicating Officer of Tamil Nadu Real Estate Regulatory Authority (TNRERA) alleging certain deficiencies of services and claiming interest from the petitioners for the delayed handing over possession of DU for an amount of Rs.25,87,059.00, refund of entire cost of car park at Rs.5,81,377.00, costs of litigation and other expenses at Rs.2,00,000.00, Facility Management charges Rs.65,360.00, Rs.5,65,305.00 towards mental agony, loss of rental value at Rs.6,32,333.00, to an extent of total compensation of Rs.39,99,101.00 and for other reliefs.

(3.) The case of the petitioners is that the respondent is governed by Army Welfare Housing Organisation Rules. Rules 89 to 91 provide for arbitration.