M.NANDINI Vs. SRIMITRA REAL ESTATE PRIVATE LIMITED

JUDGEMENT

(1.) AGGRIEVED by the order in C.C. No. 104/2007 on the file of District Forum, Ranga Reddy District, the complainant preferred this appeal.

(2.) THE brief facts as set out in the complaint are that the complainant M. Srinivasa Raju booked a plot in the name of his daughter, N. Nandini in M/s. Sreemitra Private Limited i.e. opposite party on 25.8.2002 and paid Rs. 49,625 towards plot cost and stopped payments as the opposite party failed to show his plot in spite of several requests. The complainant requested to show/allot the plot through letter dt.27 -8 -2003 and thereafter through registered letters dated 12.8.2003, 21.8.2003 and 26.12.2003 but the opposite party did not respond. On 18.7.2004 the complainant sent another letter requesting for refund of the amount as the scheme period was completed but the opposite party did not respond and therefore the complainant approached Civil Supplies Authorities and lodged a complaint. Hence the complaint for a direction to the opposite party to refund a sum of Rs. 49,625 together with Rs. 50,000 towards interest and Rs. 50,000 towards mental agony and pay Rs. 1,00,000 towards compensation.

(3.) OPPOSITE party was called absent and was set exparte on 13.12.2007.