INDIAN RAILWAY WELFARE ORGANIZATION Vs. V VASANTHAMMAL

JUDGEMENT

(1.) THE opposite parties, and the complainants are the appellants, in F.A.No.303/2007 and 251/2008 respectively, being aggrieved by the order of the District Forum in C.C.No.212/2005, dated 18.4.2007, on the file of District Forum, Trichy.

(2.) THE facts leading to the appeals:

(3.) THE Directorate of Town Planning had approved, construction of only 102 units, resulting increase in the plinth area, of each unit, followed by enhanced amount, from the allottees. Because of rescheduling, delayed commencement of the construction, and several deviations, in the contract of the scheme, unnecessarily the complainants were penalized, thereby causing negligence.