V P BALASUBRAMANIAM Vs. J AIANJANEY A ASSOCIATES

JUDGEMENT

(1.) The complainant is one Mr. V. P. Balasubramaniam.

(2.) The 1st opposite party-Ms. Suprabha is a promoter and developer of flats. The 2nd opposite party Mr. A. D. Vasudevan is her power agent.

(3.) The complainant, it appears, entered into an agreement for sale with the opposite parties on 7.2.1996 for purchase of l/6th undivided share of their land and construction of a residential flat of an extent of 700 sq. ft. over the same.