EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER Vs. R PERUMAL

JUDGEMENT

(1.) This appeal is directed against the order dated 31.3.1997 in O. P.627/1993 on the file of the District Consumer Disputes Redressal Forum, Coimbatore. The appellants are the opposite parties while the respondent is the complainant.

(2.) Essential facts necessary for the disposal of this appeal may in brevity be related.

(3.) The complainant was allotted a flat in IUDP Division - Tamilnadu Housing Board, South of Perur Road, Selvapuram, Coimbatore. The total cost of the flat is Rs.18,000/-. The entire cost of the flat had been paid by the complainant immediately after the receipt of the allotment order. He took possession of the flat on 17.12.1981. He had been demanded the execution of the sale deed from the opposite party, Housing Board. The opposite party, Housing Board did not at all respond in the sense of execution of a sale deed. This sort of an act on the part of the opposite party, Housing Board the complainant would say, is deficiency in service.