TAMIL NADU HOUSING BOARD Vs. S RAMESH KUMAR

JUDGEMENT

(1.) Aggrieved by the order passed by the lower Forum, the Tamil Nadu Housing Board, Tirunelveli Unit has preferred this appeal.

(2.) The complaint was filed by the complainant who is working as an engineer in Tamil Nadu Electricity Board for a direction to the opposite party to execute the sale deed without delay and pay damages towards mental agony @ Rs.1,00,000/- and further damages of Rs.50,000/-.

(3.) The complainant's case in brief is that he applied for the allotment of a house from the opposite party. He has paid the full amount. But the opposite party is delaying the execution of the sale deed. The opposite party made a demand upon the complainant for payment of Rs.5,355/- stating that only thereafter the request of the complainant for execution of the sale deed will be considered and that the complainant accordingly sent the amount as claimed. But, yet the sale deed has not been executed and that the complainant was again asked to pay a sum of Rs.24,200/- and the claim is highly illegal and that there is deficiency in service and hence on this ground, the complaint was laid.