G KRISHNAMURTHY Vs. P BALARAMAN

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act

(2.) The case of the Complainant is that he entered into an agreement with the Opposite Party for the purchase of a flat in Door No.12, Bajanai Koil Street, Choolaimedu for a sum of Rs.3,50,000/-. He claims to have paid a sum of Rs.25,000/- initially and subsequently, another sum of Rs.45,000/-, in all Rs.70,000/-. The Opposite Party has failed to execute the Deed of Sale in respect of flat or undivided share of the land. Hence this complaint.

(3.) The claim is resisted by the Opposite Party. According to the Opposite Party, the default was on the part of the Complainant documents have been filed by the Opposite Party.