VINAYAGA AGENCIES Vs. G P SEETHAPATHY

JUDGEMENT

(1.) The opposite party in O. P. No.114 of 2000 on the file of the District Consumer Disputes Redressal Forum, Chennai (South), is the appellant herein. He remained ex parte before the District Forum.

(2.) The case of the complainant was as follows: the complainant entered into three agreements respectively dated 10.9.1972, 10.9.1972 and 11.9.1972 with the opposite party for allotment of plots 255, 268 and 12 measuring 1200 sq. ft. each in Survey No.278/2, Anakaputhur village, Chingleput District. He had paid the full consideration of Rs.750 per plot, totalling to Rs.2,250 to the opposite party in instalments and secured receipts from the opposite party. As per the terms of the agreements, the opposite party had to make immediate arrangement for execution of sale deeds in respect of plots, subject matter of the agreements. The opposite party failed to comply with the provisions of the agreements. The complainant took up the matter finally with the opposite party on 24.10.1997 and 15.10.1999 urging him to convey the properties by executing sale deeds. The opposite party did not comply with the demand necessitating the filing of the present complaint.

(3.) As already noted, the opposite party remained absent before the District Forum and was set ex parte.