K H K RANGAM Vs. TYCOON BUILDERS MADRAS

JUDGEMENT

(1.) Appellant was the complainant before the State Commission, where he had filed a complaint alleging deficiency in service on the part of the respondents. Very briefly the facts of the case are that the complainant entered into an agreement dated 10.6.1991 for purchase of a flat of 1550 sq. ft. but when there was some difficulty, another agreement was entered into between the parties dated 12.1.1992, by which area of the flat went up to 1625 sq. ft. and the possession was to be given on 1.8.1992, which was given on 4.3.1993. Several defects were also mentioned in the complaint as also the fact that the common facilities like dish antenna, uninterrupted power supply and watchman-shed, mentioned in the agreement has not been provided. It was also stated that extra charges amounting to Rs. 1,85,000 has been received by the respondent opposite party, which need to be returned. It is in these circumstances that a complaint was filed before the State Commission, with the following prayer:

(2.) The State Commission, after hearing the parties dismissed the complaint as it did not find any deficiency in service on the part of the respondent.

(3.) Aggrieved by this order, the appeal has been filed by the original complainant. Before us the respondent was represented only on 31.3.2003, after that there has been no appearance from anyone from the opposite party.