RAJENDRA SINGH VERMA S/O SHRI. R.R. VERMA Vs. COMMITTEE OF MANAGEMENT INDRAPRASTHA SAHAKARI AWAS SAMITI LIMITED & ANR.

JUDGEMENT

(1.) After having lost the case before both the fora, the complainant has filed these revision petitions before this Commission.

(2.) This order shall decide both the revision petitions detailed above.

(3.) Shri. Rajendra Singh Verma, the complainant, is the member of Cooperative Society Limited known as 'Mecon Inderprastha Sahkari Avas Samiti Ltd. (Cooperative Housing Society Limited), Sector 62, NOIDA'. The Society informed the complainant that there are some dues against him and the same be deposited. The complainant contended that he has made all the lawful dues. He asked that documentary evidence should be produced. This dispute was raised before the Arbitrator but the Arbitrator dismissed the demand raised by the complainant. In the second case, the complainant made the following prayers, viz., to provide photocopy of ledger be got maintained by the OP No. 1, to provide the details with regard to the amount being demanded from the complainant, final calculation of the value of flat and documentary evidence with regard to the calculation from the opposite party. It is further prayed that the OP may not make demand of any amount with regard to lease rent or completion certificate from the complainant and may not demand any amount from the complainant on any account. It is also prayed that the OP be directed to execute sub-lease deed in favour of the complainant and make no other demands which have also been made. Lastly, it was prayed that the extra amount on the stamp duty etc, which is being paid with regard to the execution of sub lease deed, be not charged from the complainant and the liability be made of the officers of the society to pay the same.