EXECUTIVE ENGINEER Vs. D SUSHEELAMMA

JUDGEMENT

(1.) This appeal by the opposite parties is directed against the order dated 23.3.1995 passed by the District Forum, Mysore in Complaint No.208/92 directing the opposite parties K. H. B. to execute a sale deed in favour of the complainant in respect of the house allotted to her and also to pay a sum of Rs.5,000/- as compensation to the complainant.

(2.) The facts, briefly stated, are as follows : the opposite parties allotted a house, the value mentioned in the allotment letter was Rs.12,340/-. Subsequently the value of the said house was raised from Rs.12,340/- to Rs.19,497/- which was communicated to the complainant on 3.7.1979. An agreement came to be executed and the said allotted house was delivered to the complainant on 27.10.1980. The complainant was give certain instalments to make payment of the said amount. The complainant subsequently when approached the opposite parties seeking execution of the sale deed after the instalments were paid the opposite parties informed the complainant that she was yet to pay a sum of Rs.9,113/-. If that amount were to be paid, they would be able to execute the sale deed. It is the grievance of the complainant that she was not liable to make payment of the said amount so demanded by the opposite parties.

(3.) The opposite parties did not file the version.