CO-OPERATIVE HOUSING SOCIETY Vs. S SABESAN

JUDGEMENT

(1.) These two appeals have been heard together and disposed of by this common order.

(2.) Both the appeals have been filed by the same opposite party.

(3.) The complainants applied for allotment of house plots and to that effect they have paid admission fee. (Dr. S. Sabesan paid Rs. 20/- and Dr. K. Krishnamoorthy, paid Rs. 102/-) and a share capital (Dr. S. Sabesan paid Rs. 1,000/- and Dr. K. Krishnamoorthy Rs. 918/-) and also the cost of the plot of Rs. 21,240/- each. It was the understanding that the opposite party will allot a plot to each of them within 30 days from 15.3.91 on the basis of the drawal of lots. But such drawal was not held and no specific allotment of plots was made, even though the opposite party has accepted the registration for allotment of house plots.