R SHANMUGASUNDARAM Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THIS is an appeal against the order dated 20.12.1995 passed by the District Consumer Disputes Redressal Forum, Raigarh in their Case No. 37/94 wherein the Forum has directed the appellant to deliver to the complainant within two months, possession of the 2400 sq. ft. plot already allotted to him by the appellant on "Adhikar Patra" and also to pay compensation etc., as directed.

(2.) PERUSED the memo of appeal, the records of the case and written arguments of both the parties.

(3.) ON a perusal of the records of the case of the District Forum, we find that in the very beginning of their reply dated 11.10.1995 the appellant has stated that all the contents of para 3 of the complaint are admitted except only, that the complainant draw advance from his provident fund.