IMPROVEMENT TRUST, BARNALA THROUGH ITS OFFICER, DISTRICT BARNALA, PUNJAB Vs. MANMOHAN SINGH S/O ASSA SINGH

JUDGEMENT

(1.) The complainant/respondent purchased a plot meant for a construction of a shop-cum-flat from the petitioner. The allotment in the name of the complainant was confirmed vide resolution dated 18.7.1980. The case of the complainant/respondent is that the construction on the said plot was completed in the year 1997. His grievance is that the sale deed in respect of the said plot has not been executed in his favour. Being aggrieved, he approached the concerned District Forum by way of a consumer complaint, seeking registration of the sale deed along with compensation etc.

(2.) The complaint was resisted by the petitioner which admitted the allotment made to the complainant but claimed that the building was incomplete and the complainant had failed to comply with the terms and conditions of the agreement.

(3.) The District Forum vide its order dated 17.6.2016 directed the petitioner to execute the sale deed in favour of the complainant within 45 days but no compensation was awarded.