M K MATHIVATHANAN Vs. REVATHI RAJALINGAM

JUDGEMENT

(1.) This appeal is directed against the order dated 10th day of April, 1997 in O. P. No.322/96 on the file of the District Consumer Disputes Redressal Forum, Madras : South.

(2.) The opposite party one M. K. Mathivathanan, Proprietor, Kasi Builders, is the opposite party while the respondent Mrs. Revathi Rajalingam is the complainant. The opposite party is a builder. He announced a housing scheme known as "kasi Group Housing Benefit Scheme". According to the said scheme, for a minimum of 20 members who joined the scheme and deposited Rs.10,000/- each every month for a period of 15 months, a draw would be made once in every two months and after the draw, one member would be allotted a flat of 1000 sq. ft. in and around Valasarawakkam, K. K. Nagar, Vadapalani, Porur, etc. , the choice being that of the member joining the scheme.

(3.) Believing the scheme so announced by the opposite parties, the complainant joined the scheme on 30.6.1995. She had been remitting monthly instalments due promptly till February, 1996. On 16.2.1996, it appears, on an enquiry made, it was revealed that the opposite parties did not at all conduct any bio-monthly draw and the flats were not allotted to anyone of the members who joined the scheme, besides not sending any intimation to anyone of them. Suspecting the bona fides of the scheme, the complainant, with a view to withdraw from the scheme, sent a letter dated 26.2.1996 to the opposite party. The opposite party, in turn, it is said, insisted and obtained a letter from the complainant stating that only 60% of the amount she had already paid to them would be given to her. It appears, she has also made a complaint to the police and others.