D S KRISHNASAMY Vs. RYAN PROPERTIES LTD

JUDGEMENT

(1.) This appeal is directed against the order dated the 7th day of August, 1997 in S. R. No.1241/97 in O. P. No.409/97 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

(2.) The appellant is the complainant while the respondent is the opposite party.

(3.) The opposite party is one M/s. Ryan Properties Limited, Adyar, Chennai-20. They are developers of property at Kodaikkanal. They advertised through their brochure containing details of the scheme promoting Ryan Coffee Estate at Kodaikkanal and in the scheme the allottee should pay the full amount by down payment or by instalments. The complainant was also assured of coffee plantations being developed in the said property alongwith teak, orange and jack trees.