NIDHI Vs. RAO COOPERATIVE GROUP HOUSING SOCIETY LTD

JUDGEMENT

(1.) The petitioner has impugned the order dated 16th March,2004 passed by the Delhi Co-operative tribunal dismissing the appeal of the petitioner against the award dated 11th August,2003 passed by the Learned Arbitrator.

(2.) The petitioner has impugned the action of the society on the grounds that the area of flat of type C is less then what was represented by the Society; the society increased the number of members from 122 to 130 illegally, instead of `A' Class construction, the society has done `C' class construction in the flats; provision of additional lift made by the society was illegal; expenditure of the society was not approved by the general body; land cost claimed was higher by three to four times and that the petitioner is entitled to Rs.25, 87,550.00 from the society.

(3.) We have perused the entire record and also the finding of the Arbitrator which is as follows:-