HARYANA URBAN DEVELOPMENT AUTHORITY Vs. USHA RANI DUREJA

JUDGEMENT

(1.) THE brief facts of the case are that complainant was allotted a plot bearing No. 160 -P, in Sectors 13, 17, HUDA, Panipat by the opposite parties vide letter of allotment bearing memo No. 6667 dated 23.9.1993. The complainant has deposited the amount of Rs. 16,146 being the earnest money and Rs. 28,256 as demanded by the appellants being the 25% of the total tentative price of the plot. It is the case of the complainant that rest of the amount was to be paid by the complainant in instalments. It is the stand of the appellants before the District Forum, that complainant has failed to pay the amount of instalments, therefore, the plot of the complainant was resumed without providing any opportunity of hearing to the complainant as per the terms and conditions of the policy.

(2.) THE District Forum while disposing of the complaint filed by the complainant has granted the following relief:

(3.) AGGRIEVED by the order passed by the District Forum, appellants/opposite parties have come in appeal.