DELHI DEVELOPMENT AUTHORITY Vs. BHUSHAN LAL KHURANA

JUDGEMENT

(1.) THE appellant is aggrieved of the order dated 31.10.1996 passed by the District Forum whereby the following directions were issued on account of its failure to give possession letter as well as the possession as per agreed terms:

(2.) FACTS giving rise to this appeal are that the respondent was registered under the 5th Self Financing Housing Registration Scheme, 1982 of the appellant for a category III flat on 11.9.1982 and paid Rs. 15,000/ - as registration deposit. This scheme was for retired and retiring public servants for priority allotment of a flat. The respondent was allotted flat No. 206, Ground Floor in Pocket G at Sarita Vihar. Vide letter dated 11.11.1992 wherein the cost of the flat and net payable amount was mentioned as under:

(3.) THE respondent objected that the appellant while arriving at the net value of the flat in the letter of allotment did not give credit occurred on account of interest on the registration money nor the interest for the period of delay beyond the specified initial period of moratorium. In response to this the appellant gave the following breakup of the cost of the flat: