DAL KUMAR SINGH Vs. LUCKNOW DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BOTH these appeals having arisen out of one and the same judgment of December 31, 1997 passed by the District Consumer Forum -II, Lucknow are taken up together for decision.

(3.) BY virtue of the impugned judgment, the Lucknow Development Authority was directed to refund the money deposited by Sri Dal Kumar Singh along with interest @ 18% per annum.