SONE SAHKARI AVAS SAMITI LIMITED Vs. VIJAY GOVIL

JUDGEMENT

(1.) THE case called out. Mr. R.K. Gupta, learned Counsel for the appellant and Mr. Ashok Mehrotra, learned Counsel for the respondent are present.

(2.) THE dispute relates to refund of Rs. 40,000 which had been deposited by Dr. Vijay Govil with the Sone Sahkari A vas Samiti Limited for getting a plot allotted. The plot was earmarked for Dr. Vijay Govil but the sale deed could not be registered for over a period of two years. The complainant alleged in his complaint that the housing society had failed to develop the land proposed to house a residential colony for its members. Neither the roads were laid, nor the electricity poles were installed and the sewer line too had not been constructed.

(3.) THE Society contested the complaint and conceded receipt of the aforesaid amount. The personal allegations were levelled against the complainant and it was pleaded that by getting the sale deed executed he wanted to sell the plot to someone else.