GHAZIABAD DEVELOPMENT AUTHORITY Vs. MANJU LATA JAIN

JUDGEMENT

(1.) This is an appeal filed against the judgment and order dated 26.9.1997 passed by District Consumer Forum, Ghaziabad in Complaint Case No.909/1995.

(2.) The facts of the case stated in brief are that the complainant in the year 1981 deposited a sum of Rs.7,345/- for one MIG house in Triple Storey Complex. The cost of the house was indicated at Rs.73,250/-. The appellant by letter dated 6.3.1994 had reserved a house and the payment schedule was also sent. In the payment schedule the rate of interest was increased to 20% per annum. In this situation the complainant applied for refund of the amount deposited.

(3.) The opposite party in the written version has alleged that the reservation letter was issued in favour of the complainant. Hence he can take back the amount after usual deductions and he is not entitled to get any interest.