GHAZIABAD DEVELOPMENT AUTHORITY Vs. INDRISH CHANDRA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.12.1996 passed by District Consumer Forum, Ghaziabad in Complaint Case No.432/1994.

(2.) The facts of the case stated in brief are that the complainant applied for a flat in Self-Financing Scheme of Ghaziabad Development Authority. It was informed that the possession shall be given in the year 1991. The complainant deposited the full amount of the plot of Rs.2,15,000/- within period ordered by the Ghaziabad Development Authority. The possession has not been delivered. When possession was not delivered, a notice was sent by the complainant to the Ghaziabad Development Authority for refund of the entire amount deposited by him.

(3.) The opposite party refunded a sum of Rs.2,09,625/- after deducting a sum of Rs.6,375/-. The complainant has prayed for refund of the deducted amount alongwith 18% per annum interest on Rs.2,15,000/- from the date of deposit till the date of refund.