MEERUT DEVELOPMENT AUTHORITY Vs. K K CHAUDHARY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 15.5.1995 passed by District Consumer Forum, Meerut in Complaint Case No.1124 of 1994.

(2.) The facts of the case stated in brief are that the complainant applied for an H. I. G. house in Pallav Puram Housing Scheme of Meerut Development Authority and deposited a sum of Rs.4,34,000/- on 1.12.1992. This scheme was published in the newspaper in the name of "sunahre Awasar". This scheme was floated under the cash down scheme meaning thereby that the possession of the house was to be delivered immediately but the possession has been given on 24.2.1994. The complainant has prayed for compensation and interest on the amount deposited by him.

(3.) The opposite party in its written version has alleged that on account of some unforeseen circumstances, the possession of the house could not be given.