GHAZIABAD DEVELOPMENT AUTHORITY Vs. SUDHIR CHANDRA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 26.8.1997 passed by District Consumer Forum, Ghaziabad in Complaint Case No.665/1994.

(2.) The facts of the case stated in brief are that the complainant applied for an MIG house in Sanjay Nagar Housing Scheme in double storey building. A house was reserved for him and he deposited the entire cost of the house of Rs.68,856/- with the opposite party. The possession of the house was to be delivered in two years time within 30.9.1990. As the possession of the house has not been delivered the complainant has prayed for refund of the entire amount deposited alongwith interest.

(3.) The opposite party in its written version has alleged that if the complainant wants the money back, then the same can be refunded according to the rules after deductions.