(1.) Both these appeals have been filed against the judgment and order dated 3.11.1998 passed by District Consumer Forum, Meerut in Complaint Case No.855/1997. Hence both the appeals are being taken up together and disposed off by a common judgment.
(2.) The facts of the case stated in brief are that the complainant booked one plot in Shatabdi Nagar Scheme on 12.12.1989 after depositing a sum of Rs.15,000/-. By letter dated 8.3.1990 the complainant was informed that one plot has been reserved for him. The complainant, on the request of the Meerut Development Authority, deposited a sum of Rs.30,000/- on 19.3.1990. By letter dated zzz20.3.1991 the complainant was informed that the possession of the plot shall be given to him by 1992. The complainant had deposited the entire amount demanded by the Meerut Development Authority in eight six-monthly instalments. Thus in this way the complainant had deposited a sum of Rs.1,06,875/-. Thereafter the cost of the plot was increased at the rate of Rs.600/- per sq. mt. and a sum of Rs.65,928/- was demanded as increased cost. The complainant deposited this amount also in instalments as demanded.
(3.) Even after depositing this amount also, the complainant has not been given possession of the plot in question. The complainant issued a letter dated 21.6.1997 for handing over possession of the plot in question, but nothing was done. According to the complainant even upto the time of presenting this complaint, the plot has not been developed and not even demarcated. The complainant has, therefore, applied for refund of the entire amount deposited by him amounting to Rs.1,91,259/- alongwith interest. He has also demanded a sum of Rs.1,00,000/- as compensation and Rs.5,000/- as expenses.