LUCKNOW DEVELOPMENT AUTHORITY Vs. SANJEEV SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 17.9.1996 passed by District Consumer Forum, Lucknow-I in Complaint Case No.380/1994.

(2.) The facts of the case stated in brief are that the complainant applied for a MIG house in Viram Khand 5, Gomti Nagar, Lucknow and deposited a sum of Rs.20,000/- as registration money. Thereafter another sum of Rs.20,000/- was also paid as allotment money. Allotment order dated 20.9.1991 was issued in favour of the complainant for Duplex MIG House No.5/830. The estimated price was indicated to be Rs.2,95,000/- of which the due date of deposits were 30.9.1991 and 30.12.1991. The complainant deposited these amounts in instalments on 19.10.1991 and 26.12.1991.

(3.) Thereafter the price of the house was increased by Rs.81,800/- which was also deposited by the complainant in two instalments on 30.4.1994 and 14.6.1994. According to the complainant in spite of the entire amount having been deposited, the possession has not been delivered as yet. The complainant has, therefore, demanded refund of the amount deposited alongwith interest on the deposited amount and damages besides cost. The complainant has also challenged the increase in the cost of the price and demanded refund of the excess amount paid.