GHAZIABAD DEVELOPMENT AUTHORITY Vs. S P GUPTA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 1.7.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.749/1995.

(2.) The facts of the case stated in brief are that the complainant applied for a Duplex house in Shastri Nagar Housing Scheme, Ghaziabad. The cost of the house was disclosed as Rs.4,26,022/- which was deposited by the complainant on different dates as mentioned in the complaint. The lease amount was also deposited in 1994 and he obtained possession of the house in the year 1994. He was allotted house No. E 382 and has been delivered possession of the same. Thereafter by letter dated 8.8.1995 the complainant was informed that the price of the house has been increased and demanded a sum of Rs.1,07,049/- as cost to be deposited by 31.7.1995. There was no such agreement for payment of increased cost. The complainant is not liable to pay this increased cost. The complainant has prayed for as sum of Rs.50,000/- as compensation on account of mental tension and harassment.

(3.) Opposite party has alleged in the written statement that the possession was given on 15.11.1994. The amount of increased cost will have to be deposited alongwith interest.