G D A Vs. SARVADAMAN SINGH TOMAR

JUDGEMENT

(1.) This is an appeal filed against the judgment and order dated 6.1.2000 passed by District Consumer Forum, Ghaziabad in Complaint Case No.162/1998.

(2.) The facts of the case stated in brief are that the complainant applied for a house under LIG category in self-financing scheme of Pratap Vihar. The application was made on 18th May, 1990 and the Ghaziabad Development Authority reserved a house on 30th April, 1991. The complainant had deposited Rs.45,000/- as cost of the house on 12.7.1993, but even after the lapse of 9 years the possession of the house has not been delivered to him. The complainant has prayed for refund of the deposited amount alongwith 18% per annum interest.

(3.) The opposite party has alleged in the written version that the price indicated was tentative and the final costing shall be done after completion of the house only. It has also been mentioned that the possession letter has not been issued so far and if the complainant wants to take back the amount, it can do so after showing the receipt.