GHAZIABAD DEVELOPMENT AUTHORITY Vs. TARAWATI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 23.7.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.596/1997.

(2.) Briefly stated the facts of the case are that the complainant filed this complaint for refund of the amount alongwith interest against the opposite party. The complainant had applied for a house in Kaushambhi Appts. Housing Scheme on 8.11.1995 depositing a sum of Rs.64,240/- as reservation amount. Plot No.802, Neelgiri Apartments was reserved for the complainant. The complainant had not applied for a house in Nilgiri Apartments which was allotted in the 8th floor. Complainant had applied for a house on the ground floor as she is a heart patient. She, therefore, applied for refund of the amount alongwith interest.

(3.) The opposite party has alleged that it was not possible to allot a house in the ground floor. If the complainant wants her money back, then it can be done after deductions according to rules.