LUCKNOW DEVELOPMENT AUTHORITY Vs. K C SRIVASTAVA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 31.12.1997 passed by District Consumer Forum-II, Lucknow in Complaint Case No.759/1995.

(2.) The facts of the case stated in brief are that the complainant deposited a sum of Rs.9,000/- on 14.11.1983 for allotment of a plot. The value of the plot was Rs.36,000/- and the rest of the amount of Rs.27,000/- alongwith an amount of Rs.984/- was deposited by the complainant on 22.11.1984. In spite of the fact the complainant has not been given possession of the allotted plot. The writ petition was also filed by the society in which there was a compromise between the complainant and the society and the writ petition was dismissed on 13.1.1997. The learned District Forum has decreed the claim of the complainant and directed Lucknow Development Authority to complete the development within six weeks and to deliver the possession of the plot to the complainant. It further directed Lucknow Development Authority to pay interest at the rate of 18% per annum from the date of deposit till the date of payment alongwith cost. It also directed for payment of interest at the rate of 24% per annum if the amount is not paid within six months.

(3.) Aggrieved against the order of the learned District Forum, the Lucknow Development Authority has come in appeal and has challenged the correctness of the order.