AJAY KUMAR Vs. VICE CHAIRMAN GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 25.9.1997 passed by District Consumer Forum, Ghaziabad in Complaint Case No.783/1995.

(2.) The facts of the case stated in brief are that the complainant on 24.5.1989 deposited a sum of Rs.11,000/- and applied for a house in double storey housing scheme of Govindpuram. By letter dated 8.11.1989 a house was reserved for him. The complainant deposited the entire amount by 10.2.1992 amounting to Rs.1,10,000/-. The possession was to be given by 30.12.1991 but as the same has not been given so far, the present complaint has been filed. The houses have been constructed in triple storey and not in double storey premises as promised. The complainant had to spend Rs.1,200/- per month as rent on account of delay in delivering possession of the house. The complainant had prayed for interest from 10.9.1992, the amount paid by him and Rs.15,000/- as compensation.

(3.) In the written version, the opposite party alleged that on account of stay order by the Hon'ble High Court, the possession could not be given in time.