GHAZIABAD DEVELOPMENT AUTHORITY Vs. SUDHIR KUMAR

JUDGEMENT

(1.) This is an appeal against the judgment and order of District Consumer Forum, Ghaziabad, passed on 20.3.1998 in Complaint Case No.528 of 1997.

(2.) Briely stated facts of the case are as under : the complainant applied for a HIG house in Govindpuram Akansha Scheme II. A house was reserved for the complainant by the appellant Ghaziabad Development Authority. The complainant deposited a sum of Rs.2,88,572/- on 3.4.1997 and the appellant vide its letter dated 25.12.1993 informed the complainant that House No. I-152 has been allotted to him. Price of this house was increased to Rs.2,78,162/- from Rs.2,15,000/-.

(3.) Ghaziabad Development Authority was not in a position to give possession of the house in developed condition within the stipulated period. Hence the complainant was put to financial loss. The complainant has prayed for possession of the fully developed house alongwith payment of interest @ 24% per annum from the date of deposit of the amount. The complainant also demanded a compensation of Rs.1,00,000/- towards mental torture and Rs.10,000/- as cost of the case.