G D A Vs. POONAM BAJAJ

JUDGEMENT

(1.) This is an appeal against the judgment and order passed on 22.12.1993 by District Consumer Forum, Ghaziabad in the Complaint Case No.40 of 1993.

(2.) Facts of the case stated in brief are as under : the complainant applied and obtained registration in Sanjay Nagar Housing Scheme in 1988 for a MIG Type double storey flat and deposited a sum of Rs.65,000/- from time to time according to the terms of brochure of the scheme. The appellant Ghaziabad Development Authority converted the scheme into a three storey type and also increased the cost of the flat.

(3.) The complainant wishes that the appellant should be ordered to deliver possession of the flat immediately and no amount against the enhanced cost be realised from the complainant. The complainant has also claimed Rs.25,000/- as damages towards conversion of the housing scheme from double storey to triple storey type alongwith Rs.5,000/- on account of compensation. The complainant has also asked for payment of interest @ 18% p. a. on Rs.65,000/- from 24.10.1990.