BANK INDIA P LTD Vs. R S AGARWAL

JUDGEMENT

(1.) This is an appeal against the judgment and order passed on 26.6.1997 by District Consumer Forum, Ghaziabad, in Complaint Case No.21 of 1992.

(2.) Facts of the case, stated in brief, are that : the complainant applied for Shop No. G-9 and G-10 in Raj Nagar District Centre, Ghaziabad. The Plot No. of the shops was A-21. A sum of Rs.41,440/- was deposited with the appellant. In spite of having deposited the entire amount, no possession of the shops was given to the complainant. Hence the appeal has been filed for refund of the deposited amount alongwith interest and compensation of Rs.5,000/-.

(3.) The appellant has alleged that the case is beyond the jurisdiction of the Forum and is barred because of limitation.