GHAZIABAD DEVELOPMENT AUTHORITY Vs. K C JINDAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.3.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.464 of 1997.

(2.) The facts of the case stated in brief are that the complainant applied for an HIG self- financing house in Indrapuram Housing scheme on 14.3.1992. The cost of the house was indicated as Rs.4,40,000/-. The complainant deposited a sum of Rs.2,85,000/-. In the brochure it was mentioned that after the payment of three instalments, the possession of the house shall be given to the party, but the construction has not been started as yet. Ghaziabad Development Authority on 16.5.1994 intimated the complainant that due to certain reasons the house cannot be constructed, and the complainant could at the most be allotted a plot of 150 sq. mts.

(3.) Thereafter the complainant on 27.11.1995 applied for refund of the entire amount deposited alongwith 21% per annum interest. On 22.8.1995 Ghaziabad Development Authority returned a sum of Rs.2,85,000/- without any interest. The complainant has now filed this complaint praying for 21% per annum interest to be given to him and he should be awarded a sum of Rs.5,500/- on account of compensation and expenses.