LAWS(NCD)-2000-10-87

GHAZIABAD DEVELOPMENT AUTHORITY Vs. RAMESH CHANDRA SAXENA

Decided On October 18, 2000
GHAZIABAD DEVELOPMENT AUTHORITY Appellant
V/S
RAMESH CHANDRA SAXENA Respondents

JUDGEMENT

(1.) Both these appeals have been filed against the judgment and order dated 9.1.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.464/1995. Hence they are being taken up together and disposed off by a common judgment.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Govindpuram Scheme and deposited a sum of Rs.7,200/- as seservation amount on 28.10.1988. Till 29.1.1992 he deposited a sum of Rs.82,374/- in instalments including the interest also. The possession was to be given by 1991.5% of the plots were reserved for Government employees above the age of 50 years. Complainant's age is 53 years and he has been given possession of the plot on 25.1.1997. The complainant has prayed for 18% per annum interest on the deposited amount and a sum of Rs.3,00,000/- as compensation.

(3.) The opposite party in its written version has alleged that the period of possession which was indicated in the brochure was only tentative and there was a stay order of Hon'ble High Court from 24.4.1991 to 16.12.1993. There is no deficiency on behalf of the opposite party.