G D A Vs. RACHNA CHAUHAN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 20.11.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.45 of 1996.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Karpooripuram Scheme and deposited the entire cost of the plot by the year 1994. The complainant has not been handed over possession of the land alotted till now. The complainant was told that on account of some unavoidable reasons the same scheme has been abandoned and the possession cannot be given. It was intimated to the complainant that the deposited amount be taken back by him alongwith 5% interest.

(3.) The opposite party in the written statement had admitted abandonment of the scheme on account of some unavoidable circumstances. Therefore, the amount is to be refunded.