SATENDRA SHARMA Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.5.1998 passed by District Consumer Forum, Ghaziabad in Complaint Case No.893/1994.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Govindpuram Housing Scheme on 30.11.1988 measuring 90 sq. ft. The cost of the plot was indicated as Rs.50,000/- for which the complainant deposited a sum of Rs.5,810/- on 30.10.1988 and Rs.50,000/- on 15.4.1989. The possession was to be given in two years' time. The complainant has alleged that the possession was not given within the period of two years. Hence he has claimed interest on the deposited amount.

(3.) The opposite party has alleged that the possession could not be delivered on account of stay order of the Hon'ble High Court from 24.4.1991 to 16.12.1993.