GHAZIABAD DEVELOPMENT AUTHORITY Vs. HEMANT KUMAR

JUDGEMENT

(1.) This is an appeal against judgment and order dated 1.11.1999 passed by District Consumer Forum, Ghaziabad in Complaint Case No.642/1998.

(2.) The facts of the case stated in brief are that the complainant applied for a house in Self Financing Scheme of Govindpuram. The price was indicated as Rs.32,000/- and the possession was to be given within two years of the date of allotment of the house. The complainant has not been delivered possession of the house so far. Hence he filed the present complaint claiming Rs.32,000/- as deposited amount alongwith 18% per annum interest.

(3.) The opposite party has alleged in the written statement that keeping in view the present position, one more room was added in the house and the cost was increased to Rs.90,000/-. The possession which was intended to be given in two years was merely tentative.