LUCKNOW DEVELOPMENT AUTHORITY Vs. A K AGARWAL

JUDGEMENT

(1.) This is an appeal against the judgment and order passed on 17.3.1998 by District Consumer Forum-I, Lucknow, in Complaint Case No.323 of 1996.

(2.) Facts of the case, stated in brief, are as follows : the complainant obtained registration for a house in Nehru Enclave Area of Gomti Nagar Scheme and deposited a sum of Rs.30,000/- on 27.3.1989 with Lucknow Development Authority. House No. R/ 172/gf (ground floor) was allotted to the complainant with an estimated cost of Rs.4,50,000/- on 30.10.1990. The complainant also deposited 8 instalments of Rs.52,500/- each from 30.10.1990 to 30.7.1992.

(3.) By a letter dated 7.3.1993, published in newspapers, the cost of the house was fixed as Rs.5,59,000/-. A sum of Rs.1,09,000/-, towards difference in the cost, was also deposited by the complainant.