KANPUR DEVELOPMENT AUTHORITY Vs. MOHAN LAL DWIVEDI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 8.5.2001 passed by District Consumer Forum, Kanpur Nagar in Complaint Case No.672 of 1998.

(2.) The facts of the case stated in brief are that the complainant applied for a plot in Kanpur Vikas Pradhikaran's Jawaharpuram Scheme. He deposited a sum of Rs.15,000/- on 30.10.1993 as reservation amount. By letter dated 15.2.1994 the complainant was allotted a plot. Thereafter the complainant deposited a sum of Rs.1,03,800/- on 23.3.1994. Thereafter this scheme was abandoned by Kanpur Vikas Pradhikaran. The complainant was not allotted any other plot in lieu of the allotted plot. The complainant alleged that Kanpur Development Authority realises penal interest at the rate of 21% per annum. Hence the complainant should also be allowed refund of the deposited amount along with 21% per annum interest.

(3.) The opposite party in its written version had admitted the deposit of amount. It alleged that since the scheme has been abandoned, hence 8% per annum interest is payable on the deposited amount. It is also alleged that the complaint is barred by limitation.