LATA V AGARWAL Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 26.8.1995 passed by District Consumer Forum, Ghaziabad in Complaint Case No.1012/1993.

(2.) The fact of the case which is relevant for decision of the appeal is that no interest has been given to the complainant for the period 25.4.1991 to 16.12.1993 and the stay order granted by the Hon'ble High Court had no effect on the delayed delivery of possession. It is further alleged that the interest should have been awarded at the rate of 21% per annum alongwith compensation of Rs.20,000/-. A sum of Rs.50,000/- has also been prayed on account of the rent paid by the complainant due to non-delivery of possession in time. Cost of the suit has also been claimed.

(3.) The opposite party, Ghaziabad Development Authority, contested the claim of the complainant.