LAL CHAND Vs. D D A

JUDGEMENT

(1.) Briefly, the facts of the case are that the complainant got himself registered with the Delhi Development Authority (DDA) on 31.1.79 for a flat and deposited Rs. 10,000/ - at that time as required under the Scheme.

(2.) IT is pleaded that the DDA had promised to give him a flat within 30 months from the date of registration. However, instead of providing a flat they issued a letter dated 4.8.82 to the complainant informing him about the allocation of a flat and asked him to make the payments in 5 instalments, out of which first instalment was of Rs. 51,250/ - including the amount of Rs. 10,000/ - already deposited -payable by 23.9.82; 2nd instalment of Rs. 41,000/ -payable by 3.3.83; 3rd instalment of Rs. 51,250/ -payableby 3.9.83; 4th instalment of Rs. 41,000/ - payable by 3.3.84 and the 5th and final instalment of 10% of the estimated cost and difference between the cost of dwelling unit on completion and estimated cost by the date to be communicated later. It was stated that for the 5th instalment a separate letter would be issued indicating the date of deposit. It is alleged that the complainant deposited all the instalments with the DDA and the possession of the flat was given to him on 11th May, 1987.

(3.) COST incurred by the complainant for repairs/replacements Rs. 6,450.00