LUCKNOW DEVELOPMENT AUTHORITY Vs. PANKAJ SACHAN

JUDGEMENT

(1.) Both these appeals have been filed against the judgment and order dated 4.9.1997 passed by District Consumer Forum-I, Lucknow in Complaint Case No.1023/1994.

(2.) The facts of the case stated in brief are that the complainant had applied for a house in Wazir Hasan Road Scheme and he was allotted House No.4/218/g in the said scheme. The complainant had paid all the instalments in terms of the payment schedule within the stipulated time. One instalment was not paid in time for which penal interest was paid. In this way the amount of Rs.1,75,000/- was deposited by the complainant with the opposite party, Lucknow Development Authority. It is alleged that the possession was to be delivered upto 31.10.1993 but the same has not been delivered so far. Hence the complaint has been filed.

(3.) It is further alleged that the house allotted is not in ground floor while the house in ground floor was to be allotted to the complainant. The complainant has, therefore, prayed for possession of the house, registration of sale deed, compensation and cost, etc.