SOMASUNDARA Vs. CHAIRMAN MYSORE URBAN DEV

JUDGEMENT

(1.) In this complaint, the complainant, has sought the reliefs as follows : "as a result of this delay, I have incurred the following losses: 1.2 By way of interest on the money deposited with MUDA and my investment of Rs.1.00 lakh @ 18% for 18 months (calculated upto 3-2-1992) amounting to Rs.85,725-00; 2. Loss incurred by way of rent now in occupation @ Rs.750/- per month Rs.13,500/-; 3. Loss of staying in a smaller house rather than the house that would have been given possession to me @ Rs.750/- p. m. amount to Rs.13,500/- (It would cost me at least Rs.1,500/- per month if I had to pay for similar accommodation)Based on the above, I request you to kindly award me Rs.1,12,725/- towards compensation by MUDA. To the extent the handing over of the house extends beyond 18 months period the compensation now I have requested should be increased proportionally. In addition, I also request you to direct MUDA to pay as a penalty for all the harassments they have caused a sum of Rs.10,000/- and cost of filing this case".

(2.) The complainant made an application, in pursuance of a Notification dated 8-4-1987 issued by the opposite party, i. e. , the Mysore Urban Development Authority, for the allotment of a house and made payment of a sum of Rs.72,500/- on 20-7-1987, as an initial payment for the allotment of "a.1" type house on the site measuring 40' x 60' costing Rs.2,90,000/-.

(3.) The opposite party allotted house No.15 on site No.55 in Vijayanagar Layout, Mysore, in favour of the complainant on 3-8-1987. The balance amount was to be paid in 3 equal instalments of Rs.72,500/- at different stages. The 2nd instalment of Rs.72,500/- was paid on 17-8-1988 and the 3rd one was paid on 1-6- 1989.