NAGAR SUDHAR NYAS Vs. USHA

JUDGEMENT

(1.) Heard.

(2.) Facts and question of law being quite indentical and common to all these appeals, these were heard together and are now disposed of by this consolidated order.

(3.) Briefly stated the relevant facts are that in order to obtain residential houses from the appellant trust, which is admittedly engaged in construction activities, the respondent-complainants applied in the month of January, 1996 and deposited the registration amount of Rs.15,000/- each. In the lottery, held by the appellant on 13.1.1997, the respondents came out to be the successful applicants. They were required by the appellant to deposit a further amount of Rs.15,000/- each, which they duly deposited in the month of February, 1997. The case of the respondent-complainants was that thereafter they had repeatedly requested the appellant to deliver possession of the allotted house to them but the appellant did not listen to them.