DEEPAK MALHOTRA Vs. ANSAL HOUSING AND CONSTRUCTION LIMITED

JUDGEMENT

(1.) It is good indeed that a complaint pending since year 1993 comes to a happy end because of good counselling done by the Advocates appearing for either side.

(2.) Complaint case No. C-221/sc/1993 has been filed by Sri Deepak Malhotra with various allegations against M/s. Ansal Housing and Construction Limited and some of its officers such as its Managing Director etc. who alone are the two opposite parties.

(3.) Detailed written statement, rejoinder/replication, evidence, affidavits, documents have been filed. The order sheet is too long to be reproduced in toto. The relevant part, however, is that it is on 2.11.2001 that the complainant deposited with the opposite party a sum of Rs.1,77,643.72 and further in persuance of the demand of some more outstanding amount said to be pending against the complainant, he paid Rs.11,087.44 on 5.12.2001. In a sense, the outstanding balance was cleared by the complainant only in December, 2001. Normally, therefore, possession should have been handed over by the opposite parties to the complainant as soon as the said payment was made.