DELHI DEVELOPMENT AUTHORITY Vs. PRAMOD PAL SINGH

JUDGEMENT

(1.) These are two cross appeals, one filed by the Complainant/Pramod Pal Singh and the other by the OP/Delhi Development Authority. The case of the complainant before the State Commission was that he had purchased a flat from the DDA in 1996. Despite paying Rs.3,98,100/- as against the total sale consideration of Rs.3,36,840/- during 1996 itself, possession of the flat, in a habitable condition, was not given to him. As per the Consumer Complaint filed before the State Commission

(2.) The State Commission allowed the complaint and awarded compensation of Rs 3 lakhs, observing that

(3.) We have carefully considered the records submitted by the two sides in their respective appeals. Ms. Arti Bansal, Advocate has been heard on behalf of the DDA and Mr Lajinder Singh, the Authorised Representative, on behalf of the complainant.