DELHI DEVELOPMENT AUTHORITY Vs. RAM CHANDER

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum No.1 dated 21/24th August, 1992 for directing the respondent to get rectified the cracks in the roof and the wall joints in the flat allotted to the complainant.

(2.) Briefly the facts are that Shri Ram Chander complainant was allotted a LIG flat in Dilshad Garden, Shahdara, Delhi-110095 in February, 1985. It is alleged by the complainant that immediately after the allotment of the flat, the iron bars in roof of his flat become visible and cracks developed in the walls. A complaint was lodged with the D. D. A. and an Assistant Engineer inspected the House in November, 1987 and admitted in his letter dated 10.11.87 that there were cracks in the roof and the walls which required rectification.

(3.) It is pleaded that the House has not been repaired by the opposite party inspite of repeated requests. Consequently, it is prayed that the opposite party be directed to carry out the necessary repairs.