DEVI Vs. SENIOR CITIZEN HOME COMPLEX WELFARE SOCIETY

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against the judgment and order dated 10.6.2002 passed by District Consumer Forum, Gautam Budha Nagar in Complaint Case No.531/2002.

(2.) Initially a complaint was filed with the allegations that she had applied for a flat in an Ultra Modern Residential complex being built by the opposite party. She deposited total cost of the flat amounting to Rs.7,50,000/- in instalments but till date the opposite parties have not delivered the possession nor have given the promised amenities in the said complex. The complainant being a senior citizen has been deprived of her hard earned money despite the fact that the respondent had stated quite clearly in the agreement dated 21.11.1996 that the complex shall be constructed and delivered within 30 months of the date of registration (i. e. , 21.8.1996 + 30 months ).

(3.) The respondent filed their reply denying the allegations made in the complaint.