ASHA MAHROTRA Vs. ELDECO HOUSING AND INDUSTRIES LTD

JUDGEMENT

(1.) Revision Petitions No. 4067 of 2008 and 4083 of 2008 have been filed by Smt. Asha Mahrotra and Shri Pramod Kumar Wahal respectively (hereinafter referred to as the Petitioners) being dissatisfied with the relief granted to them by the U.P. State Consumer Disputes Redressal Commission, Lucknow (hereinafter referred to as the State Commission) vide its order dated 27.08.2008 passed in Appeals No. 2901, 2902, 2878 and 2879 of 2001.

(2.) Briefly the facts of the case are that Petitioners had applied for allotment of houses under the Scheme entitled "Udyan Scheme" floated by M/s Eldeco Housing & Industries Ltd. (Respondent herein) and vide allotment letters no. UD-11/823 dated 12.07.1987 and UD-11/844 dated 15.06.1987 they were allotted houses no. 1085 and 1086 at a total cost of Rs.71,000/- each, payment for which was to be made as per the schedule indicated in the allotment letters. Possession of the allotted houses was to be given by 31.12.1991. As per the schedule, Petitioners had paid a total amount of Rs.35,200/- to the Respondent in the following manner:

(3.) The District Forum after hearing the parties and considering the evidence adduced before it, allowed the complaints and passed the following order: