SHALLESH JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present appeal has been filed 'under Sec. 51 of the Consumer Protection Act, 2019 (hereinafter referred to as 'the Act') in challenge to the Order dtd. 11/11/2021 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter to be referred to as 'State Commission') in complaint No. 296 of 2010, whereby the complaint of the complainant was dismissed.

(2.) Heard learned counsel for the appellant (hereinafter referred to as the 'complainant') and the learned counsel for the respondent (hereinafter referred to as the 'development authority') and perused the record including the State Commission's impugned Order dtd. 2/9/2021 and the memorandum of appeal.

(3.) The brief facts of the case are that on 14/8/1982 the complainant's wife, Smt. Saroj Jain had applied for allotment of a flat under Vth Self Financing Housing Registration Scheme 1982, Category III, along with registration amount of Rs.15,000.00. It is alleged that after 11 months, in April 1993, the complainant's wife was informed that she was successful for allocation of a category III flat at Ground Floor in Mukherjee Nagar, Delhi and estimated cost was Rs.7,80,800.00 and 90% payment of the estimated cost was required to be deposited in four installments. After deducting an amount of Rs.30,865.00 from the total sale consideration, (Rs.30,865.00 being the amount already deposited and interest accrued upon it), the development authority demanded a further amount of Rs.6,71,954.65 which was payable by 8/5/1993.