AGRA DEVELOPMENT AUTHORITY Vs. MURARI LAL GOEL

JUDGEMENT

(1.) These thirteen appeals arise out of a common Order dated July 13, 1992 of District Forum, Agra. The appellant in each of these cases is the Agra Development Authority. The respondents were complainants before the District Forum.

(2.) The undisputed facts are that the Agra Development Authority got several shops constructed on the ground floor of building No.8/146, in Chhatta Ward and allotted them on 90 years lease to various people, including the complainants. The amount of advance payment made by the complainants was to be followed by payment in 28 quarterly instalments with interest at the rate of 15% In case of delay in payment of any instalment additional interest at the rate of 2% was to be paid by way of penalty.

(3.) The complainants were asked to pay interest at the rate of 18% per annum in respect of the entire amount due under each instalment. When they failed to convince the Agra Development Authority that the additional interest was payable only on the amount of that instalment which was not paid within time, the complaints were filed.