D D A Vs. PRAKASH DEV KAPOOR

JUDGEMENT

(1.) This appeal has been filed by the Delhi Development Authority, Opposite Party, against the order of the District Forum No.1 dated 24th December, 1992.

(2.) Briefly the facts are that the complainant applied for MIG flat in 1979. He deposited on amount of Rs.4,500/- on 21st September, 1979. The draw took place on 31st October, 1987 and the letter of possession was issued by the D. D. A. on 31st March, 1988. The possession of the flat was delivered to him on 13th December, 1988. He deposited the amount of Rs.1,54,852/- as cost of the flat on 1.6.88. The DDA gave him interest @ 7% p. a. on the amount of Rs.4,500/- from 21.9.79 till 31st October, 1987, the date of the draw. However, he was not paid the interest for the later period.

(3.) He, therefore, filed a complaint against the DDA stating that they were liable to pay interest to him on the deposit of Rs.4,500/- from 1.11.87 till 31st March, 1988 and on Rs.1,54,852/- from 1.6.88 till 31st December, 1988.