GOVIND RAM PURSWAMI Vs. FAIZABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Since the matter and issues are common in all the complaints and all the complaints have been decided by a common judgment by District Consumer Forum, Faizabad it is appropriate that all the appeals be decided by a common judgment.

(2.) There are two sets of appeals, one filed by Faizabad Development Authority and the other filed by complainants against the judgment and order dated 4.9.1994.

(3.) F. D. A. has filed the appeals on the ground that unless the full payments were made there could have been no order for delivering the possession and further more the rate of interest of 12% is not justified.