DELHI DEVELOPMENT AUTHORITY Vs. G C ARORA

JUDGEMENT

(1.) This order shall decide the Review Petition filed in respect of the order dated 06.01.2014. It appears that the counsel for the petitioner, who appeared on 06.01.2014 could not explain the facts properly. The facts of this care are these. Sh. G.C. Arora, the complainant was allotted a flat in Vasant Kunj Category II, 2nd Floor, New Delhi at an estimated cost in the sum of Rs.3,80,000/- in the year 1990. The complainant paid only one instalment. The final demand-cum-allotment letter was sent and he was allotted flat No. 9421 category II 2nd Floor in C-9, Vasant Kunj, New Delhi. The cost of the flat was mentioned as Rs.6,13,700/- on 18.11.1993. The respondent took the physical possession on 08.03.1995.

(2.) The complainant filed the complaint with a prayer that the DDA-OP is liable to pay an interest in the sum of Rs.1,73,245/- for the late possession of the flat. The delay was to the extent of 23 months. He further prayed that conveyance charges amounting to Rs.10,000/- compensation in the sum of Rs.25,000/- and the legal charges in the sum of Rs.5,000/- be paid.

(3.) The District Forum directed to refund to the complainant a sum of Rs.1685.83 rounded off to Rs.16,886/- on account of actual period interest and share money, charged from the complainant twice. The District Forum further directed to refund to the complainant the contingency charges in the sum of Rs.2,046/- and the balance belated construction interest in the sum of Rs.25,700/-.