DELHI DEVELOPMENT AUTHORITY Vs. PARVEEN KUMAR

JUDGEMENT

(1.) R.P. No.3649 OF 2014

(2.) The complaint was resisted by the petitioner/opposite party, Delhi Development Authority inter alia on the grounds that the District Forum at Mansa had no territorial jurisdiction to entertain the complaint. The complainants were not consumers within the meaning of Section 2(1)(d) of the Consumer Protection Act, they having deposited only the registration money and no allotment having been made to them. On merits, the forfeiture was defended on the ground that the complainants had submitted two applications for allotment of residential flats, thereby contravening the terms & conditions of the scheme under which the applications were submitted.

(3.) The District forum vide its order dated 13-03-2012 directed Delhi Development Authority to refund the amount of Rs.3,00,000/- to the complainants along with interest on the said amount at the rate of 9% per annum. The opposite party No.3 was also directed to pay compensation amounting to Rs.25,000/- and cost of litigation amounting to Rs.1,000/- to the complainants.