LAL CHAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is an appeal against the Order dated 27th March, 1991 passed by the State Consumer Disputes Redressal Commission, Delhi by which the complaint filed by the present Appellant Shri Lai Chand was dismissed.

(2.) THE facts as gathered from the record are that the complainant Lai Chand now Appellant had got registered on 31st January, 1979 with Delhi Development Authority (for short D.D.A.) for allotment of a flat Category III under SelfFinancing Scheme II. He paid Rs. 10,000/ - as registration amount and he was allotted flat in pocket -B, Sidhartha Extension. He was successful in the 4th draw held on 23rd March, 1982. The Complainant paid the first four instalments in time but still the DDA showed a charge of interest amounting to Rs. 696.25 in the demand letter dated 22nd March, 1986 in respect of 5th and final instalment. Vide above letter dated 22nd March, 1986 the complainant was allotted specific flat bearing number 34 -B of Category III on first floor Sidhartha Extension. After allowing credit of Rs. 14,388.60 as interest due to the complainant beyond 2 -1/2 years from the date of registration on account of late construction of the flat a demand of Rs. 7,869.65 was made upon the complainant. The letter for delivery of possession to the complainant in respect of the flat was issued on 19th February, 1987. However the complainant noticed some defects in the flat and he wrote letters dated 4th March, 1987 and 23rd April, 1987 to the concerned officer of the D.D.A. Possession of the house was handed over to the complainant on 11th May, 1987.

(3.) COST incurred by the Complainant for repairs/replacements. Rs. 6,450.00