PARAM VIR RATHEE, IPS Vs. CHIEF ADMINISTRATOR, HUDA

JUDGEMENT

(1.) We are disposing these two above mentioned cross -appeals by this order.

(2.) The complainant Param Vir Rathee has filed Appeal No. 29 of 1998 for enhancement to grant a sum of Rs. 15,50,000/ - as difference in the cost of construction due to escalation from 1990 till the delivery of possession of the actual plot and Rs. 1,50,000/ - for mental harassment and, pain and agony and Rs. 1,50,000/ - for undertaking journey to the office of the respondent. He also claimed interest @ 18% for delay of 3 1/2 years in delivery of possession.

(3.) HUDA feeling aggrieved by the directions (i) to allot an alternative plot; (ii) to pay a sum of Rs. 3,10,000/ - towards escalation of the cost and Rs. 2,000/ - as cost filed appeal No. 241 of 1998, to set aside the impugned order.