R.BALAMMA Vs. VICE CHAIRMAN, DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IT is the contention of the complainant that she purchased Flat No. 685 in Sector A, Pocket C, Vasant Kunj, New Delhi from Delhi Development Authority (hereinafter referred to as the DDA for short) and its possession was taken by her on 8.3.1990. It is her contention that there were a number of defects in the said flat. For those defects, she wrote letters to the concerned authority but, as no action was taken, she filed complaint Case No. 447/1997 before the District Consumer Disputes Redressal Forum -III (Janakpuri), New Delhi.

(2.) BEFORE the District Forum, following defects were pointed out.

(3.) THE DDA in their written statement dated 20.12.1993 have mentioned that: