SATISH KUMAR SETHI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) -Complaint filed by the respondent was allowed by the District Forum in following terms:

(2.) Appeal against District Forum's order filed by the petitioner/opposite party was dismissed by the State Commission by the order dated 21.9.2000.

(3.) In the year 1989, the petitioner floated the Housing Scheme called 'Govindpuram Housing Scheme and the brochure provided that the final cost of the house shall be communicated after completion of construction and possession was expected to be given within two years from the date of reservation of house. Respondent applied for a house under the said scheme. Uptil 1991, he deposited the estimated cost of Rs. 2,15,000 in instalments with the petitioner. It was alleged that by the letter dated 18.4.93 the petitioner authority informed the respondent that the final cost of the house allotted was Rs. 2,52,012 and possession of the house could be taken after depositing the difference in final cost and estimated cost and lease rent but the respondent did not deposit that amount. It was stated that construction under the scheme was stayed by the Allahabad High Court from 24.4.1991 to 16.12.1993 and the respondent is, thus, not entitled to interest for the period from 1.4.1991 to 30.4.1993 and that too at the higher rate of 18% p.a.