MEERUT DEVELOPMENT AUTHORITY VIKAS BHAWAN, CIVIL LINES MEERUT U.P Vs. UMA KHANDELWAL W/O SRI P.K KHANDELWAL R/O 10, MAHA RANA PRATAP BAGH CITY CENTRE, GWALIOR M.P

JUDGEMENT

(1.) The complainant/respondent applied for and was allotted a plot of land measuring 250 sq. yds. in a colony namely Shatabdi Nagar in Meerut. An allotment letter dated 14.03.1990 was issued to her stating therein that the total estimated price of the plot would be Rs. 1,12,500.00, out of which, Rs. 10,000.00 constituted the registration amount and Rs. 25,000.00 was the allotment money. No time schedule for making payment of the balance amount was stipulated in the said allotment letter dated 14.03.1990.

(2.) Vide letter dated 29.10.1990, the complainant was informed that the balance amount would be payable in eight instalments. The schedule of payment contained in the aforesaid letter dated 29.10.1990, reads as under:

(3.) Being aggrieved, the complainant approached the concerned District Forum by way of a consumer complaint. The said complaint was allowed in the following terms: