ROSHAN LAL Vs. SECRETARY RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) This appeal has been filed by the complainant Roshan Lal against the order of the District Forum, Udaipur dated 17.6.93 dismissing his Complaint Case No.353/91 on the ground that the complaint was barred by limitation. Complainant had appeared on 7.6.95 but thereafter he did not appear.

(2.) We have heard the learned Counsel appearing for the opposite parties-respondents and have perused the record of the District Forum. Admittedly the complainant had made application for allotment of a house in Udaipur. The application was made on 30.1.80 and the complainant had deposited Rs.500/- as application fee and thereafter deposited Rs.4100/-. The office of the Housing Board had registered the complainant. It issued a reservation letter to the complainant on 2.7.83. By this reservation letter the complainant was required to deposit two instalments of seed money of the amount of Rs.6,000/- each. According to the complainant he sent a bank draft dated 1.8.83 of the UCO Bank, Udaipur to the Housing Board by registered post on 3.8.83 with respect to first instalment of seed money. The second instalment of seed money was deposited by him on 2.1.84. Despite that possession of the house was not delivered to the complainant. The complainant went to the office of the Resident Engineer, Udaipur who told to the complainant that he had not deposited the first instalment of seed money. In order to satisfy the opposite parties, the complainant produced a certificate regarding bank draft from UCO Bank and yet the opposite parties denied having received the amount of seed money. The complainant submitted a duplicate copy of the bank draft dated 28.3.86. After accepting the duplicate copy, the opposite parties issued allotment letter to the complainant wherein an amount of Rs.6,600/- was levied as penalty on account of late deposit of first instalment of seed money. As the complainant had to obtain the possession of the house, he deposited the amount required in the allotment letter and obtained possession of the house on 9.9.86. Complainant filed a complaint before the Ditsrict Forum claiming compensation of delay in delivering the possession of the house, compensation for mental distress and agony and in addition for the refund of the amount of Rs.6,600/- charged by the opposite parties as penalty.

(3.) The opposite parties pleaded that they considered the deposit of the first instalment of seed money of Rs.6,000/- on the date on which the amount was credited in the account of the Housing Board. It was also pleaded that the complainant had voluntarily deposited the amount asked for in the allotment letter and had obtained possession of the house on 9.9.86. It was stated that allotment letter had not been issued earlier because the complainant had not depos ited the first instalment of seed money. It was also pleaded that the cause of action had accrued prior to the coming into force of the Consumer Protection Act, 1986 .