GURDIAL SINGH Vs. HOUSEFED PUNJAB, THE PUNJAB STATE FEDERATION OF COOPERATIVE HOUSE BUILDING SOCIETIES THROUGH ITS SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) The complainant/appellant was allotted a residential flat by the respondent Housefed Punjab, which is a public sector organization, at Co-operative Housing Complex, Kapurthala vide allotment letter dated 23.01.2009. The price of the flat according to the complainant was fixed at Rs.28,75,000.00. Before delivery of the possession of the flat, the respondent issue a notice dated 28.07.2015 to the complainant/appellant demanded a sum of Rs.18,28,828.00. Disputing the aforesaid demand, the complainant/appellant approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the respondent which inter-alia stated that the price of the flat fixed at the time of allotment was tentative and the final cost was to be worked out after completion of the project. It was also pointed out in the written version that the complainant was obliged to pay the increased cost of the flat in terms of clause 8 of the allotment letter.

(3.) The State Commission having dismissed the complaint finding no merit in the same, the appellant/complainant is before this Commission.