DELHI DEVELOPMENT AUTHORITY Vs. ANAND SINGH KHATI

JUDGEMENT

(1.) Brief facts necessary for the disposal of this appeal are that the respondent, who was complainant before District Forum-II was issued allotment-cum-demand letter in respect of flat No.73, Pocket D, Dilshad Garden for Rs.1,75,800/- on 8.8.91. The admitted case is that the complainant deposited the entire amount and completed the prescribed formalities by 4.10.91. Possession letter was issued on 18.3.92 and possession actually delivered 13 months later on 20.4.93. The case of the complainant was that he visited the site and met Jr. Engineer concerned on the following dates: 19.3.92, 10.4.92, 10.6.92, 29.6.92, 1.10.92, 10.11.92, 15.1.93, 16.2.93, 20.3.93, 20.4.93.

(2.) Even after taking possession, the complainant wrote five letters from 31.8.92 to 27.12.93 claiming interest for the delay in delivery of possession but he failed to elicit any reply.

(3.) On a consideration of the material on record. District Forum-II allowed interest @ 15% p. a. on the amount paid by the complainant from 4.10.91 when he had deposited the amount and had complied with the formalities till 20.4.93 when possession was, in fact, delivered besides Rs.2,000/- as costs. Aggrieved by the order, the DDA has preferred this appeal.