DELHI DEVELOPMENT AUTHORITY Vs. ARVINDER SINGH (DR.)

JUDGEMENT

(1.) THE petitioner was the opposite party before the District Forum, where the respondent/complainant had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) UNDISPUTED facts of the case are that the respondent/complainant was allotted a flat in Dwarka vide letter dated 30.4.1993. The estimated cost of the flat was Rs. 7,75,000. The complainant was asked to make payment of Rs. 3,18,249 within a week as a sequel to which the money was paid on 10.5.1993 and subsequent instalments amounting to Rs. 1,93,900 and Rs. l,55,120 were paid on 27.1.1994 and 31.7.1994. Vide letter dated 1.4.97, the complainant was informed that, due date of payment of 4th instalment has been extended to 30.6.1997. On inquiry, the complainant also came to know that the date of payment of 3rd instalment had also been deferred till 31.7.1997.

(3.) SINCE the respondent / complainant had already deposited the amount, he sought interest on this amount for the period, i.e., date(s) of payments made by him of 3rd and 4th instalments and the deferred date(s) of payments of 3rd and 4th instalments. When the matter was not getting sorted out, a complaint was filed before the District Forum, who upon appreciating the evidence on record and after hearing the parties, passed the following order: