LUCKNOW DEVELOPMENT AUTHORITY Vs. GYAN CHAND JAIN

JUDGEMENT

(1.) This is a revision against the judgment and order dated 28.6.1993 passed by District Forum, Lucknow in Complaint Case No.638/1992 and for stay of Execution Case No.95/93.

(2.) The facts of the case stated in brief are that the complainant deposited a sum of Rs.4,000/- on 27.11.1982 with the opposite party through Bank for registration of a plot. By letter dated 31.1.1985 the complainant was allotted plot No.3/144 at Vishal Khand, Gomti Nagar, Lucknow. A sum of Rs.46,501/- was demanded by the opposite party which was also deposited by the complainant but the possession of the plot was not given even after lapse of seven years. The complaint proceeded ex parte against opposite party as notice dated 30.3.1993 was served on the opposite party but none appeared from the side of the opposite party.

(3.) The learned District Forum came to the conclusion, after considering the evidence on record, that there was deficiency in service, hence the complainant was awarded a sum of Rs.1,000/- as compensation and opposite party was directed to hand over possession of the plot. It was further ordered that till delivery of possession interest at the rate of 18% per annum shall be payable by the appellant on the amount deposited.