G D A Vs. NEELAM

JUDGEMENT

(1.) This is an appeal against the order dated 6.1.1998 passed by District Forum, Ghaziabad in complaint case No.693/96.

(2.) The brief facts of the case stated are that the complainant deposited a sum of Rs.4,220/- on 30.7.1989 with the appellant for allotment of the plot of 350 sq. metres in Indira Puram Scheme. By letter dated 3.11.1989 sent by the G. D. A. for reservation of the plot-cum-schedule of the payment the complainant deposited the entire amount for possession of the allotted plot but possession of the allotted plot was not given so far.

(3.) He therefore, claimed Rs.20,000/- and interest on the deposited amount and damages and direction to appellant to give possession of the plot.