MEERUT DEVELOPMENT AUTHORITY Vs. POONAM JAIN

JUDGEMENT

(1.) This is an appeal against the order dated 8.4.1999 passed by District Consumer Forum, Meerut in Complaint Case No.94/1997.

(2.) The facts of the case stated in brief are that the complainant booked a house in Shatabdi Nagar scheme with the appellant, Meerut Development Authority, and deposited a sum of Rs.5,000/- as registration money on 15.9.1989. He further deposited a sum of Rs.10,000/- as registration amount. After that the house was reserved for him. The reservation was done in the year 1990 and instalment letter was issued on 20.2.1991. Thereafter the complainant deposited five instalments as per instalment schedule mentioned above. After that the amount was not deposited by the complainant on account of the fact that there was no development work and the possession which was promised to be given in 1992 was also not handed over. It has further been argued that as the development has not been completed, the amount has to be refunded alongwith interest at the rate of 24% per annum.

(3.) On behalf of the Meerut Development Authority it was alleged that the complainant did not deposit the rest of the four instalments and hence has committed default in payment of instalments. The development work has been completed and if the formalities are completed, then the registration of plot can be done in his favour.