VIJAY SAXENA Vs. SACHIV L D A

JUDGEMENT

(1.) This is an appeal against the order dated 16.11.1998 passed by District Forum, Lucknow in Complaint Case No.64/94.

(2.) We have heard learned Counsel for the appellant. According to the Counsel for the respondent a sum of Rs.500/- has been granted. According to the judgment of the District Forum there is, some delay for four months only and for that purpose a sum of Rs.500/- as a damage Rs.300/- has been allowed by the District Forum. Only 15 months time has been taken for delivery of possession by the respondent as mentioned in page 2 of the judgment.

(3.) According to the Counsel for the appellant the facts are that the scheme was launched in 1990 and the entire payment was made by the complaisant-appellant by 31.1.1993 and the possession was delivered on 9.5.1995. Thus, we find that the possession was delivered in about two years and two months' time. If there was any delay even the District Forum has adequately compensated to the complainant for the loss. Therefore, we do not find any reason to entertain the appeal for enhancement of the compensation. The appeal therefore, deserves to be dismissed. The appeal is dismissed. Let copies be made available to the parties as per rules.