G D A Vs. SHEO RAJ YADAV

JUDGEMENT

(1.) Heard learned Counsel for the appellant and perused order dated 9.9.1998 passed by District Forum, Ghaziabad in Complaint Case No.257/96.

(2.) That the complainant deposited the amount for MIG flat No.134a in Pratap Vihar Colony, Ghaziabad. Thereafter, he was handed over possession of the flat on 25.4.1994. But after 15 months, this flat was sold out to Santosh Medical Academy and the amount had been returned to the complainant.

(3.) The opposite party has alleged that this is not a case of consumer dispute. But the learned District Forum allowed the complaint and directed the appellant to refund the money alongwith @ 15% interest.