GHAZIABAD DEVELOPMENT AUTHORITY Vs. ONKAR NATH

JUDGEMENT

(1.) This is an appeal against the order dated 14.9.1998 passed by the District Forum, Ghaziabad in Complaint Case No.1449/1994.

(2.) We have heard learned Counsel for the appellant. According to the facts disclosed in the judgment the appellant had deposited the amount for purchase of the house in Indirapuram Avas Yojana as per schedule of payment alongwith letter dated 7.8.1992. The possession could not be delivered to the complainant. He has prayed for return of the amount alongwith damages, etc.

(3.) The opposite party-appellant pleaded that the possession of the house could not be delivered and the complainant was offered an alternate plot.