G D A Vs. SHREESH CHANDRA

JUDGEMENT

(1.) This is an appeal against the order dated 5.5.1998 passed by District Forum, Ghaziabad in Complaint Case No.212/1996.

(2.) Facts of the case, in brief, are : that on 16.3.1992 opposite party- complainant applied for a single storey house in Rachna Scheme of the appellant-Ghaziabad Development Authority and deposited a sum of Rs.25,000/-. Thereafter, by letter dated 4.9.1992, Reservation-cum-payment schedule was issued according to which the complainant deposited the amount. But despite this, the possession of the house was not delivered within the specified time and returned the amount without any interest. Thus, the complainant claimed interest over the amount deposited.

(3.) The opposite party in the written statement has alleged that the deposited amount has been returned; hence he is not a consumer. Learned Counsel Mr. Arvind Kumar and respondent have been heard.