G D A Vs. UMRAO LAL

JUDGEMENT

(1.) This is an appeal against the order dated 28.7.1993 passed by District Forum, Ghaziabad in Complaint Case No.223 of 1992.

(2.) The brief facts of the case are stated that the complainant booked a house in Jankipuram Housing Scheme on cash down basis. It was a single storeyed house and the price intimated in the brochure was Rs.48,000/-. It was disclosed that the house was ready for possession. The complainant had deposited the entire amount and, thereafter, also deposited the escalation costs of Rs.790/- and lease-rent of Rs.2,200/- on demand by the appellant. The complainant claimed damages and possession of the house.

(3.) The learned District Forum after considering the facts on record decreed the claim of the complainant and directed that the possession of the house be given on payment of Rs.48,000/-. The appellant was also directed to pay @ 18% damages in the form of interest per annum on Rs.48,000/- from 1.1.1992 to 31.7.1993.