HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PAWAN KUMAR GUPTA

JUDGEMENT

(1.) In this appeal filed by Haryana Urban Development Authority (for short hereinafter to be referred as HUDA), the appellants HUDA have impugned the judgment and order dated 2.11.2004 passed by District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh (for short hereinafter to be referred as District Forum) in Complaint Case No.466 of 2001, precisely on two grounds.

(2.) In the first place, it has been submitted by Mr. Raman Gaur, Advocate that the District Forum went wrong in entertaining a complaint, which was badly barred by limitation and in the second place, the District Forum committed an error in not accepting the verison of the appellants that an offer for delivery of possession had been made much earlier to the respondent/complainant.

(3.) The respondent/complainant was served with the notice of appeal and Mr. K. K. Gupta, Advocate appeared for and on behalf of the respondent/complainant. The record of the complaint case was also called for and received.