DELHI DEVELOPMENT AUTHORITY Vs. PRABHATI

JUDGEMENT

(1.) THIS appeal challenges the order dated 30.06.2004 6f the Delhi State Consumer Disputes Redressal Commission (in short, 'the State Commission') in complaint case no. C -390/ 1999. By the said order, the State Commission held the OP (the Delhi Development Authority -DDA) guilty of deficiency in service on several counts and directed it to forthwith issue to the complainant the possession letter of the flat in question; and pay her interest @ 15% per annum on the amounts deposited by her from 29.11.1997 till delivery of possession of the flat; refund to her the excess payment received from her; pay her a compensation of Rs. 50,000/ -for mental agony, harassment and financial loss caused due to delay in delivery of the possession; and Rs. 2,500/ - as costs. Aggrieved by the said order, the DDA has come' up in this appeal.

(2.) (i) The case has had a chequered history, with several long spells of unexplained delay by the DDA in first issuing the letter of possession and then delivering possession of the flat in question (no.8137 , 2nd Floor, Sector D, Pocket 7, Vasant Kunj under Self Financing -Scheme (SFS) of the DDA) to the complainant (respondent before us).

(3.) WE have heard Ms. Girija Wadhwa, learned counsel appearing for the DDA and Major General (Retired) A.K. Gupta, (the father and) Authorised Representative of the complainant.