K D NARANG A O SFS II Vs. C P SINGH

JUDGEMENT

(1.) - This appeal has been filed by Sh. K.D. Narang, Accounts Officer (SFS) II, DDA Housing Accounts Unit, Vikas Sadan, INA Market, New Delhi against the impugned order dated 28th April, 1989 of the District Forum.

(2.) Brief facts of the case are that the respondent Sh. C.P. Singh, who was the complainant before the learned District Forum had registered himself under the S .F.S. for Vasant Kunj area in Januray, 1984. He deposited the final instalment with the D.D.A. on 17.4.86 and was issued allotment letter by the D.D.A. As per terms of the allotment, the D.D.A. was supposed to give him possession of the flat within three weeks from the date of deposit of the final instalment viz 17.4.86. But the possession was given to him on 8.5.87 which was after a period of one year from the date of deposit. Since the possession of the flat was given to him late, the complainant approached the D.D.A. to pay him the interest from the period 17.4.86 to 8.8.87 on the total amount of Rs. 1.67.356.36P deposited by him with the D.D.A.

(3.) The learned District Forum vide their impugned order dated 28.4.89 directed Sh. K.D. Narang, Accounts Officer of the D.D.A. to pay interest @ 7% per annum from 20,7.86 to 8.5.87 on the final cost of the flat. The appellant has come in appeal against the above order passed by the District Forum, Delhi.