D.D.A. Vs. Bhavanacoop. G.H. Society Ltd. [1995] INSC 418 (24 August 1995)
Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)
CITATION: 1995 SCC Supl. (4) 99 1995 SCALE (5)162
ACT:
HEAD NOTE:
O R D E R
Leave granted.
Ms. Sangeeta Kalra and Mr. Sudhir Kalra appeared on behalf of the Society. In view of the judgment of this Court in D.D.A. vs. Grihsthapana Cooperative Group Housing Society Ltd. [JT 1995 (2) SC 530], the appeal is allowed and forfeiture to the extent of rupees five lakhs is upheld. The remaining amount would be refunded by the appellant within a period of four weeks from today, failing which the respondent would be entitled for interest @ 18% per annum from that date till payment. In the facts and circumstances of the case, we make no order as to costs.
