CHANDIGARH HOUSING BOARD Vs. NARINDER KAUR MAKOL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred by the Chandigarh Housing Board against the judgment of the National Consumer Disputes Redressal Commission, New Delhi in R.P. No. 1469 of 1997 dated 29-4-1999.

(3.) A commercial plot was allotted to the husband of the respondent on 4-4-1979 by the Notified Area Committee, Union Territory of Chandigarh, on free-hold basis in the Motor Market and Commercial Complex at Manimajra, by the appellant.