RAJASTHAN HOUSING BOARD Vs. RATAN DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dated 29 January 2018 of the National Consumer Disputes Redressal Commission ("NCDRC") . The NCDRC restored the judgment of the District Consumer Disputes Redressal Forum, Jaipur ("District Forum") dated 2 January 2014 directing the appellant to allot an LIG tenement in the Mansarover Scheme to the respondent against the payment of a balance of Rs 47,674 as mentioned in the allotment letter dated 30 April 1992. The respondent has been directed to pay interest at the rate of 6 per cent per annum on this balance amount. In addition, compensation of Rs 70,000 and litigation expenses of Rs 11,000 have been granted to the respondent.

(3.) The respondent applied for the allotment of a tenement in the LIG category in 1990. The respondent deposited an amount of Rs 4,000 on 21 February 1991. On 30 April 1992, a letter of allotment was issued to the respondent intimating an allotment of a tenement in House No. 124/53 in the Mansarover Scheme. The letter stipulated that an amount of Rs 47,674 was payable at the time of possession.