SAHAB SINGH Vs. HUDA

JUDGEMENT

(1.) THE above mentioned both the appeals have arisen out of the order dated 14.8.2007 passed by the District Consumer Forum, Kurukshetra whereby complaint No. 212 of 2007 filed by the complainant has been accepted by granting following relief:

(2.) AGGRIEVED against the impugned order appeal No. 3143 of 2007 has been filed by the

(3.) THE brief facts of the present case not disputed between thepartiesare that appellant - complainant had purchased Boothsite No. 128, Sector 3 HUDA, Kurukshetra in an Open Auction' vide allotment letter No: 730 dated 17.1.2001 for a sum of Rs. 2,78,000 being the highest, bidder. The grievance of the complainant before the District Consumer Forum was that the possession of the plot was not offered to him after providing all the basic amenities in the area and for that reason the complainant could not raise construction over his plot to set up his business and suffered huge. Thus, alleging it a case of deficiency in service, complainant invoked the jurisdiction of the District Forum.