BHIWANI IMPROVEMENT TRUST Vs. SUMAN JAIN

JUDGEMENT

(1.) THIS is an appeal against the order dated 19.12.2007 passed by District Consumer Disputes Redressal Forum, Bhiwani whereby on the complaint of respondent -complainant, following relief was granted:

(2.) THE controversy involved in the present appeal is with respect to charging of higher rate of interest on the due instalments of plot No. 480 Plan No. 8 -A allotted by the appellant -opposite parties to the respondent -complainant in Vikas Nagar, Bhiwani.

(3.) THE brief facts of the present case are that the respondent -complainant had purchased plot No. 480 from the appellant -opposite parties in Vikas Nagar, Bhiwani on 11.5.2001 for a sum of Rs. 5,48,100. The complainant deposited a sum of Rs. 1,37,025 towards 25% of the tentative price of the plot and the balance price of the plot to the tune of Rs. 4,11,075 was to be deposited in 60 instalments. The complainant had been depositing the instalments along with interest @ 11% per annum. However, in the month of May, 2005 the opposite parties started demanding interest @ 13% per annum in respect of the entire price of the plot and asked the complainant to deposit balance interest on the previous instalments deposited by him. The complainant protested the demand so raised by the opposite parties and requested them to receive the instalments along with interest @ 11% p.a. but to no effect. Under these compelling circumstances, the complainant invoked the jurisdiction of the District Forum.