RAJDEVENDRA PANDE Vs. ANJALI DINKAR KUKDE

JUDGEMENT

(1.) THE complaint is allowed. THE opposite party is directed to refund to the complainant Rs. 1,21,000/- with 18% interest per annum from 23rd March 1992, till the full payment is made. THE opposite party shall also pay to the complainant Rs. 10,000/- as compensation for mental tension and harassment. THE complainant be also paid Rs. 1,000/- towards costs of this complaint. THE aforesaid payment be made within 30 days from the date of receipt of this order, failing which the complainant shall be at liberty to initiate action against the O.P. under section 25 and 27 of the Consumer Protection Act. Complaint allowed.