SUDESH SHETGAONKAR Vs. GOA HOUSING BOARD

JUDGEMENT

(1.) THE complaint filed by the complainant on or about 20.4.2004 is dismissed by the learned District Forum, North Goa, by order dated 20.1.2011 and hence the present appeal.

(2.) THE parties hereto shall be referred in the names as they appear in the cause title of the complaint.

(3.) THE complainant had filed the complaint for refund of Rs. 90,997 with interest at the rate of 14.5% from the opposite party with the allegation that the said amount paid by way of interest was not due to the opposite party as the opposite party had agreed not to charge interest on the balance amount till handing of the occupancy certificate to the complainant.