KULDIP SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) THIS is an appeal filed by the complainant Sh. Kuldip Singh against impugned judgment and order dated 27.10.2004 passed by the District Consumer Disputes Redressal Forum -II, U.T., Chandigarh (for short hereinafter to be referred as District Forum) in Complaint Case No. 162 of 2004.

(2.) THE facts of the case in brief are narrated as under:

(3.) FEELING aggrieved, the appellant/complainant filed the complaint before the District Forum and sought direction to the O.Ps to provide the aforesaid basic amenities. The appellant/complainant further claimed refund of interest @ 10% per annum already paid to the O.Ps. or to adjust the same in third and final instalment. A sum of Rs. 20,000/ - was claimed as compensation on account of harassment caused to him resulting from deficiency in service on the part of O.Ps.