POONAM SINGLA Vs. PUNJAB URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IN this appeal filed against impugned judgment and order dated 20.12.2004 passed by District Consumer Disputes Redressal Forum -II, U.T., Chandigarh (for short hereinafter to be referred as District Forum) in Complaint Case No. 471 of 2004, the short question, which arises for decision is whether the complainant is entitled to get interest on the amount deposited by her while applying for allotment of a 500 sq. yards plot in Sectors 68 to 71 of Mohali.

(2.) THE respondent No. 1 -Punjab Urban Development Authority (for short hereinafter to be referred as PUDA) floated a scheme for allotment of residential plots in Sectors 68 to 71 of Mohali on 16.1.2002. The complainant at the time of moving an application deposited a sum of Rs. 25,000/ - as earnest money, which was arranged by taking a loan from respondent No. 2 -H.D.F.C. Bank, Chandigarh. The said scheme was, however, withdrawn by the respondent No. 1 on 28.8.2002. The amount of Rs. 2,75,000/ - was refunded to the complainant on 24.11.2002 but no interest was paid to her. The complainant filed the complaint case claiming interest.

(3.) THE District Forum held that there was no deficiency in service on the part of the respondent -PUDA as refund was admittedly made to the complainant within 180 days from the date of withdrawal of the scheme on 28.8.2002.