LEELA JINDAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 27.6.2000 passed by Consumer Disputes Redressal Forum ,Panchkula (hereinafter to be referred as District Consumer Forum), vide which the complaint of appellant was accepted and she was awarded compensation of Rs.10,000 for mental agony and harassment besides Rs.1,000 costs of the proceedings.

(2.) BRIEFLY stated the facts are that Industrial plot No. 315 in Industrial Area, Phase -2, Panchkula was initially allotted to Sh. S.C. Bhatt and thereafter it was transferred/reallotted in the name of appellant on 2.4.90 by the respondent vide letter No. 4893, whose photocopy is Annexure C -1. It was next averred that respondent while reallotting the plot got deposited in excess amount of Rs. 65,704.50 from her and also did not sanction the revised plan and further did not release the sewerage connection and occupation certificate, due to which she suffered huge loss and also could not get loan as conveyance deed was not executed despite the fact that she had deposited non -judicial stamp papers of Rs.16,065 along with triplicate copies of the conveyance deed.

(3.) ALLEGING deficiency in service, the complaint was filed.