HUDA Vs. SARDARA SINGH

JUDGEMENT

(1.) THIS appeal has been directed by opposite party against order dated 27.9.2002 passed by Consumer Disputes Redressal Forum, Hisar (herein after to be referred as District Consumer Forum), vide which complaint of respondent (complainant) was accepted with costs and he was awarded compensation of Rs. 10478 against appellant with interest @ 12% p.a.

(2.) BRIEFLY stated the facts are that respondent Sardara Singh Tak had purchased plot No. 387, Sector 15A, Hisar vide sale deed dated 15.9.97. He had made construction upon the said plot after getting the site plan sanctioned. After completing the construction, he applied for completion certificate on 14.7.1998 but the completion certificate was not issued to the respondent despite repeated requests and raised demand of Rs. 6275 on account of extension fee which was deposited by him vide receipt dated 11.8.1998. After the deposit of extension fee, he again received notice bearing memo No. 179 dated 10.8.1998 for making payment of Rs. 5,797 as extension fee. This notice was challenged as illegal, null and void as he had already deposited Rs. 478 in excess.

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