PANIHATI MUNICIPALITY Vs. MANJUSRI BRAHMA

JUDGEMENT

(1.) Though the matter is directed to appear today, but due to inadvertence the same is not listed in today's list. By consent of the parties, the matter is taken up today treating the same as on day's list.

(2.) This is one of the apparent examples, where the Executing Forum had gone beyond the decree.

(3.) A complaint petition was filed before the District Consumer Redressal Forum, North-24 Parganas, Barasat by the opposite party No. 1 against the other opposite parties praying for an order for completion of the registration process of the flat in question, the payment of interest at the rate of 2 per cent per month, the litigation costs of Rs. 5,000/- and the compensation amounting to Rs. 1,00,000/-.