SHASHI TOTEJA Vs. PERMANENT LOK ADALAT

JUDGEMENT

(1.) The present petition raises a challenge to the award dtd. 26/3/2015(Annexure P-8) passed by the Permanent Lok Adalat, Public Utility Services, Gurgaon to the extent whereby the Permanent Lok Adalat has awarded interest to the petitioner w.e.f. 14/11/2011 till the date of actual payments.

(2.) Briefly summarized, the facts of the present case are that the petitioner- applicant became a member of the respondent no.2-society on 10/8/1995 after depositing a membership fee of Rs.1,93,750.00 through cheque No. 427681 drawn on Punjab National Bank, Shahdara, Delhi for allotment of a plot No.1585 measuring 250 square yards. Membership No. 7443 (wrongly mentioned as 7442 in the impugned award) was allotted to the petitioner and a share certificate of Rs.100.00 was issued to her.

(3.) Eventually, plot No. 1585 measuring 250 sq. yards was stated to have been allotted to the petitioner-applicant, however, possession of plot was ever handed over.