(1.) APPELLANTS are members of respondent -Group Housing Society. They filed as many as six complaints against one Shri Darshan Khurana in his capacity as President of Greater Delhi Awas Vikas Society for refund of the deposits made by them with the society.
(2.) VIDE impugned order dated 27.3.2002 the District Forum allowed the complaints by holding the respondent Darshan Khurana i.e. the President of the Society guilty for deficiency in service and for unfair trade practice and directed him to refund the deposited money of all the six complainants along with 10% interest from the date of deposit till refund. He was further directed to pay compensation of Rs. 5,000 to each appellant for mental agony.
(3.) ON failure of the respondent to comply with the order passed by the District Forum, the appellants moved an application under Section 27 of the Consumer Protection Act, 1986 . By way of impugned order dated 4.9.2003 the District Forum has awarded sentence of two years imprisonment and fine of Rs. 5,000 and in default further simple imprisonment of six months to the respondent Darshan Khurana.