P. UDAY RAJU Vs. NARNE CONSTRUCTIONS PVT. LTD.

JUDGEMENT

(1.) THE complainant preferred this revision against the order of the Dist. Forum dated 30.1.2009 recording full satisfaction despite the fact that still an amount of Rs. 14,852 was due.

(2.) THE plea is that the amount was deducted towards tax deducted at source (TDS)

(3.) ON the complaint filed by the complainant/revision petitioner herein, the Dist. Forum by order dated18.7.2008 directed the respondent; real estate company to pay Rs. 4,72,500 together with interest @ 9% p.a., from the respective dates of payment of instalments. Since the said order was not complied, complainant filed E.A. 78/2008 under Section 27 of the Consumer Protection Act for which the opposite party/respondent herein gave explanation stating that the entire amount was paid, however an amount of Rs. 14,852 was deducted towards TDS and therefore, it sought for dismissal of E.A. The complainant contended that the respondent cannot deduct TDS as no TDS need be collected on the amount of compensation awarded by the Dist. Forum.