AMLA LAL Vs. ANSAL PROPERTIES AND INDUSTRIES LIMITED

JUDGEMENT

(1.) Appellant herein, who was the complainant before the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as 'the State Commission' for short), has filed this appeal against Order dated 11.1.2005 passed by the State Commission in Complaint Case No. C-123 of 1994 whereby the State Commission has partly allowed the complaint.

(2.) Briefly stated, the facts of the case are:

(3.) During the pendency of the complaint, appellant sought refund of the amount deposited by her. Respondent, in pursuance to the request made, refunded Rs. 3,62,830 to the appellant on 23.10.1995 and cancelled the allotment.