MANGE RAM Vs. LOGIX INFRABUILD PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Mange Ram against the order dated 14.10.2019 of the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission') passed in FA No.358 of 2017.

(2.) Heard the petitioner in person at the admission stage and perused the record. The petitioner stated that the petitioner had booked a plot under an advertisement given by the respondent and at different intervals paid Rs.6,50,000/- to the respondent. The respondent had no land and therefore, no plot was given to the petitioner. Accordingly, the petitioner filed a consumer complaint bearing no.406 of 2015 before the District Forum and the District Forum allowed refund of the amount of Rs.6,50,000/- alongwith 10% p.a. interest from the date of filing of the complaint i.e. 29.06.2015 till actual payment. Apart from this a compensation of Rs.50,000/- and litigation cost of Rs.10,000/- was also ordered.

(3.) The petitioner/complainant preferred an appeal bearing No.358 of 2017 before the State Commission on various grounds inter alia the ground that the interest on the amount of Rs.6,50,000/- shall be paid from the date of respective deposits. The State Commission vide its order dated 14.10.2019 disallowed the award of compensation and cost of litigation as awarded by the District Forum. The following portion of the State Commission's order shows that the demand of the petitioner for giving interest on the amount of Rs.6,50,000/- from the date of respective deposits was considered by the respondent and the grievance of the petitioner/complainant in this regard was settled before the State Commission:-