H U D A Vs. KIRSHNA DEVI

JUDGEMENT

(1.) The revision petition is filed by the petitioner, HUDA aggrieved by the order of Haryana State Commission and District Forum, Kaithal.

(2.) Brief facts of the case are that the respondent/complainant was allotted a plot in December, 1994, possession of the plot was given in July, 1996 without much development. Respondent/complainant approached the District Forum seeking various reliefs on account of delayed delivery of possession as well as on the ground that the petitioner has no right to keep escalating the price of the plot from time to time. The District Forum after hearing both the parties directed payment of Rs. 30,000/- as escalation - in cost of construction on account of late delivery of possession by the petitioner and Rs. 5,000/- as compensation for mental agony. On appeal filed by the petitioner HUDA, compensation was reduced to Rs. 2,000/- while maintaining rest of the order. It is in these circumstances, that the revision petition has been filed before us.

(3.) Main ground of revision petition is that there has been hardly any delay on the part of the HUDA hence escalation in cost granted by District Forum and sustained by the State Commission is not sustainable, hence need to be set aside.