JUGAL KISHORE MAHESHWARI Vs. BHOPAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition is by the complainant. Complainant in his complaint before the District Forum made a claim for delay in construction of the flat. Alleging deficiency in service he prayed refund of the excess of Rs. 16,000.00 interest on Rs. 10,000.00 and non-completion of certain work valuing Rs. 38,000.00 with interest thereon. The amount of Rs. 38,000.00 was stated to be for construction of water tank and the community hall in the complex where the complainant had purchased his flat. District Forum held that there was no extra money charged for water tank and community hall. District Forum directed payment of simple interest @ 12% per annum on the amount of Rs. 1,66,000.00 paid by the complainant, as compensation for the period from 15.1.1995 to 16.3.1996. Cost of Rs. 500.00 was also awarded.

(2.) Aggrieved, that this claim had not been fully accepted, complainant filed appeal before the State Commission which dismissed the same. Still feeling aggrieved, petitioner has come to this Commission. On the last date of hearing we passed the following order:

(3.) In pursuance of that order details of payments have been filed by the petitioner. There is no amount shown as such for construction of any water tank or community hall for which Rs. 38,000.00 is alleged to have been paid by the petitioner.