BIHAR STATE HOUSING BOARD Vs. PRIO RANJAN ROY

JUDGEMENT

(1.) THESE two cross -appeals are against the order of the Bihar State Consumer Disputes Redressal Commission holding that there was deficiency in service by the Bihar State Housing Board in not providing the promised house to Prio Ranjan Roy, the complainant. State Commission issued direction to the Housing Board to compensate the complainant by allotment of another house of similar type which had been allotted to him earlier type 3K 43 and hand over possession to him. Further direction which the State Commission has given are as under :

(2.) THESE two appeals were decided by order date 4.4.1996 by this Commission resulting modification of the order of the State Commission. This Commission directed that a sum of Rs. 7.00 lakhs be paid as compensation to Roy by the Housing Board.

(3.) IT would thus be seen the only issue before us is as regard the amount of compensation to be awarded to Roy. Rest of the order of this Commission dated 4.4.1996 has met the approval of the Supreme Court. We, therefore, need not narrate the facts of the case again and would reproduce what was stated in our earlier order dated 4.4.1996 and thus we reproduce as under :