HOUSING BOARD HARYANA Vs. SUSHEELA SHARMA

JUDGEMENT

(1.) PETITIONERS have filed the present revision petition challenging order dated 28.5.2009 passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (for short State Commission) vide which appeal of the petitioners was dismissed.

(2.) THE brief facts of the case are that entire installments of house No.156 (now No.64) Sector 11, Panchkula, which was allotted on 25.7.1980, were paid through respondent No.3. THE Estate Officer raised demand of Rs.4,126/- on account of difference of installment payable in 4 installments from 1.12.1984 to 1.3.1985 vide letters dated 22.10.1982, 17.11.1984 and 28.12.1984. Likewise, a notice for Rs.1141/- dated 28.12.1984 was also issued. Petitioners also raised a demand of Rs.25,060/- on 6.7.1987 vide letter No.2355 dated 6.7.2007, which was stayed by them, vide letter dated 28.8.1987. However, a demand of Rs.59,191/- was raised after rendering the account and adding compound interest.

(3.) DISTRICT Forum, vide its order dated 4.2.2008 allowed the complaint and directed the petitioners to refund Rs.29,592/- and Rs.190/- (which were deposited in excess by the complainant) with interest at the rate of 10% per annum w.e.f. the date of deposit till actual realization on both the above amounts. Besides, the complainant was also allowed a lump sum compensation of Rs.5,000/- for mental agony and harassment.