BHOPAL VIKAS PRADHIKARAN Vs. KUSUM KURCHANIYA

JUDGEMENT

(1.) These three revision petitions arise out of the orders passed by the State Commission dismissing the appeals filed by the petitioner against the orders of District Forum which had allowed the complaints.

(2.) Brief facts of these cases are that the complainants booked flats in early 1991 under SFS with the petitioner and paid the amount in instalments in time as was indicated to them in the initial letters of allotment dated 31.5.1991. The last instalment was payable on 22.11.1992 in each case. This was done. Instead of giving possession of the flats within a reasonable time of payment of the last instalment, say three months, the complainants were communicated to deposit escalated costs vide letters dated 22.5.1993. The possession of the flats were given on 11.4.1997 (R.P. No. 1366/2002), on 25.3.1997 (R.P. No. 1367/2002) and on 25.3.1998 (R.P. No. 1368/2002) after they had deposited the escalated costs on different dates. Alleging deficiency in service on the part of the petitioner, three separate complaints were filed praying for interest for the period of delay in giving possession and damages/compensation.

(3.) The District Forum after hearing the parties directed the petitioner to pay interest at the rate of 12 per cent per annum for the period of delay in handing over the possession and cost of Rs. 200.00 in each case. Appeals filed by the petitioner in all these cases were dismissed, hence, this petition.