HUDA Vs. JATINDER THAKUR

JUDGEMENT

(1.) Petitioner was the O.P. before the District Forum. Having lost at both the lower Forums, he has filed this petition before us.

(2.) Briefly the facts of the case are that the complainant was allotted a residential plot in August, 1991. Even after making full payment of the plot, he was not given the possession. On the other hand he was called upon to pay a further sum of over Rs. 25,000/- on account of enhanced compensation. On a complaint being filed by the complainant District Forum directed the petitioner-

(3.) On an appeal being filed by the petitioner, the State Commission enhanced the amount of compensation to Rs. 75,000/-, cost of proceedings to Rs. 2,000/- and awarded Rs. 5,000/- on account of mental agony. Rest of the order was maintained, hence this revision petition.