VEENA SINGHAL WIFE OF DR BRIJENDRA SINGHAL Vs. CHAIRMAN RAJASTHAN HOUSING BOARD BHAGWAN DAS ROAD JAIPUR

JUDGEMENT

(1.) This appeal arises from the order of the Rajasthan State Consumer Disputes Redressal Commission in Consumer Complaint No.68 of 2010. The complaint related to purchase of a bungalow from the respondent/Rajasthan Housing Board under the Raj Angan Scheme, which was a prestigious scheme for NRIs. It was alleged that the possession was handed over with a delay of almost three years. Therefore, it was claimed that the complainant was entitled to receive interest for the period of delay, with solatium.

(2.) The State Commission has dismissed the complaint observing that

(3.) The Appellant/Complainant was given a registration letter on 23.1.2003, which was followed by an allotment letter of a bungalow under this scheme from the respondent/RHB on 12.2.2008. The claim for interest and solatium was based on conditions number 16 and 18 in the letter of registration----