LAWS(NCD)-2022-7-71

P.C. JAIN Vs. R.P. SINGH

Decided On July 22, 2022
P.C. Jain Appellant
V/S
R.P. SINGH Respondents

JUDGEMENT

(1.) The Review Application has been filed by the Opposite Party - Dr. R. P. Singh against the Order dtd. 18/5/2022 of this Commission in Revision Petition No. 3446 of 2016.

(2.) The applicant prayed for review on merit and on the clarification about quantum of interest as awarded by this Commission, wherein the Opposite Party (the Review Applicant) was directed to pay Rs.2.00 lakh with interest @ 6 % p.a. from the date of filing of the Complaint till realisation.

(3.) The applicant submitted that during the proceedings before the State Commission in Appeal, the petitioner (Opposite Party), vide Order dtd. 11/8/2008, had deposited Rs.2.00 lakh on 5/9/2008 before the State Commission. Thereafter, vide Order dtd. 23/5/2011, the deposited amount was released in favour of the respondent - complainant.