REWA TOWN IMPROVEMENT TRUST Vs. DILIP ANAND

JUDGEMENT

(1.) This is an appeal against the decision of the District Forum, Rewa directing refund of an amount of Rs.3,662/- with interest at the rate of 10% per annum as also expenses incurred in conducting the case before the Forum.

(2.) The complainant had registered for allot-ment of a house by Rewa Town Improvement Trust. He deposited a sum of Rs.50,000/- and thereafter Rs.1,16,162/-. After some time the complainant withdrew from the scheme and asked for refund of the amount deposited by him. A sum of Rs.1,57,500/- was refunded to him. According to the complainant a sum of Rs.3,662/- had been deducted in excess from his amount as according to him only 10% of the amount of Rs.50,000/- could be deducted.

(3.) The Rewa Town Improvement Trust in its reply has stated that the sum of Rs.1,16,162/- deposited by the complainant included Rs.3,662/- as interest on the defaulted instalment. According to the Town Improvement Trust the amount paid as penal interest could not be included in the amount deposited and, therefore, no part of it could be refunded.