ESTATE OFFICER HUDA Vs. RAM SARUP

JUDGEMENT

(1.) This appeal by the Haryana Urban Development Authority assails the order of the District Forum, Hisar directing the refund of the deposited amount with interest @ 18% thereon to the complainant alongwith compensation to the tune of Rs.13,000/- only. As the learned Counsel for the appellant has expressly confined himself to challenge the amount of compensation without assailing the merits at all, it seems unnecessary to advert to the facts in detail.

(2.) Suffice it to mention that the respondent- consumer was the successful bidder at an auction held by the HUDA on the 10th of June, 1988 for the removal of material of a police, store situated near the old courts at Hisar. In pursuance thereof, he deposited an amount of Rs.6,500/- alongwith security of Rs.1000/- and later a further amount of Rs.20,500/- was deposited by him on the 14th of November, 1988. However, despite the passage of more than three years, the appellant was unable to comply with the terms of the auction and to give the delivery of the material to the respondent, compelling him to knock at the door of the District Forum.

(3.) The appellants in their reply admitted all the material facts alleged by the complainant. All that was pleaded in extenuation was that the site was in possession of the police department who were obdurately declining to deliver possession.