A REBELLO Vs. MOHAN JANA NAIK

JUDGEMENT

(1.) This appeal is filed by the opposite party in complaint No.10/92 dated 3.4.92. Shortly stated the facts are that the complainant Shri Mohan Naik paid Rs.10,000/- to A. Rebello for the booking of a flat. The Appellant could not offer a flat to the complainant so far and also made a statement before us that he has allotted all the flats to other allottees and there is no flat available for allotment to the Respondent. The District Forum ordered the repayment Rs.10,000/- to the complainant with interest. We have heard the Appellant and Respondent in person. We concur with the findings of District Forum for the simple reasons that the facts are admitted and there is no reason of the applicant to retain the amount of the complainant for such a long period without there being any prospect for rendering service for allotment of flat to the complainant. Hence there is no substance in the appeal and it is hereby dismissed. Appeal dismissed.