LAWS(NCD)-2003-7-130

HUDA Vs. KAPIL CHAWLA

Decided On July 29, 2003
HUDA Appellant
V/S
KAPIL CHAWLA Respondents

JUDGEMENT

(1.) Petitioner was the opposite party before the District Forum where the respondent/complainant had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) Basic facts of the case are that a booth in Industrial Area, Punchkula was allotted by the petitioner vide its letter dated 28.3.1993. Certain payments were made by the complainant to HUDA. The basic dispute relates to the payable interest levied by the petitioner on the complainant for the delayed instalments/payments on the due amounts. The District Forum after hearing the parties directed the petitioner to recalculate the interest payable by the complainant at the rate of 15 per cent simple rate of interest and also awarded a cost of Rs. 1,000/-. On an appeal filed by the petitioner before the State Commission was dismissed on merit with the modification that the cost of Rs. 1,000/- awarded by the District Forum was waived off.

(3.) Having not been satisfied with this order, this revision petition is filed before us with a delay of 43 days.