SUDARSHAN Vs. HUDA

JUDGEMENT

(1.) Petitioner was the complainant before the District Forum. Facts leading to filing the complaint were that the petitioner was allotted a plot in Gurgaon in July 1993, for which Rs. 2,59,760.75 were paid. Possession was not given. In fact, in April 1999, complainant was asked to pay another sum of Rs. 1,96,342/- as additional/enhanced cost of the plot. When possession was not being given, a complaint was filed before the District Forum praying for direction to the respondent to deliver the possession of the allotted plot, pay interest on the deposited amount as also not to charge any interest on the additional cost.

(2.) The District Forum after hearing the parties allowed the complaint in following terms: "In these circumstances, it is ordered that the respondent/HUDA shall deliver the possession of the plot No. 98, Sector-9, Urban Estate, Gurgaon to the complainant within one month after receipt of this order. It is further ordered that the respondent/HUDA shall pay interest as per HUDA policy after the two years from the date of deposits till the date of physical possession delivered to the complainant. The interest on the additional price/enhancement price be not charged from the complainant till the physical possession of the plot in question."

(3.) On an appeal filed by the respondent, before the State Commission, it was partly allowed. The relief given by way of direction to the respondent, not to charge interest on the enhanced price, was set aside. Rest of the order was maintained-hence this revision-petition by the complainant.