LAJWANTI Vs. CHIEF ADMINISTRATOR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the impugned order dated 24.11.2010 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1514 of 2005 HUDA Vs. Mrs. Lajwanti by which appeal of the respondent/opposite party was partly accepted and order of District Forum was modified.

(2.) Brief facts of the case are that complainant/petitioner was allotted Plot No.4577, Sector II, Extension Urban Estate, Jind by respondent/OP vide allotment letter dated 11.10.2000. Possession of flat was offered vide letter dated 20.3.2001 and possession certificate was received by the complainant on 30.3.2001. Complainant raised construction upto DPC level for which certificate was issued on 28.6.2002. As electric wire was passing 3 ft. over the rear portion of the plot, the complainant could not continue construction work. Electric line was removed on 5.9.2002, hence, alleging deficiency in service filed complaint. Opposite Party resisted the claim and submitted that electric line was removed within 67 days from the date of submitting certificate and thus there was no deficiency in service and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to pay a sum of Rs.1,50,000/- and further to refund amount of interest recovered from the complainant and further extended period of construction which was wasted in removing electric line. Respondent filed appeal and learned State Commission vide impugned order partly accepted the appeal and modified order of compensation and reduced it to Rs.10,000/- against which this revision petition has been filed.

(3.) Heard learned Counsel for the parties at admission stage and perused record.