PANKAJ JAIN Vs. ANSAL HOUSING AND CONSTRUCTION LTD.

JUDGEMENT

(1.) Appellant/Complainant has filed this Appeal against the judgment and order dated 15.01.08 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint Case No. C-349/1999 whereby the State Commission partly allowing the complaint has directed the Respondent builder to pay a lump-sum compensation of Rs.50,000/- to the Appellant towards mental agony and harassment suffered by him. Rs.10,000/- were awards as costs of litigation.

(2.) FACTS:-

(3.) State Commission, after considering the facts, pleadings and evidence led by the parties, held that the Respondent Builder was deficient in service firstly in not removing the defects in the unit when the possession was offered and secondly not getting the sale deed registered due to non-submission of the Income Tax Clearance Certificate and delay in actual handing over the possession of the unit. State Commission partly allowed the complaint and directed the Respondent Builder to pay a lump-sum compensation of Rs.50,000/- to the Appellant towards mental agony and harassment suffered by him. Rs.10,000/- were awards as costs of litigation.