DELHI DEVELOPMENT AUTHORITY Vs. VEENA TAMTA BHATIA

JUDGEMENT

(1.) APPELLANT which was the opposite party before the State Commission has filed this Appeal against the judgment and order dated 26.9.2008 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint Case No. C -219/2000 whereby the State Commission partly allowing the complaint has directed the Appellant to refund the amount of Rs. 1,69,663 to the Complainant along with compensation of Rs. 25,000.

(2.) APPELLANT , on being served, put in appearance and filed its written statement resisting the complaint on the grounds that the Respondent was allowed change of mode of payment vide letter dated 19.2.1997 but she failed to make the payment even after extension of one month; that in response to show cause notice dated 17.4.1997, she requested for refund of the deposited amount of Rs. 20,000; that considering her request dated 19.5.1998 in public hearing, allotment of the flat at current price was restored; that the Respondent herself had requested for cancellation and refund of money and had never applied for extension of time and, therefore, there was no deficiency in service on their part.

(3.) APPELLANT , being aggrieved, has filed the present appeal.