GURMIT SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 16.05.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1376 of 2010 HUDA & Anr. Vs. Gurmit Singh by which, while allowing appeal partly, order of District Forum imposing penalty in the Execution Petition was modified.

(2.) Brief facts of the case are that complainant/petitioner filed Complaint No.1270 of 2001 before District Forum and District Forum vide order dated 16.8.2004 allowed complaint and following directions were given:

(3.) Complainant filed Execution Petition before District Forum and learned District Forum observed that account statement was delivered after 3 to 4 years and excess interest charged was also refunded after 4 to 5 years and in such circumstances observing violation of the order imposed penalty of Rs.25,000/- on the OP. OP filed appeal before State Commission and learned State Commission vide impugned order reduced penalty to Rs.1,000/- against which this revision petition has been filed.