RAJASTHAN HOUSING BOARD Vs. PURAN MAL

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Consumer Protection Act, 1986 (in short 'the Act') challenges the order dtd. 5/2/2019 of the State Consumer Disputes Redressal Commission, Rajasthan (for short 'the State Commission') in Complaint No.134 of 2016 allowing the complaint and directing the Appellant herein to hand over possession of the flat to the Respondent within one month from the date of deposit of the due amount including the stamp duty fee along with interest @ 18% p.a. on the amount deposited from the date of deposit till the date of handing over of position and ?2,00,000/- for mental torture and ?50,000/- as litigation costs along with interest @ 9% p.a. from the date of complaint within two months of this order.

(2.) I have heard learned counsel for both the parties and perused the record.

(3.) The Appellant contended that the delay in filing of the present Appeal was on account of administrative reasons within the Appellant Housing Board which required internal approvals including of the Pre-Litigation Committee and, therefore, the delay of 33 days in filing of the Appeal be condoned. For the reasons stated, the delay is condoned.