ANSAL HOUSING AND CONSTRUCTION LTD. Vs. DHARMI DHAR

JUDGEMENT

(1.) This Appeal came to be instituted after a Revision Petition, that was filed by the Appellant against the same Impugned Order dtd. 5/10/2007, was dismissed by this Commission holding that a Revision would not be maintainable, and an Appeal would lie in terms of Sec. 27 A of the Consumer Protection Act, 1986 against the Impugned order dtd. 5/10/2007.

(2.) In order to appreciate the controversy raised and the issue with regard to the maintainability as well, there are certain facts and decisions which need to be discussed before proceeding with the merits of the matter.

(3.) On merits there is a very short point involved as to whether the Appellant is liable to pay the balance amount as indicated in the Impugned Order being a calculation of Compound Interest or not.