RAJENDRA PROPERTIES AND INDUSTRIES Vs. M L BEHL

JUDGEMENT

(1.) WE have hard fully the submissions put forward by Mr. Ajit Kumar Pande, learned Advocate, appearing on behalf of the appellant in these two case. He reiterated before us the preliminary objections that had been raised by his client before the State Commission. We find no force at all in these contentions and we fully agree with the masons stated by the State Commission for rejecting all those preliminary objections. The next point put forward is regarding the quantum compensation awarded to the Respondents Admittedly, there was deficiency in service on the part of the petitioner herein inasmuch as despite the passing of several years they have failed to provide the commercial space for which the Respondents had made the booking and fully paid the value thereof. The direction issued y the State Commission that the appellants should refund the amount deposited by the complainant ant towards the cost of commercial no with interest at 18% p.a. was fully warranted and we find no reason whatever to interfere with the orders so passed by the State Commission. The appeals are accordingly to fail and are dismissed with costs which we fix at a consolidated figure of Rs. 3,500/-.