R S P PATNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) WE have heard fully the submissions put forward by Mr. Ajit Kumar Pande, learned Advocate, appearing on behalf of the appellant in these two cases. 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 reasons stated by the State Commission for rejecting all those preliminary objections. The next point put forward is regarding the quantum of 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 by the State Commission that the appellants should refund the amount deposited by the complainant towards the cost of commercial space 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/ -.