CHITRA SHARMA Vs. M P HOUSING BOARD

JUDGEMENT

(1.) BOTH these Appeals, No. 266/05 by complainant -allottee and No. 570/05 by opposite party the M.P. Housing Board arise from the order dated 31.1.2005 passed by the District Consumer Disputes Redressal Forum, Bhopal in Case No. 540/2004 directing the opposite party Board to refund Rs. 4,35,000/ - with interest @ 12% p.a. from the date of last deposit i.e., 12.5.2001.

(2.) THE grievance of the complainant is that the interest ought to be allowed from the dates of various deposits. The opposite party -Board challenges the very order allowing interest and claims that the Board is entitled to deduct 10% of the said amount.

(3.) FOR what we have said above both the appeals fail and are dismissed but with no order as to costs. The amount deposited by the Board under Section 15 of the C.P. Act be paid to the complainant. The balance amount with interest should be paid by the Board within two months on the receipt of copy of this order failing which the interest shall be payable on the said amount @ 15% p.a. Appeals dismissed.