GUJARAT HOUSING BOARD Vs. PADMA VIJAY TINDWANI

JUDGEMENT

(1.) Applicant Mr./Ms. Padama Vijay, Tindwani, has filed this review application praying for review of our order passed by us on 29.10.2004.

(2.) The brief facts of the case are that the applicant, who was the complainant, had filed a complaint before the District Forum alleging several deficiencies regarding poor quality work in building construction, on the part of the Gujarat Housing Board, who was the opposite party before the District Forum. The District Forum after hearing the parties partly allowed the complaint and directed the Gujarat Housing Board to pay to the complainant a sum of Rs. 25,000/- along with interest @ 18% p.a. from 1.9.1991 till the date of payment along with cost of Rs. 1,000/-. Both the parties filed appeals before the State Commission, who while dismissing the appeal filed by the Gujarat State Commission, allowed the appeal filed by the complainant and enhanced the amount of compensation from Rs. 25,000/- to Rs. 50,000/-. Aggrieved by this order the Gujarat Housing Board filed the Revision Petition before us.

(3.) This Commission vide its order dated 29.10.2004 partly allowed the revision petition. The order passed by the Commission, was as follows: