RAJASTHAN HOUSING BOARD Vs. ARJUN SINGH CHAUDHARY

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 8.8.2014 passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No. 1, Jaipur (in short, 'the State Commission') in Appeal No. 720 of 2014 Rajasthan Housing Board & Ors. Vs. Arjun Singh Chaudhary by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that Complainant/Respondent applied for allotment of flat in HIG category and deposited registration fee in draw of lottery. He was declared successful, he deposited money and possession letter was issued to him with additional payment of Rs.2,35,207/- including Rs.5453/- as interest. It was further submitted that possession letter was issued without providing basic facilities. Material of bathroom was very inferior. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to pay interest @ 10% p.a. on Rs.21,40,000/- and same interest on Rs.58,247/- and further directed to pay Rs.35,000/- as compensation on account of mental agony and Rs.5,000- as cost of litigation. Appeal filed by OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the parties and perused record.