B S SHARMA Vs. M P HOUSING BOARD

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 25.06.2010 passed by the M.P. State Consumer Disputes Redressal Commission, Bhopal (in short, 'the State Commission') in Execution Application No. 13/2010 B.S. Sharma Vs. M.P. Housing Board by which, interest was allowed for a period of 18 months.

(2.) Brief facts of the case are that OP/Respondents advertised houses for allotment and complainant/appellant applied for house and was successful bidder. Complainant deposited Rs.21,87,000/- on 27.12.2005 and possession was to be given by December, 2006, but it was not given upto March, 2010. It was further submitted that complainant earlier filed complaint which was allowed by learned State Commission by order dated 31.3.2006 and OP was directed to pay 8% p.a. interest for the period amount remained deposited till date of possession of house. This order was challenged by complainant in Appeal No. 777/2008 filed before this Commission and appeal was dismissed vide order dated 5.5.2008. Complainant filed execution application before State Commission and learned State Commission vide impugned order allowed interest for a period of 18 months against which, this appeal has been filed.

(3.) Heard appellant in person and learned Counsel for respondent and perused record.