RAJASTHAN HOUSING BOARD Vs. S.S. LODHA

JUDGEMENT

(1.) Petitioner/Opposite party being aggrieved by impugned order dated 24.11.2006 passed by State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (for short, 'State Commission') has filed this revision petition.

(2.) Facts in brief, are that petitioner allotted H.No.3-Ta-20 to Respondent/Complainant on 23.8.1988 in Bapu Nagar Scheme, Bhilwara, on hire-purchase basis at the cost of Rs.47,400/-. Out of the said amount, after adjusting the amount already deposited by the respondent, he had been intimated to deposit a sum of Rs.9,431/- before taking possession. It is stated, that respondent deposited the said amount during the specified period on 06.09.1988. Soon thereafter, respondent obtained possession of the house from petitioner. Thereafter, petitioner intimated the respondent that on the basis of amount deposited by him, a total sum of Rs.40,820/- was outstanding against him which was to be deposited by 10.06.1991, so that No Objection Certificate could be issued. Respondent paid the said amount on 20.5.1992. Thereafter, respondent was asked by petitioner's letter, dated 1.6.1992 to deposit a sum of Rs.15,910/- on account of delay in depositing the amount. Again, petitioner vide letter dated 5.5.1995 demanded a further sum of Rs.38,640/-. Thereafter, respondent filed a consumer complaint alleging deficiency in service by petitioner for issuing letters of demand from time to time, inspite of having recovered entire amount.

(3.) Petitioner in its written statement has stated, that respondent had not deposited the amounts in time which were demanded from him vide letter dated 31.5.1995. Therefore, amount of interest was payable by him. The demand letters had been sent to the respondent thereafter, according to rules.