KUMAON MANDAL VIKAS NIGAM LTD Vs. POORAN LAL

JUDGEMENT

(1.) Respondent/complainant was allotted a shop by the Petitioner/Opposite party. As per the terms and conditions of the allotment, respondent was to be allotted a shop soon after deposit of the final instalment. According to the respondent, possession of shop was given to him on 18.9.2006, after the delay of 19 months and 20 days of the deposit of the last instalment. Hence, a consumer complaint was filed by the respondent before the District Forum seeking compensation for delay in handing over the possession.

(2.) Petitioner contested the complaint. In its written statement, petitioner took the plea that possession of shop was to be given, after completion of the construction work and not immediately as alleged by the respondent.

(3.) District Forum vide its order dated 28.6.2008, partly allowed the complaint and directed the petitioner to pay a sum of Rs.30,000/- by way of compensation besides Rs.2,000/- as cost.