A N SAIGAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a Revision Petition against the order of the State Consumer Disputes Redressal Commission, Delhi passed in Appeal No. A-89/92 which was filed against the order of the District Forum-I at Delhi by the Delhi Development Authority (for short DDA). The District Forum had directed the DDA to refund Rs. 34,581.45 Ps. to the complainant. This amount has been charged by the DDA from the complainant as interest. The Complainant paid the amount and took possession of the flat allotted to him.

(2.) FEELING aggrieved of that order, the DDA filed an appeal before the State Commission which partly allowed the appeal. The State Commission held that the DDA should have paid the interest to the Complainant on the instalments deposited by him from the date of deposit till 14.2.1986 @ 10% p.a. and therefore, the DDA should work out the interest on the instalments deposited by the Complainant as observed and refund the amount of interest so worked out minus the interest which has been adjusted by the DDA in the demand-cum-allotment letter.