LAWS(NCD)-2006-10-93

ADMINISTRATOR, UTA, CHANDIGARH Vs. JOGINDER SINGH KALIA

Decided On October 19, 2006
Administrator, Uta, Chandigarh Appellant
V/S
Joginder Singh Kalia Respondents

JUDGEMENT

(1.) These are two appeals filed against a common order in Complaint Case No. 62 of 2002 dated 10.2.2003 passed by the Consumer Disputes Redressal Commission, UT Chandigarh allowing the complaint of Joginder Singh Kalia and Navjot Singh Bhatti by directing UT of Chandigarh, Chandigarh Administration to provide amenities/facilities as mentioned in the complaint within a period of six months till the amenities are provided, the payment of instalments, lease money/yearly rent, penalty and interest shall be rescheduled along with compensation of Rs. 30,000/ - and cost of Rs. 5,000/ -.

(2.) The Chandigarh Administration preferred this appeal No. 229 of 2003 for setting aside the impugned order.

(3.) On the other hand, Joginder Singh Kalia and Navjot Singh Bhatti filed appeal to enhance the rate of interest to 18% on the date payments were taken by the Chandigarh Administration and to enhance the compensation from Rs. 30,000/ - to Rs. 1.00 lakh for unnecessary harassment, mental tension and agony and to enhance the cost of the litigation of Rs. 11,000/ -.