HARYANA URBAN DEVELOPMENT AUTHORITY Vs. KAUR SINGH

JUDGEMENT

(1.) The petitioner was the opposite party before the District Forum where the respondent/complainant had filed a complaint alleging deficiency in service.

(2.) Undisputed facts of the case are that the respondent/complainant was allotted a plot No. 11 in Sector 26, Panchkula of which possession was offered on 25.6.1999, allegedly, without completing the development work and since the repeated requests to complete the development work and hand over the possession was not materialising, a complaint was filed before the District Forum, Panchkula who after hearing the parties dismissed the complaint vide its order dated 13.10.2003 holding that the development work is complete.

(3.) The respondent/complainant filed another complaint on 30.10.2003 alleging deficiency in service on the part of the petitioner by way of issuing demand notice dated 19.6.2003 for Rs. 5,32,994 which, as per allegation of the complainant, largely reflected charging of compound interest on the enhanced price and praying for quashing this demand on this ground. The District Forum after hearing the second complaint, allowed it in following terms: