SMRUTIREKHA MOHAPATRA Vs. JITENDRA KUMAR RAY

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the order dated 28.10.2003 passed by the State Consumer Disputes Redressal Commission, Rajasthan, in Appeal No. 739 of 2002, the petitioner, Rajasthan Housing Board has filed this Revision Petition. The State Commission has directed that: 1. the petitioner shall deliver the possession of the flat to the complainant after providing flooring, sanitary and electricity fitting and doors on exit windows:

(2.) in case of failure to comply with the order with regard to the deficiency as noted above, the petitioner shall pay a sum of Rs. 50,000 to the complainant for getting fixtures and fittings and flooring at his own cost;

(3.) in addition, the respondent shall pay interest at the rate of 9% p.a. on the amount deposited by him from time to time from the date of last deposit made towards the cost of the house;