GULAB SINGH Vs. RADHA DEVI

JUDGEMENT

(1.) The complainant/respondent agreed to purchase land measuring 12 ft. x 40 ft. from the petitioner for a total consideration of Rs.50,666/-. However, the possession of the aforesaid land was not given to her. Being aggrieved, the complainant approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner. He admitted having entered into an agreement for sale of land admeasuring 12 ft. x 40 ft. to the complainant but claimed that later on the agreement was cancelled by the complainant on account of her financial difficulties and she had taken back the amount of Rs.30,000/- from him.

(3.) The District Forum vide its order dated 20.9.2014 directed the petitioner to refund Rs.30,000/- to the complainant along with interest @ 10% per annum from the date of receipt of payment along with compensation quantified at Rs.5,000/- and the cost of litigation, quantified at Rs.2,000/-.