CHANDIGARH HOUSING BOARD Vs. SAPNA SINGLA

JUDGEMENT

(1.) Heard. This appeal has been filed against the order passed by the State Commission, U.T. Chandigarh directing refund of the amount of Rs.20,258.60 paisa, which was allegedly recovered in excess under different heads.

(2.) The facts in brief are as under:

(3.) The possession was not delivered for the signatures on the photographs and documents did not tally. The amount of Rs. 17,000 was deposited by her younger brother. She deposited the further amount of Rs. 62,311 on 3.10.1992. The possession was delivered on 8.10.1992. It was claimed that demand of Rs. 62,311 was unjustified. After adding interest @ 24% p.a., she claimed a sum of Rs. 1,15,510.