MEERUT DEVELOPMENT AUTHORITY (MDA) Vs. TEJVIR SINGH

JUDGEMENT

(1.) By this Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), Meerut Development Authority (for short "the Authority"), the sole Opposite Party in the Complaint, calls in question the legality and correctness of the order dated 14.09.2015, passed by the Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short "the State Commission") in First Appeal No. 1053 of 2004. By the impugned order, the State Commission has dismissed the Appeal, preferred by the Authority.

(2.) The effect of the order impugned in the Revision Petition is that the order dated 16.04.2004, passed by the District Consumer Disputes Redressal Forum at Meerut (for short "the District Forum") in Complaint Case No. 48 of 2004, preferred by the Complainant, is maintained. By the said order, the District Forum had allowed the Complaint, directing the Authority to pay to the Complainant the deposited amount of Rs.1,21,086/- within one month from the date of the order with interest @ 15% p.a.; Rs.8,000/- as cost and Rs.5,000/- as litigation charges of the Complaint.

(3.) The Complaint came to be filed under the following circumstances: