STATE OF PUNJAB Vs. MALKIAT SINGH GILL

JUDGEMENT

(1.) This appeal is directed against the Order dated 27th October, 1993 passed by the State Consumer Disputes Redressal Commission, Punjab at Chandigarh.

(2.) The facts out of which this appeal has arisen may be summarised as under.

(3.) That in the month of April 1990, the appellant issued advertisement inviting applications for allotment of free hold plots in Sector 32- A, Samrala Road, Ludhiana. The complainant applied for allotment of a plot of 500 sq. yards and deposited the earnest money of Rs.10,000/- with the appellant. As no action was taken by the appellants for the allotment of plot to the complainant for about one year, he served legal notice claiming interest at the rate of 24% on the earnest money deposited. According to the complainant he also sent reminder dated 25.9.91 for non- payment of interest and damages claimed by the complainant. According to the complainant the appellant increased the price of land at Ludhiana approximately 800% of the prevalent price of 1990. Having failed to receive any relief on making representations to the appellants, the complainant preferred a complaint before the State Commission for the allotment of plot in Sector 32- A, Samrala Road, Ludhiana or in the alternative amount of Rs. 9,16,575/- was claimed.