(1.) THE petitioner was the complainant before the District Forum, where she had filed a complaint alleging deficiency in service on the part of the respondent, Rajashthan Housing Board (hereinafter referred to as Housing Board).
(2.) VERY briefly stated the facts of the case are that the petitioner/complainant got himself registered with the respondent Housing Board on 23.1.1980 for allotment of an HIG category house under General Registration Scheme 1979 for which she deposited different amounts on different dates. By letter dated 30.4.1993, house No. 33/37 of HIG category in Mansarovar Scheme at Jaipur was allotted to her by the Housing Board on outright sale basis. By this allotment letter she was required to deposit a sum of Rs. 2,61,672 within three months from the issue of the letter. Since the house allotted to the petitioner/complainant was partially constructed, surrounded by malba and built with sub -standard material, she declined to accept the allotment and claimed refund of deposited amount along with interest, compensation and cost. When this was not being done, a complaint was filed before the District Forum, who allowed the complaint and directed the Housing Board to refund the deposited amount of Rs. 80,000 to the complainant as also to pay Rs. 2,20,000 as compensation along with cost of Rs. 1,000. Aggrieved by this order, an appeal was filed before the State Commission by the Housing Board, which was allowed to the extent that the Housing Board was directed to pay interest @ 6% p.a. from the respective date of deposit till 31.1.1994 along with interest @ 12% p.a. from 1.3.1994 to 30.9.2001 failing which it was to carry interest @ 15% p.a. from 1.10.2001. The complainant was also awarded a cost of Rs. 2,500. Aggrieved by this order of the State Commission, this revision petition has been filed before us.
(3.) WE heard the learned Counsel for both the parties at some length.