HARYANA URBAN DEVELOPMENT AUTHORITY Vs. SHASHI DHAWAN

JUDGEMENT

(1.) -PETITIONER was the opposite party before the District Forum, where the respondent/complainant has filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) VERY briefly stated the facts of the case are that a plot bearing No. 494 was allotted to S/shri Madan Mohan, Om Prakash and Satya Prakash, sons of one Shri Wazir Chand by letter dated 9. 10. 1974. This plot was subsequently transferred in favour of the complainant Smt. Shashi Dhawan by letter dated 4. 7. 1986 on the original terms and conditions. It was the case of the complainant that she has been making the payments, and when in order to raise a loan for meeting the bulk of the requirements of funds required in connection with plot, she requested the petitioner for a 'no Due Certificate' (NDC) as also the outstanding dues along with year-wise Statement of Account, she was informed by the petitioner vide letter dated 31. 7. 2002 that an amount of Rs. 1,02,536 is payable on account of enhanced price including the interest up to 31. 8. 2002. However, it was the case of the complainant that she came to know that the petitioner has worked out this amount on the basis of compound interest on the additional price, which cannot be done. It was in these circumstances, a complaint was filed before the District Forum, who allowed the complaint and passed the following order:

(3.) AGGRIEVED by this order, the petitioner filed an appeal before the State Commission, which was dismissed, hence this revision petition.