ALAKNANDA PLANTATIONS LIMITED Vs. SUSHILA GARG

JUDGEMENT

(1.) THESE two revision petitions arise out of the order of State Consumer Disputes Redressal Commission, U.P. Lucknow in Appeal No. 2549/SC/2003 dated 24.9.2008.

(2.) WE have pronounced a detailed order on 30.4.2009 while disposing of Revision Petition Nos. 288 of 2009, 289 of 2009 and 290 of 2009 (which is enclosed herewith) which also arise out of the same order of the State Commission dated 24.9.2008. Our order dated 30.4.2009 would govern the disposal of these cases also as facts and circumstances of these cases are similar.

(3.) ACCORDINGLY , keeping in view the reasoning given by us in our order dated 30.4.2009, we direct the petitioners in these two revision petitions (Nos. 4117 and 4118 of 2008) to pay the complainants/respondents interest on the maturity amount @ 18% p.a. from the date of maturity till the date of realization. As the complainants were dragged up to the level of National Commission, which has resulted in huge litigation cost to them, we hereby award further litigation cost of Rs. 35,000 to be paid by the petitioners to the respondents/complainants.