KANPUR DEVELOPMENT AUTHORITY Vs. ALKA DUBE

JUDGEMENT

(1.) HEARD Mr. Alok Kumar Srivastava learned Counsel for the appellant whereas respondent is represented by Mr. Anil Kumar husband of the complainant.

(2.) THE order in question was criticized on the ground that the rate of interest awarded by the District Consumer Forum is quite excessive whereas it should be 09% p. a. as laid down by the Hon'ble Supreme Court in case of Kausnuma Begum v. New India Insurance Company.

(3.) ADMITTEDLY in the instant case the complainant was allotted plot No. 99 L1g on 12. 2. 1999. She deposited Rs. 25, 000 on 30. 1. 99. Thereafter allotment was done and the remaining amount of Rs. 47,600 was too deposited by the complainant. In all the total cost of the plot i. e. Rs. 72. 600 was deposited. The complainant also deposited Rs. 8,712 towards free hold charges and Rs. 320 towards miscellaneous charges. In spite of that no effort was made by the appellant for execution of the sale deed or handing over the possession. Then the complainant filed the complaint and the District Consumer Forum, Kanpur Nagar after appraisal of the record and hearing the parties issued a direction to the appellant either to refund the entire sum along with interest @ 10% p. a. or allot an alternative plot. Neither directions were carried out. Instead this appeal was preferred alleging that the interest @ 10% p. a. is on higher side and it was arbitrary.