HUDA & ANR Vs. SHIMLA RANI BHALLA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the order dated 17.12.2009 passed by the State Consumer Disputes Redressal Commission, Haryana at Panchkula (hereinafter referred to as "the State Commission") in First Appeal No.1452/2009. It appears that the District Consumer Disputes Redressal Forum, Panchkula (hereinafter referred to as "the District Forum") vide order dated 28.8.2008, had issued following directions to the Petitioner herein in Complaint No.117/2008 :

(2.) To refund the 10% amount extra charged by the OPs on account of corner plot, with same interest of 10% w.e.f. the date of deposit till actual realization.

(3.) To pay Rs. 4,00,000/- on account of escalated cost of construction.