PADMA BAI Vs. ICICI INFOTECH SERVICES LIMITED

JUDGEMENT

(1.) COMPLAINANT has filed the present Revision Petition with a limited grievance that the Fora below have erred in denying the interest @ 9% as to the period from which he was entitled to on the refunded amount.

(2.) BRIEFLY stated, the facts of the case are:

(3.) AGGRIEVED against non -payment of interest w.e.f. 1.4.1997 to 22.4.2000, i.e., 37 months (as demanded by the petitioner on the refundable amount of Rs. 36,000), the petitioner filed a complaint before the District Consumer Disputes Redressal Forum, Barracks Kasturba Gandhi Marg, New Delhi (hereinafter referred to as the District Forum' for short). District Forum directed the respondent to pay interest @ 9% from 1.5.1999 till 22.2.2000 on the amount of Rs. 36,000 within 30 days failing which the amount of interest will carry further interest @ 9% from the date of Order till realization.