DELHI DEVELOPMENT AUTHORITY Vs. ASHOK VIJ

JUDGEMENT

(1.) A delay of five days in filing this appeal, as reported by the Registry is condoned.

(2.) THE appellant - Delhi Development Authority was the opposite party before the Delhi State Consumer Disputes Redressal Commission, Delhi (for short the State Commission'). The respondent - Mr. Ashok Vij was the complainant whose complaint has been allowed by the State Commission vide its order dated 9.6.2004 directing the appellant/opposite party to pay interest @ 18% p.a. on the deposited amount from the date of 5th and final demand letter till the date of actual possession. The appellant/opposite party was also directed to pay interest @ 18% p.a. on the amount of Rs. 1,01,702 refunded as excess charges to the respondent/complainant from the date of deposit till the date of refund on 29.10.1999 and further to pay cost of Rs. 10,000 within 30 days of the date of receipt of its order.

(3.) AGGRIEVED thereupon, the appellant/opposite party has filed this appeal under Section 19 of the Consumer Protection Act, 1986.