H.U.D.A. Vs. SAVITRI DEVI

JUDGEMENT

(1.) In this revision against the order dated 12.3.2009 of Consumer Disputes Redressal Commission Haryana, Panchkula, the submission advanced by Shri Badhran is that the fora below have erroneously awarded compensation of Rs. 30,000/- towards escalation. Said order would show that in appeal, the counsel of the petitioner/opposite party-Authority had restricted his argument regarding rate of interest @ 12% p.a. as awarded by the District Forum which the State Commission reduced to 10% p.a. Since award of compensation on account of escalation was not pressed before the State Commission, the petitioner cannot be permitted to raise it in this revision now. Dismissed. Revision petition dismissed.