AMRITSAR IMPROVMENT TRUST Vs. SAURABH JAIN

JUDGEMENT

(1.) These three revision petitions have been filed against the order dated 06.04.2017 passed by the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') in FA Nos.533 of 2016 & 736 of 2016. Revision Petition No.2292 of 2017 has been filed by the complainant, whereas Revision Petitions No.3391 of 2017 & 3392 of 2017 have been filed by the opposite party.

(2.) Brief facts of the case are that the complainant Saurabh Jain was allotted plot by the opposite party Amritsar Improvement Trust in the year 2009 and the total consideration was about 16.50 lakhs. The time period for giving the possession was three years. When the possession was not given, the complainant filed a consumer complaint bearing No.363 of 2014 before the District Consumer Disputes Redressal Forum, Amritsar, (in short 'the District Forum'). The District Forum vide its order dated 06.06.2016 directed the opposite party to pay a compensation of Rs.1,00,000/- to the complainant along with interest @ 9% p.a. from the date of the order of the District Forum as well as cost of complaint as Rs.2,000/-.

(3.) Aggrieved by the order of the District Forum, the complainant preferred appeal bearing No.533 of 2016 before the State Commission. Similarly, opposite party, Amritsar Improvement Trust preferred an appeal bearing No.736 of 2016 before the State Commission. The State Commission vide its order dated 06.04.2017 dismissed the FA No.736 of 2016 filed by the opposite party, but accepted the appeal filed by the complainant being appeal No.533 of 2016 and enhanced the amount of compensation from Rs.1,00,000/- to Rs.1,50,000/- and cost of litigation from Rs.2,000/- to Rs.20,000/-. The State Commission also allowed the interest which was ordered by the District Forum.