HOUSING BOARD HARYANA Vs. SATISH KUMAR

JUDGEMENT

(1.) -Petitioner was the opposite party before the District Forum where the complainant had filed a complaint for deficiency in service on the part of the petitioner.

(2.) The brief facts of the case are that the Complainant purchased a residential plot bearing No. 1196-P, Sector 23, Housing Board Colony, Faridabad in March, 1998 for a total consideration of 9,31,000. As per agreement, 40% of the bid amount was paid and the remaining amount was to be paid in 16 half yearly instalments. The grievance of the Complainant was that only paper possession of the plot was offered on 8.6.1998 but there was no development in the area. He had already deposited a total amount of Rs. 8,33,725 but his allotment has been cancelled vide letter dated 28.3.2003 and the amount of Rs. 1,10,155 was sent to the Complainant as a refund. Aggrieved by this action, the Complainant filed a complaint before the District Forum. The District Forum after hearing the parties allowed the complaint and directed the petitioner to refund the deposited amount along with interest @ 12% and a compensation of Rs. 25,000 and cost of Rs. 2,000.

(3.) Aggrieved by this order, an appeal was filed before the State Commission which after hearing the parties modified the relief given by the District Forum to the extent that the amount of compensation was reduced from Rs. 25,000 to 10,000. Not satisfied with this order, the petitioner has filed this revision petition before us.