NAND LAL Vs. SANGITA DEVI

JUDGEMENT

(1.) ADMITTEDLY the appellant received a sum of Rs. 15,500 by way of cheque and cash towards consideration amount of plot No. 230 in Khasra No. 73, measuring 30 sq. yards in Prem Nagar -III, New Delhi. Neither did he refund the amount nor did he hand over the possession of the said flat to the respondent.

(2.) VIDE impugned order dated 7.2.2002 passed by the District Forum the appellant has been held guilty for deficiency in service and has been directed to pay Rs. 15,500 along with interest @ 15% w.e.f. 5.12.1999 and also pay Rs. 2,000 as compensation and Rs. 500 as cost of litigation. Feeling aggrieved, the appellant has preferred this appeal taking the plea that the entire amount had been refunded to the husband of the respondent who had given the receipts from time -to -time on the back of the receipt. The appellant has produced certain indorsement on the back of the receipts showing that the respondents husband had received Rs. 1,000 on 15.2.2000, Rs. 1,000 on 14.4.2000, Rs. 1,000 on 15.9.2000, Rs. 1,700 on 15.3.2000. In all the amount refunded by the appellant was Rs. 8,000. However, the respondent has denied these indorsements were ever made by her husband.

(3.) THE conduct of the appellant in neither refunding the entire amount nor handing over the possession of the flat in question amounts to deficiency in service and, therefore, appellant is liable to compensate the respondent by making the payment of remaining amount as well as damage/compensation for the harassment and mental agony suffered by the respondent.