IMPROVEMENT TRUST, SANGRUR Vs. POONAM

JUDGEMENT

(1.) THIS Order shall dispose of Revision Petition No. 3119 of 2007 filed by the Improvement Trust, Sangrur which was the Opposite Party before the District Consumer Disputes Redressal Forum, Sangrur, Punjab (hereinafter referred to as the District Forum' for short) and Revision Petition No. 3254 of 2007 filed by Smt. Poonam who was the complainant before the District Forum. These are cross Revision Petitions filed against the same common Order passed by the State Consumer Disputes Redressal Commission, Chandigarh, Punjab (hereinafter referred to as the State Commission' for short) in F.A. No. 585 of 2006 decided on 22.5.2006 and are disposed of by a common Order.

(2.) BRIEFLY stated, the facts of the case are:

(3.) IMPROVEMENT Trust, Sangrur had advertised for sale/allotment of plots in 12 acres Duggi Area Scheme outside Sunami Gate, Sangrur in the year 1997 and the complainant had applied for one plot of 200 sq. yards and deposited Rs. 4,000 as earnest money. After the completion of the allotment process, the complainant was allotted one plot of 200 sq. yards vide letter No. 2346 dated 15.5.2001 and, along with it, letter No. 2347 was also issued to her for taking delivery of possession. Complainant deposited l/4th of the balance sale consideration on 19.4.2001 and, thereafter, deposited the remaining balance on 13.6.2001 availing 5% rebate.