- (1.) Leave granted.
(2.) These appeals have been preferred by the appellant-complainant Ms. K.A. Nagamani against the order dated 4th August, 2011, read with execution order dated 14th October, 2011 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the 'National Commission ') whereby the National Commission dismissed the Revision Petition as non-maintainable, affirmed the order passed by the Consumer Fora and imposed the cost of Rs. 10,000/- on her on the ground that she had wasted the time of the National Commission.
(3.) The main grievance of the complainant is that the grant of 12% p.a. interest on refund amount does not amount to a just compensation and that she is entitled for a higher interest @ 27% per annum on the amount returned by the respondent and a further compensation in lieu of deficiency in service.;